SOBHA SANTHOSH Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader, the learned counsel appearing for the 3 rd respondent-Manager and the learned counsel for the 5 th respondent.

(3.) The petitioner was a Cook appointed in the Noon Meal Scheme in the 3rd respondent-School. It is stated that the petitioner's service had been terminated without following due procedure by the Noon Meal Committee. The termination was challenged before this Court and by Ext.P5 judgment dated 15.02.2018, this Court found that the decision taken by the Noon Meal Committee to terminate the service of the petitioner without notice is unsustainable. The AEO was therefore directed to consider the entire matter and pass appropriate orders.