- (1.) This appeal is arising out of the order dated 20th January, 2017, passed by the learned Single Judge in the writ petitions preferred by the State of Rajasthan as well as by Shri Mahesh Sewa Samiti, Bhilwara against the order dated 1st February, 2001 passed by the Rajasthan Non-Government Educational Institutions Tribunal, Jaipur (in short "the Tribunal").
(2.) The non-appellant-employee approached the Tribunal apprehending her termination from service. It was pursuant to a letter given by Shri Mahesh Sewa Samiti, Bhilwara (in short "the samiti") on receiving a communication from the Director (Education) for making arrangement of Teacher Gr.I on regular basis. Before referring the order passed by the Tribunal, it would be gainful to narrate the facts of this case.
(3.) The non-appellant-employee was engaged on the post of Senior Teacher known as Grade-II on 7th July, 1982. She was again given appointment on 10th July, 1986 and continued till 15th May, 1987. She was again appointed on 10th July, 1991 with extension of tenure from time to time. The last appointment was made due to non-availability of the selected candidates. It was with the condition that appointment would be for a period of one year or till regularly selected candidates are made available.;