MONALISA DAS Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) The petitioner, a Nursery Trained Teacher of Air Force School, Jalahalli/respondent No.5 is before this Court with a prayer for a direction to the respondents to issue permanent appointment.

(2.) Heard learned counsel Smt.Akshatha Prasad for petitioner and Sri.Madhukar Deshpande, learned counsel for respondent Nos.1 to 5. Perused the writ petition papers.

(3.) Learned counsel for the petitioner would submit that the petitioner was appointed as Nursery Trained Teacher ('NTT' for short) by order dtd. 19/8/2019 as per Annexure-A. The appointment of the petitioner is permanent in nature and on probation for a period of one year from 20/8/2019 to 193.08.2020 in the pay scale of Rs.12,500.00 21,500 with DA as admissible. Learned counsel for the petitioner would submit that probation of the petitioner was extended without assigning any reason. Learned counsel would invite attention of this Court to Chapter 4 Rule 3(a)(iii) of the Education Code, 2020 which mandates the authority which extends probation period to indicate reasons for extension of probation period. Since, the probation of the petitioner is being extended without assigning any reason, learned counsel for the petitioner prays for a direction to issue an order of confirmation or for permanent appointment. Further, learned counsel would submit that the respondents extended her probation by order dtd. 10/2/2021 and the petitioner is not permitted to attend to her duties as NTT. Therefore, she submits that the petitioner filed an application seeking for a direction to stay the letter dtd. 5/3/2022 wherein the petitioner was barred to attend the Air Force School at Jalahalli as NTT.