N.P. Gupta, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal has been filed against the order of the learned Single Judge dt. 20.02.2002, dismissing the writ petition. The writ petition was filed to challenge the order of the Rajasthan Non -Government Educational Institutions Tribunal, Jaipur dt. 27.10.2001, whereby, the appeal of the private respondent was allowed and the order/ notice of termination dt. 07.11.2000 was held to be illegal and void and was quashed.
(3.) FOR the present purpose, it would suffice to say that the workman was appointed on 20.08.1986 and, after due selection, she was appointed on probation. The employment was continued and it appears that the appellant took a stand that since the strength of students is reducing, there is no need of existing number of teachers and, therefore, it was decided that from the academic session 2000 -01, post graduate classes shall be closed and the final year of M.A. shall be closed for the academic session 2002 -03 and, accordingly, services of the employee would be treated to come to end on expiry of one year.;