REKHA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant-petitioner is aggrieved against the dismissal order of writ petition dated 16th January, 2012. Hence, this L.P.A.

(3.) Detailed facts of the case may not be necessary, in view of the fact that undisputedly the appellantpetitioner was appointed on the post of teacher and was given charge of warden of one school, Kasturba Gandhi Girls School, Pathna, Sahibganj. There were some allegations that because of dispute between the appellantpetitioner and one Supriya Bharti, the environment in the school and hostel is becoming very bad, for which, complaints were received by the higher officers. A show cause notice by office letter no. 545 dated 21.04.2011 was issued to the appellant-petitioner, in which, there were five allegations against the petitioner: that petitioner was not working in the interest of the school and was working as a dictator; she used to scold girls without any reasons; she abused one accountant by saying him impotent and abused Smt. Supriya Bharti by saying her as deserted divorcee lady; when meal was not supplied according to prescribed menu and it was objected by children she used to scold the cook and lastly she used to leave the headquarters on Saturday and Sunday without taking prior permission. For these allegations, enquiry was conducted and by order dated 24th August, 2011, her services were terminated and she was removed from the post of teacher.