(1.) This writ petition is listed for admission hearing before issuance of notice. The learned Additional Advocate General is present on advance notice.
(2.) Aggrieved by the order of termination dtd. 9/9/2020 passed by the 3rd respondent discharging her contractual service with immediate effect the petitioner has preferred the present writ petition under Art. 226 of the Constitution of India. The petitioner has prayed for a declaration that the order of termination is illegal and arbitrary and in violation of principles of natural justice. She has also prayed for reinstatement in service with all consequential benefits.
(3.) Mr. J. B. Pradhan, learned Senior Advocate representing the petitioner took this court through the writ petition, the order of termination, the appointment order dtd. 15/7/2015 and the representation made to the Hon'ble Chief Minister by the petitioner dtd. 13/9/2020 in which there is an endorsement to the Executive Chairman of the 3rd respondent to consider her case on special ground. It is submitted that in spite of the endorsement when the 3rd respondent failed to consider the petitioner's case she was compelled to approach this court.