PARVEEZA AKTHER Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner came to be appointed as Lab. Bearer (class IV) in the pay scale of 750-940 under the provisions of SRO 43 of 1994 vide Government order No. 1489-Edu of 1994 dated 17th Nov. 1994. Petitioner joined her services in pursuance of the Government order till her services were terminated vide order 1818-DESK of 1999 dated 11.08.1999 by Director School Education Kashmir. Being aggrieved of the said termination order the petitioner filed this petition on the principle ground that before issuing termination order no show cause notice was issued to her.

(2.) Respondents have filed reply affidavit and at para 4 thereof it is admitted that no show cause notice was issued to the petitioner as in the wisdom of respondents there was no requirement of issuing such a notice to the petitioner.

(3.) Heard Id. Counsel for petitioner. Considered the matter.