SOBHAWATI SHUKLA Vs. ZILA BASIC SHIKSHA ADHIKARI

JUDGEMENT

(1.) Heard Sri Ashok Khare, Senior Counsel, assisted by Sri B.S. Pandey and Sri P.N. Tripathi, learned Counsel for the petitioner and Sri U.N. Sharma, Senior Counsel, assisted by Sri K. Sahi, learned Counsel for the respondent No. 2 and learned Standing Counsel for the respondent Nos. 1, 3, 4 and 5.

(2.) The petitioners have challenged the orders dated 15.4.2000, 17.4.2000, 19.4.2000 and 22.4.2000 respectively, passed by respondents, whereby services of the petitioners have been treated to have been terminated with effect from the date of the passing of the initial order's dated 3.8.1995 and 31.7.1995 respectively.

(3.) The facts, in brief, for the purpose of the present controversy are that the services of the two petitioners, who are the Head Mistress (petitioner No. 1) and Assistant Teacher (petitioner No. 2) respectively of a Primary School established and managed by respondent No. 2, were terminated by orders dated 3.8.1995 and 31.7.1995 respectively.