Arijit Banerjee, J. - (1.) The subject matter of challenge in this writ petition is an order dated 30 April, 2012 whereby the respondent no. 2 being Sri Aurobinda Institute of Education, Salt Lake, Kolkata (hereinafter referred to as 'the Institute') terminated the service of the petitioner with effect from 2 June, 2012.
(2.) The brief facts of the case are that the Institute by a letter dated 18 November, 2010 appointed the petitioner as a Casual Ayah on contractual basis for a period of six months with effect from 9 November, 2010 subject to extension of another six months on the basis of her performance. By a letter dated 30 June, 2011, the Institute extended the service of the petitioner by six months with effect from 9 May, 2011. By a letter dated 13 January, 2012 the Institute offered further employment to the petitioner on inter alia the term that she would be on probation for a period of one year from 1 January, 2012 to 31 December, 2012. By an order dated 30 April, 2012 the Institute terminated the service of the petitioner with effect from 2 June, 2012.
(3.) The petitioner made representations dated 14 May, 2012, 12 September, 2012 and 30 January, 2013(through her Advocate) to the Institute but there was no response from the Institute. Being aggrieved, the petitioner has approached this Court by way of the present writ petition.;