SAYEEDA DEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner is challenging the legality and correctness of the dismissal of her application by the Karnataka Administrative Tribunal (KAT), Bangalore, dated 19.11.2008 passed in Application No. 70/2000.

(2.) The Petitioner was working as a teacher in the Urdu Primary School. She was dismissed from service by order dated 13.5.2008 on account of her unauthorized absence. Two years later through her power of attorney holder an application was filed by the Petitioner before the KAT challenging the order of dismissal.

(3.) The facts leading to this case are as here under: