PARMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Smt. Parminder Kaur petitioner has filed the present writ petition against the respondents under Articles 226/227 of the Constitution of India and she has prayed for the quashment of the order Annexure P-9 dated 14.7.1997 vide which the services of the petitioner were terminated by the management. According to the petitioner, the decision of the management is without any authority and jurisdiction. In the alternative, the petitioner has prayed that she has not been paid the subsistence allowance with effect from 30.5.1996 as per rules when she was placed under suspension.

(2.) Notice of the writ petition was given to the respondents. The stand of respondent No. 4 is that the Managing Committee vide resolution dated 14.7.1997 had recommended to the DPI for giving approval to the decision of the Managing Committee terminating the services of the petitioner but the approval has not been given as a result of which no further action could be taken against the petitioner. The stand of respondents No. 1 and 3 is that there are two managing committees operating in this school and a conditional approval was granted to the school for the release of the grant-in-aid. The stand of respondents No. 1 and 3 for the disposal of the present writ petition is not of much relevance.

(3.) During the course of submissions, the learned counsel for the petitioner states that at this juncture he does not press the relief of challenging the recommendation dated 14.7.1997 as those recommendations of the committee have not got the approval of the DPI. He simply submits that petitioner has not been paid the subsistence allowance from the date of her suspension.