TABITA CHAND Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner assailing the show cause notice dated 06.11.2013, issued by respondent no.2. The petitioner has also sought a direction qua respondent no.3 for fixation of pay scale of the petitioner as principal and for release of arrears of salary accordingly. Directions have also been sought for payment of subsistence allowance to the petitioner.

(2.) Ordinarily this court would not have entertained the writ petition against a show cause notice qua which an inquiry has already commenced. However, in the present case certain peculiar circumstances have arisen, which are broadly as follows:

(3.) What queered the pitch for the petitioner was the show cause notice, which was issued to her immediately the next date, which is, 06.11.2013. In the said show cause notice, several allegations have been levelled against the petitioner. The allegations, broadly, pertain to: the petitioner obtaining a No Objection Certificate (NOC) from teachers, who were senior to her by applying duress and manipulation; that she had misrepresented that she was a Baptist; that the petitioner had failed to submit original certificates and marks obtained in M.A., for verification, despite letters issued in that behalf, on 02.08.2013, 20.08.2013, 24.08.2013 and 29.08.2013; that she had incorrectly claimed that she had completed her post-graduation prior to her initial appointment as TGT; and lastly, that she had removed "documents" and "important papers" pertaining to her service record.