LILLY PAUL Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) A writ in the nature of certiorari is prayed for, so as to quash the order dated 16.09.2014 (Annexure P13), passed by respondent No.2, vide which the petitioner was dismissed from service as also the order dated 18.04.2015 (Annexure P15), whereby even the statutory appeal preferred by the petitioner was rejected.

(2.) Petitioner was charge-sheeted on 06.01.2004, under Rule 8 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as she had willfully and unauthorizedly absented from duty.

(3.) The chargesheet that was sought to be served upon the petitioner was received back with the remarks The recipient of the post is not residing here.