TARUNVIR SAINI Vs. STATE OF U.T. ADMINISTRATION

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 6/1/2018 whereby Education Tribunal, Chandigarh dismissed her appeal against order dtd. 28/7/2012.

(2.) The petitioner was appointed as Principal of Banyan Tree School, Sector 48-B, Chandigarh. She was terminated vide communication dtd. 28/7/2012. She filed appeal before Education Tribunal, Chandigarh. The matter came up for consideration before Additional District Judge, Chandigarh who vide order dtd. 6/1/2018 dismissed her appeal.

(3.) On being asked, learned counsel for the petitioner confirmed that petitioner has turned 64 years and her contractual period in any case has passed away.