LT MRS INDIRA KUMARI KARTIAYONI Vs. MAHA NIDESHAK RAKSHA MANTRALAYA SHASTRA SENA CHIKITSASEVA NEW DELHI 1

JUDGEMENT

(1.) - Special leave granted.

(2.) The appellant was working as a Lieutenant Nursing Officer in the Military Nursing Service. She got married on 29-4-1988. She had obtained the requisite permission of the authorities to get married. Subsequent to the marriage, her service was discontinued by release order dated 7-10-1988.

(3.) The discontinuation of service was challenged by the appellant in the High Court. The High Court by its impugned judgment held that the termination was caused not by reason of marriage, but by reason of her comparatively poor performance.