REKHA BHATIA Vs. HILL EDUCATION SOCIETY

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the Secretary, Miss. Hill Education Society, Gwalior, dated 15-5-1994, terminating her services, indicating that they were no longer required after 15-5-1994; the W. P. No. 363 of 1995 decided on 10-7-1998. (Gwalior) petitioner has now approached this Court seeking redress praying for the quashing of the aforesaid order and a direction for her reinstatement with full backwages.

(2.) I have heard the learned counsel for the petitioner as well as learned counsel for the respondents Nos. 1 and 3 and the learned counsel for the respondent No. 2. 2a. The Society, respondent No. 1 and the State of Madhya Pradesh respondent No. 2 have filed separate counter-affidavits in opposition to the writ petition.

(3.) THE facts in brief shorn of details and necessary for the disposal of this case lie in a narrow compass. Miss. Hill Education Society (hereinafter referred as the Society) is a registered Society under the provisions of the Madhya Pradesh Registration Act and runs an educational institution imparting education upto the Higher Secondary level. This institution receives grant-in-aid from the state and is also recognised not only by the State Government but also by the Education Board.