- (1.) It is the case of the petitioner that having all requisite qualifications and on fulfillment of the eligibility criteria, she was appointed as Samprasarika in Loharpur Madhyamik Shiksha Kendra for the academic session starting from 31st December, 2009 to 30th December, 2010. It is her case that this is a contractual service and for every academic year her such engagement has to be renewed till she attained the age 60 if not otherwise found unfit. According to the learned Counsel for the petitioner that although all the papers relating to her appointment in December, 2009 was transmitted to the respondent no. 6 for approval but till date no step has been taken in that regard and the writ petitioner has been rendering her service without any break and she is getting any honorarium.
(2.) The learned Counsel appearing on behalf of the Secretary, Loharpur Madhyamik Shiksha Kendra, respondent no. 10, submitted that on their part there is no lapses and all relevant papers have been forwarded to the concerned respondent for approval. In this regard, he produced the copy of the said letter with the other relevant papers. The xerox copy of the said document produced in court be taken on record.
(3.) On the other hand, the learned Additional Government Pleader disputed the contention of the learned Counsel of the writ petitioner and the learned Counsel appearing on behalf of the respondent no. 10 and submitted that till date their record does not reflect that any such documents were received by them.;