NEETI BHAN Vs. HILL EDUCATION SOCIETY

JUDGEMENT

(1.) FEELING aggrieved by the order passed by the Management of the 'miss Hill School' terminating her service, the petitioner who had been employed in that 'school' as an Assistant Teacher has now approached this Court seeking redress praying for the quashing of the order and for her reinstatement in service with full back wages.

(2.) I have heard the learned counsel for the petitioner and the learned counsel representing the respondents.

(3.) IN this case the respondent society running and managing the school as well as the Principal of the School and the State of Madhya Pradesh, who have been arrayed as respondents, have filed separate counter-affidavits/returns in opposition to the writ petition.