PREETY NAVINCHANDRA SHAH Vs. PROJECT DIRECTOR

JUDGEMENT

(1.) Rule. M/s Patel Advocates waive service of the rule.

(2.) The petition is filed for the relief to the effect that the order of termination dated 9/10.3.2000, at Annexure 'G' be quashed and set aside, whereby the services of the petitioner are terminated with immediate effect. It is also mentioned in the said order that the petitioner is paid a cheque amounting to Rs.15,000.00 in lieu of one month's notice as provided under Rule 3 of the agreement made with her at the time of her appointment.

(3.) It is the case of the petitioner that the petitioner came to be appointed as Deputy Director under an agreement entered into between the petitioner and respondent no.1, a copy of which is annexed at Annexure 'E' to the petition. Clause 3 of the said agreement reads as under :