HARPREET KAUR Vs. QUEENS CONVENT SCHOOL

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The present petition has been filed by the Petitioner who is a Physical Education teacher with the Queen's Convent School (hereinafter 'School"). She was appointed in the year 2008 and her appointment was confirmed in 2014. Some disputes had arisen between her and the School and her salary was stopped. The Petitioner was therefore constrained to file the present writ petition for release of her salary in December, 2018.

(3.) A memo was issued by the School against the Petitioner for pursuing her MPE Course without the School's permission. The same was replied to by the Petitioner. However, the School thereafter issued a show cause notice on 14th August, 2019. The Petitioner also filed a reply to the said show cause notice of the School by which an inquiry had been instituted against her.