LAWS(KER)-2019-8-53

RESNA.K Vs. DIRECTOR OF PUBLIC INSTRUCTION JAGATHY

Decided On August 05, 2019
Resna.K Appellant
V/S
Director Of Public Instruction Jagathy Respondents

JUDGEMENT

(1.) The petitioner, who was appointed as a UPSA under the 3rd respondent School, is aggrieved by Ext.P15 order passed by the Director of Public Instruction, stating that she was not given an opportunity of hearing though she had requested the Director of Public Instruction to postpone the hearing as submitted by Ext.P14 email and also by making a request personally over phone.