MCD Vs. SUMAN DEVI

JUDGEMENT

(1.) The respondent was offered appointment on October 17, 1995, as an Assistant Teacher under the Municipal Corporation of Delhi. She was to be on probation for 2 years. The relevant portion of the letter offering appointment to the respondent read as under:-

(2.) On the same date i.e. October 17, 1995, the respondent accepted the aforesaid appointment offered to her. The relevant portion of the letter dated October 17, 1995 written by the respondent reads as under:-

(3.) On the very next day i.e. on October 27, 1995 the respondent did not report for duty.