PARVATIBEN H RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner for an appropriate writ, order or direction quashing and setting aside an order of termination,dated 8th May 1989 , Annexure `A' to the petition and by directing the respondents to reinstate the petitioner with all consequential benefits.

(2.) The case of the petitioner was that she was appointed as Assistant Lecturer and Rector (Grihmata) with effect from 31st January 1983 in Bai Surajba Govindbhai Patel Stree Adhyapan Mandir, Sunav, Taluka Petlad, District Kheda. According to the petitioner, the respondent school was under direct control of the State of Gujarat, respondent No.1 and the institution was run with the aid of the Government. It was her case that respondent No.2, by the impugned order dated 8th May, 1989 terminated her services with effect from the next date. i.e., 9th May, 1989 in accordance with provisions of Rule 11 (3) (ii) of the Gujarat Educational Institutions (Pre-primary and Primary Teachers Training Colleges) Rules, 1984 (hereinafter referred to as `the Rules'). Along with the order, a cross order cheque for Rs. 12,294.00 was sent.

(3.) Being aggrieved by the above action, the petitioner has approached this Court.