MINU JAMUAR Vs. D. A. V. COLLEGE

JUDGEMENT

(1.) Heard Shri Anjani Kumar, learned senior counsel for the appellant, Shri Vinay Krishna Tripathy for the Central Board of Secondary Education and Shri Anil Kumar Singh for the respondent D.A.V. College.

(2.) The appeal is directed against the impugned judgement dated 29th of July, 2019 whereby the learned Single Judge has declined relief to the appellant on the termination of her tenure assignment as a teacher in the D.A.V. college on the ground that the order is not stigmatic and that mala fides could not be established.

(3.) Shri Anjani Kumar submits that the learned Single Judge, while appreciating the facts on record, did not consider the personal malice alleged of the 3rd respondent which also went to the extent of alleging that the appellant was not allowed to continue on account of a caste prejudice.