SRIMATI SURYAMONI NAYAK Vs. RAKHAL CHANDRA MOHAPATRA

JUDGEMENT

(1.) THE Plaintiff is in appeal against the reversing decree of the learned Subordinate Judge of Balasore.

(2.) THE Plaintiff was working as a teacher in the Hemaprava Girl's High School, Sora. She had joined the school as an untrained matriculate teacher when the school had not been upgraded and was a middle English school. On 21 -7 -1970, Plaintiff's services were terminated with effect from the afternoon of the following day by Defendant who happens to be the Secretary of the said school. Plaintiff Instituted the suit on 7 -9 -l970 on the allegation that the order of termination is illegal, invalid, discriminatory, malafide and without the authority of the Managing Committee and contrary to the provisions of the Orissa Education Code.

(3.) THE learned Munsif came to find that the Plaintiff had a permanent post and as such the order of termination was void, inoperative and malicious. Accordingly he decreed the suit and held that the Plaintiff must be deemed to be continuing in service with full benefits of salary and other perquisites. The Defendant has restrained permanently from dispensing with the services of the Plaintiff.