PATEL JYOTSANABEN N Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) The petitioner is aggrieved by order dated 17.03.1994, by which, her service as a primary teacher was sought to be terminated.

(2.) Briefly stated facts leading to the present petition are as follows :-

(3.) Before adverting to the rival contentions, it may be noted that all throughout, the service of the petitioner continued under the protection of this Court. It would thus appear that right from 1992, the petitioner has been discharging her duties as a primary school teacher.