ANITA SURAJSINGH BAIS Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard learned Advocate Mrs. Sirpurkar for the petitioner, learned Advocate Shri Jaipurkar for respondent no.1 and Mrs. Mehta, the learned AGP for respondent no.3. Nobody for respondent no.2.

(2.) Learned Advocate Shri Jaipurkar for respondent no.1, submits that he is still awaiting instructions as power has been filed recently. He adds that there is an additional affidavit placed on record along with application for appropriate orders and he is awaiting instructions on the contents thereof.

(3.) Today, the matter is listed for final hearing. The case of the petitioner in brief is, without waiting for caste validation her services were sought to be terminated. The petition, accordingly, has been filed on 19-07-2004 and communication dated 03-07-2004, calling upon the petitioner to submit the documents necessary for caste verification has been questioned.