MEHBOOBA AKHTER Vs. STATE

JUDGEMENT

(1.) IN this writ petition the order of termination of services of the petitioner has been challenged by her, inter alia, on the following grounds: -

(2.) ) That her services were extended by the Government from time to time as the selection could not be made by the Board.

(3.) HEARD learned counsel for the parties. The file was also thoroughly examined.