SUMAN BALA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By an order dated 30th May, 1990, the petitioner was appointed as a Hostel Warden by the Director, Research and Medical Education, Punjab, in the Girls Hostel of Guru Gobind Singh Medical College, Faridkot. The relevant terms of appointment, as mentioned in the appointment letter, Annexure P-l, are as under:-

(2.) On 4th April, 1991, when the petitioner had rendered little over 10 months service the Principal of Guru Gobind Singh Medical College, Faridkot, on the basis of an office order issued by the Director, Research and Medical Education, Punjab dated 3rd April, 1991, put an end to the services of the petitioner with immediate effect. It is this order that has been impugned in the present writ petition.

(3.) The Motion Bench while issuing notice of motion on 9th May, 1991, stayed the operation of the impugned order. Ultimately, the writ petition was admitted and the stay order was allowed to be continued.