(1.) By preferring this petition under Articles 226 and 227 of the Constitution of India, the petitioner has assailed the order dated 20.06.2008, passed by respondent No.2, Principal, M.E. Society Boys' High School, whereby the petitioner has been dismissed from service, as well as the judgment and order dated 29.04.2011, rendered by the Gujarat Secondary Education Tribunal, Ahmedabad [now "the Gujarat Educational Institutions Services Tribunal"] ("the Tribunal" for short), in Application No.104 of 2008, confirming the above order of dismissal. The petitioner has further prayed that she be reinstated in service with continuity of service and all consequential benefits.
(2.) Briefly stated, the facts of the case are to the effect that M.E. Boys' High School, run by respondent No.1, President of M.E. Society, is a registered grant -in -aid school receiving 100% grant from the State Government, towards salary and expenses. The school also receives maintenance grants as per Rules.
(3.) On 12.06.1981, the petitioner joined service as a Primary Teacher in the Primary School run by respondent No.1. On 01.09.1989, the petitioner was appointed as a Secondary Teacher in the said school. The petitioner possesses the educational qualifications of B.A., C.P.Ed. and D.P.Ed. The petitioner was a permanent teacher of the said school and, as per her say, she has been discharging her duties satisfactorily and diligently without any grievance from the management. The petitioner had put in more than twenty -seven years of service in the respondent School.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN