S.S. JAIN SUBHODH SHIKSHA SAMITI Vs. SEEMA DAYA, W/O DR. VIJAY DAYA, RESIDENT OF BUNGALOW NO. 3, JANANA HOSPITAL COMPUND, CHANDPOLE, JAIPUR

JUDGEMENT

(1.) The case come up for hearing as the appeal belong to Year 2007, and no one has been appearing for the contesting respondent No.1 till dates.

(2.) We have taken up the matter for hearing as counsel for the appellant as well as Mr. Kshitiz Sharma learned counsel appears on behalf of Mr. J.M. Saxena, learned Additional Advocate General for the State are present.

(3.) The case set up by the appellant in circumspect is that the respondent Ms.Seema Daya was holding the post of Lab Assistant in S.S. Jain Subhodh Shiksha Samiti through its Secretary, Bhawani Singh Marg, Jaipur. The post of Lab Assistant is required for conducting practicals in subject of Biology and holding the students of Class 11th and 12th. Vide Circular dated 31.03.1998, the requirement of practical and dissection of animals in subject of Biology for Class 11th and 12th was done away by the Central Board of Secondary Education, Delhi. Accordingly, the Executing Committee of the institution in its meeting held on 31.03.1998 took a decision to abolish the post of Lab Assistant w.e.f. 01.04.1998. In consequence thereof, the services of respondent No.1 Ms. Seema Daya were dispensed with.