SEEMA Vs. MANAGEMENT OF COLONEL SECURITY CHAMBERS

JUDGEMENT

(1.) The instant Writ Petition under Articles 226 and Article 227 of the Constitution of India has been filed on behalf of the Petitioner seeking the following reliefs:

(2.) The Petitioner was working with the Respondent-Corporation and she did not come to office for few days and upon her returning on 28/4/2004, Petitioner's services with the Respondent-Corporation were terminated.

(3.) Thereafter, the Petitioner sent a Legal Notice to the Respondent on 28/8/2004, demanding reinstatement, which the Respondent denied vide Letter, dtd. 30/9/2004, and stated that the Petitioner has herself left the job therefore, she cannot seek reinstatement and alleged that she abandonment her job.