SHUKLA GHOSAL Vs. PRINCIPAL PARK ENGLISH SCHOOL

JUDGEMENT

(1.) This appeal is against the judgment and order dated 11th September, 2002, by which the learned Trial Judge has refused to grant relief of reinstatement. Fact of the case is as follows.

(2.) The appellant before us was appointed by the school authority as an Assistant Teacher with effect from 14th April, 1998 in Grade-A. Here appointment was on probationary basis for a period of one year with an option for extension of the same for a maximum period of six months. It appears that the said letter of appointment was issued pursuant to the decision taken by the Board of Governors of the said school. However, such appointment letter was issued by the Principal. By another letter dated 12th April, 1999, the probationary period was extended for a period of six months from date. Before expiry of the extended period of six months, the petitioner's (appellant before us) services was terminated with effect from July,1999 by a letter of termination dated 29th June, 1999. The said letter of termination was protested by the appellant/petitioner through her learned Lawyer. Thereafter, the aforesaid termination was challenged before the learned Trial Judge. ,

(3.) From the affidavit-in-opposition filed before the learned Trial Judge it appears that at the time of termination, the appellant/petitioner is said to have received all her dues, signing on a receipt.