DARBARI LAL TANDON Vs. RAVINDER KUMARI SAIN

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and decree dated 26.2.1983 passed by the Additional District Judge, Barnala, vide which the order of termination of the service of Smt. Ravinder Kumari respondent was held to be illegal and she was declared to be continued in service and entitled to all the benefits and privileges attached to the post of Lecturer.

(2.) The short question that arises for determination by this Court is to the following effect :-

(3.) Indisputably, the facts of the case are that Smt. Ravinder Kumari plaintiff-respondent, was appointed as a Lecturer in Zoology vide letter dated 11.7.1976 (Ex. P1) issued by the Principal of S.D. College, Barnala (for short 'the College') on the basis of the selection made by the Selection Committee, and she joined the duties on 13.7.1976 and she was confirmed with effect from the said date. She continued to work on the post of Lecturer until her services were terminated vide letter dated 15.3.1979 by the Principal of the College. She challenged her termination by filing a suit. The defendants contested the suit. On the basis of the pleadings of the parties, the Sub- Judge Ist Class, Barnala, framed the following issues :-