LAWS(DLH)-2012-5-416

SEEMA TIWARI Vs. PREET PUBLIC SR SEC SCHOOL

Decided On May 18, 2012
SEEMA TIWARI Appellant
V/S
PREET PUBLIC SR SEC SCHOOL Respondents

JUDGEMENT

(1.) NOTICE issued.

(2.) WITH the consent of learned counsel for parties, instant petition taken up for disposal.

(3.) THE article of charge against the petitioner is as under:-