KUM. SOWMYA R Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) This intra-Court appeal by the unsuccessful writ petitioner seeks to call in question a learned Single Judge's order dtd. 14/6/2023, whereby her W.P No.11366/2022 (S-RES) wherein a challenge was laid to the order dtd. 15/2/2019 discharging her from service.

(2.) Learned counsel appearing for the appellant argues that the order of termination of her client from service is apparently stigmatic in the light of attending circumstances and therefore, learned Single Judge is not right in denying relief.

(3.) Having heard the learned counsel for the appellant and having perused the appeal papers we decline indulgence in the matter broadly agreeing with the reasoning of the learned Single Judge who has structured the impugned order placing reliance on two decisions of the Apex Court viz. DEEPTI PRAKASH BANNERJI vs. SATYENDRANATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES, (1999) 3 SCC 60 and DIRECTOR OF ARYABHATA RESEARCH INSTITUTE OF OBSERVATIONAL SCIENCES vs. DEVENDRA JOSHI, (2018) 3 SLR 125 (SC).