ANJALI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure with numerous prayers which are as under : -

(2.) The facts of the case are that previously, the petitioner was working as Principal of Patel Public School, Rajpura. A complaint was received against her qua her misconduct. A show cause notice was issued to her on 03.11.2017. Thereafter an enquiry was conducted against her. Ultimately her services were terminated vide order dated 30.11.2017 (Annexure R-3) with immediate effect.

(3.) In the complaints by the petitioner, the petitioner has asserted that she was sexually harassed by the local MLA and one Mohinder Sehgal, Member of School Managing Committee. She made numerous complaints against them.