LALITHA THUTPI Vs. C B KARKHANIS PRESIDING OFFICER

JUDGEMENT

(1.) THE petitioner has invoked the jurisdiction of this Court under Article 226 of the Constitution of India for seeking appropriate reliefs in the matter of her termination.

(2.) IN brief the facts giving rise to the present petition are as under :

(3.) RESPONDENT No.2 again gave an advertisement on 17th March, 1984 and invited applications for the post of Assistant Teachers. It was specifically mentioned in the said advertisement that the preference would be given to the candidates belonging to SC and ST category. But Respondent No.2 could not get suitable reserved candidate, and, therefore, the petitioner was again appointed as an Assistant Teacher for the period from 11th June, 1984 to 30th April, 1985. Respondent No.2 gave artificial break and terminated the service of the petitioner on 14th June, 1985. Respondent No.2 again appointed the petitioner as an Assistant Teacher for the period from 14th June, 1985 to 4th May, 1986. Respondent No.2 by letter dated 1st April, 1986 intimated the petitioner that her services were terminated from 16th June, 1986.