SUNITA RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner, a Science teacher, ;awarded punishment to the students, as a result whereof her services were terminated vide impugned orders (Annexures P-9 and P-10) dated 14th October, 1998. Both of these orders have been assailed on the ground that they are stigmatic in nature and services of the petitioner could not be dispensed with even though she was an adhoc appointee.

(2.) Therefore, this Court has to determine as to whether the orders of termination contained any imputation or misconduct which may have a bearing on the future employment of the petitioner, or not, and if it is so, as to whether a regular enquiry was to be conducted or not. Furthermore, as to whether the petitioner can be denied an opportunity to, defend herself in violation of the principles of natural justice, is also to be determined by this Court.

(3.) To answer these questions, it will be necessary to notice facts of the case.