SUDHIR AGARWAL, J. - (1.) THE grievance of the petitioner is that she was appointed as Lecturer vide appointment letter dated 11.10.2007 in Dayalbagh Educational Institute (Deemed University) at Agra. Though the said appointment was for a period of one year being a fixed term temporary appointment but the petitioner is entitled to continue even thereafter since no person on the regular basis has been appointed on the said post.
(2.) HOWEVER , I do not find any substance in the submission for the reason that the petitioner has no legal right to continue beyond the term of his appointment letter. The appointment letter clearly provides as under: "I am directed to inform you that the Managing Council for the Non-Uni­versity General Educational Institute has appointed you as Lecturer in Home Science in the DEI Prem Vidyalaya Girls Intermediate College on temporary (fixed-term) basis for a period of one year only from the date you assume charge of the post, on a starting basic pay of Rs. 5,500/-per month in the pay scale of Rs. 5000-175-8650 plus admissible allowances under the rules of the Institute on the following terms and conditions : (1) You are appointed on temporary (fixed-term) basis against an exist­ing vacancy which is likely to be filled up on regular basis and action for filling it up-on regular basis is under process, therefore, your said service shall stand automatically terminated on expiry of your temporary (fixed-term) ap­pointment or on resumption of duty by a regular incumbent on the post, whichever is earlier. (2) This temporary (fixed-term) appointment can also be terminated by either of the parties by giving one month's notice or by paying one month's salary in lieu thereof." Clause 5 thereof further reads as under: "5. This temporary (fixed-term) appointment of yours will not confer any prescriptive right for your future absorption in any service of the Institute."
(3.) IN view of the aforesaid terms and conditions of appointment letter it is evident that she was a tenure appointee for one year without any claim for re­newal after the tenure is over.;