SUDHABEN B. TAMBOLI Vs. AHMEDABAD EDUCATION SOCIETY

JUDGEMENT

(1.) This appeal is filed by the original respondent No.4 challenging judgement of the learned Single Judge dated 14.12.2009 in Special Civil Application No. 16295 of 2004.

(2.) Brief facts are as follows : -

(3.) It is this judgement that the original respondent No.4 has challenged in this Letters Patent Appeal. We are informed that her services were terminated after the end of February 2005, at which time she was offered a sum of Rs. 98,556/ - which included salary for eight months counting her total service of more than seven and half years, three months' salary in lieu of notice and Rs. 5,232/ - towards group insurance. She, however, did not accept such payment.