(1.) This writ petition has been filed calling for the records relating to the termination order passed by the 4th respondent in No. Nil dtd. 18/5/2012 against the petitioner and quash the same and consequentially direct the 4th respondent to confer all consequential benefits.
(2.) The petitioner was appointed appointed as a Record Clerk in the fourth respondent School on 2/3/1998 in a regular sanctioned vacancy and the same was approved by the 3rd respondent DEO with effect from the date of initial appointment. The petitioner got promoted as Lab Assistant from 31/8/1998 duly approved by the Department. The school was under direct payment on account of the dispute in the management from 1/1/2006 to 9/2/2011.
(3.) The 6th respondent was approved as correspondent of the 4th respondent School by proceedings in Na.Ka. No. 4415/A3/10 dtd. 10/2/2011 for the period up to 24/1/2012. Again, the School was on direct payment from 28/2/2011 to 8/5/2011 owing to management disputes. Again, vide proceedings in Na.Ka. No. 4415/A3/10 dtd. 9/5/2011, the 6th respondent was approved as correspondent up to 24/1/2012. The petitioner was on medical leave from 10/2/2011 to 28/3/2011 and again from 15/4/2011 to 22/11/2011 and the petitioner had undergone uterus removal during the above period under the advise of Doctors.