KAMINI VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this petition, petitioner has prayed to issue a Writ, Order or Direction in the nature of Certiorari quashing the dtd. 9/6/2020 and order dtd. 8/7/2020 (Annexure-12 and 13 respectively to the writ petition).

(2.) Briefly put, facts of the case are that the petitioner was initially appointed on 24/9/1984 as Assistant Teacher, Government Girls Inter College, Kotdwar. Before her retirement, a charge-sheet dtd. 5/1/2018 was issued against her. The petitioner denied all the charges vide her reply dtd. 5/2/2018. Vide relieving order dtd. 31/7/2018, the petitioner retired as Principal, Girls Inter College, Namjala, Pithoragarh. After her retirement, an inquiry was set up nominating one - Bhupinder Singh Negi as the inquiry officer.

(3.) The petitioner remained present before the Inquiry. She was supplied with the copy of the charge-sheet (a questionnaire and documents). Vide application dtd. 21/2/2019, the petitioner sought information about status of the inquiry against her. In reply to the said application, a note-sheet was provided on 13/3/2019 in which the inquiry report was mentioned. The petitioner, vide her explanation dtd. 23/3/2019, had mentioned that none of the charges were made out against her and her entire retiral dues had wrongly been withheld. Again, a show-cause notice dtd. 25/4/2019 was issued against the petitioner.