MARIA UVARI ANTONY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ronith Joy, learned advocate for the applicant.

(2.) The petitioner has filed the present petition to quash and set aside the impugned order dtd. 30/6/2018 passed in Criminal Revision Application No. 519 of 2017 by the City Civil and Sessions Court, Ahmedabad and quash and set-aside the order dtd. 14/11/2017 passed in Criminal Misc. Application No. 16/2016 passed by the Additional Chief Metropolitan Magistrate Court, Ahmedabad.

(3.) The petitioner was working as a teacher in Hebron Higher Secondary School, Ahmedabad since 1990. He was teaching Chemistry in Standard-XI and XII. It is stated by the petitioner that on 19/10/2020, show-cause notice was given to him seeking explanation as to why no action should be initiated against him by the management. Thereafter, on 13/1/2011, second show- cause notice was issued to him and on 24/1/2011, a letter of termination was given by the Trustees, who are the respondents herein.