LILA BHAN Vs. DALY COLLEGE, INDORE AND ANOTHER

JUDGEMENT

(1.) In this third round of litigation, the petitioner is assailing termination of her services from the post of Head Mistress of the Junior School of the Daly College, Indore, the relevant facts leading to the Writ Petition are as under:-

(2.) The petitioner was appointed as Head Mistress of the Junior School of the Daly College on 11.5.1993.

(3.) The Board of Governors which is the supreme body forced the then Principal of the Daly College, Col. Anil Kaak to go on leave in the year 1995 which provoked strong reaction amongst the employees and teachers of the College. The petitioner along with other members of the Daly College Shikshak Karmachari Sangh, staged 'Dharnas' and indulged in Trade Union activities to register their protest. On account of the said activities, the services of the petitioner were terminated.