MEENAKSHI S Vs. KARNATAKA STATE NATURAL

JUDGEMENT

(1.) Writ petition has come up for orders on I.A. No. I of 2013 for early hearing and the matter is taken up for disposal. Petitioner is aggrieved by the order of termination of her services as a data entry operator-Grade I in the services of the respondent-Karnataka State Natural Disaster Monitoring Centre, as per order dated 28-12-2012 dismissing her from services being a major disciplinary proceedings on the premise that certain charges are held against her (copy produced at Annexure A). The petitioner has raised several grounds inter alia that the authority who has passed the order is not the Competent Authority and is not a binding authority and that two show-cause notices had been issued on the same charges and she has been terminated even though there was no enabling provision to conduct the second enquiry for dismissing her from service.

(2.) Notice had been issued to the respondents and are represented by Mr. S.G. Pandith, learned Counsel.

(3.) Statement of objections have been filed on behalf of the respondents inter alia indicating that petitioner has a statutory remedy by of an appeal under the service rules regulating the terms and condition of the appointment in the respondent organisation, which is a Society registered under the Karnataka Societies Registration Act, 1960 and points out to the service rules. Rule 15.6 of the Rules providing for filing appeals reads as under: