DR. LEELA AGGARWAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner has prayed for quashing of Annexure PA office order dated 6.10.2000 terminating her services. She has also prayed direction to Respondent to release the revised pay scale to the Petitioner w.e.f. 1.1.1996 and pay arrears alongwith interest at the rate of 20% per annum.

(2.) The facts, in brief, are that after completion of her M.B.B.S. in the year 1974 Petitioner joined regular service in Health Department of Respondent in June, 1977. She improved her academic qualification by qualifying D. Ortho. in the year 1979 and M.S. Ortho in the year 1982. The Petitioner was confirmed.

(3.) The Petitioner joined as Medical Officer at District Hospital, Kullu on 6.5.1999. She applied, through proper channel, one year leave vide her application dated 11.10.1999 Annexure PB on account of her domestic affairs and ear ailment. The Chief Medical Officer, Kullu recommended and forwarded the leave application to the Respondent. On account of compelling reasons, the Petitioner proceeded on leave without waiting for its sanction. It has been alleged that there were hundreds of days in the leave account of the Petitioner.