JAYASHREE Vs. DIRECTOR COLLEGIATE EDUCATION

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned order, the High Court has dismissed the writ petition filed by the appellant against the order passed by the Karnataka Administrative Tribunal, Bengaluru rejecting the OA filed by the appellant against the order dtd. 24/3/2014. By order dtd. 24/3/2014, the respondent-State has purported to terminate the services of the appellant on the basis that the appellant was found to not belong to the Scheduled Tribe community purporting to belong to which the appellant applied and was given appointment. Further by the impugned order, the appellant has been called upon to pay the amounts which she has received.

(3.) Heard Mr. S. N. Bhat, learned senior counsel appearing for the appellant, and Mr. V. N. Raghupathy, learned counsel appearing for the respondent.