DEEPIKA KAPILA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing the impugned suspension order dated 23.05.2003 and impugned charge memo dated 09.03.2018.

(2.) Further seeks direction to reinstate the petitioner w.e.f. 23.01.2003 along with the payment of arrears, accruals, back wages and other consequential benefits.

(3.) Brief facts of the case are that the petitioner was appointed as Language Teacher (Hindi-Gen] in the pay scale of Rs.5500-175-9000 by respondent no.1 on 09.12.1997 and subsequently selected by the selection committee as PGT [Hindi] on 05.03.1999 w.e.f. 0l.07.1999.