V C SOSA VADAKKEDATH MANARCADU P O Vs. CENTRAL BOARD OF SECONDARY EDUCATION SHIKSHA KENDRA 2COMMUNITY CENTRE PREET VIHAR NEW DELHI

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner who was a Teacher under the third respondent, a Senior Secondary Schoo1 affiliated to the Central Board of Secondary Education.

(2.) IT appears that there were certain disputes between the petitioner and the third respondent resulting in her termination from service and the petitioner challenged the same in O.P.No.8921/1997 wherein this Court directed the first respondent to pass orders on the representation. Thereafter, the first respondent, as per Ext.P1 order dated 09/12/1997 held the termination as illegal, invalid and unsustainable.

(3.) IT is also the case of the petitioner that on reinstatement, the back wages were also not paid.