KOMAL RUGWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A Division Bench of this Court has referred following questions for consideration by a Larger Bench.

(2.) The Hon'ble the Chief Justice, therefore, constituted this Bench for consideration of the above quoted two questions.

(3.) The relevant facts are that the Appellant was in the service of Jhulelal Trust School as Asst. teacher. She was working in the primary school. By order dated 26-11-2007 her services were terminated by the management on the ground that she is surplus.