SECRETARY KARNATAKA Vs. PREMA BHAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents.

(2.) The brief facts are as follows:

(3.) The learned counsel for the petitioner would contend that during the academic year 2002-2003, one section of the Nursery School, which the respondent was handling had to be closed down, as there was no adequate student strength and she was accordingly relieved from service on 31.10.2002 and since there was an increase in the work-load in the subsequent academic year namely 2005-2006, one person was newly appointed. This was three years after the respondent was relieved from her service. Inspite of it. the Tribunal had observed that the bona fides of the Management are doubted, since it is admitted that a fresh appointment has been made in the place of respondent and therefore, the intention of the Management was to punitively terminate the services of the respondent without being preceded by an enquiry and therefore, the same was bad in law.