S NAGARATHANA Vs. CITY IMPROVEMENT TRUST BD MYSORE

JUDGEMENT

(1.) The writ petition coming up for preliminary hearing after notice to respondent, is taken up for final hearing by consent of Counsel for parties.

(2.) In this writ petition, the petitioner who is an employee (under suspension) of the City Improvement Trust Board, Mysore City, Mysore as Second Divisioin Clerk has prayed for the issue of a writ in the nature pf mandamus directing the City Improvement Trust Board to reinstate the petitioner in service pursuant to the resolution of the Board of Trustees setting aside the dismissal order dated 6th March 1976, dismissing the petitioner from the service of the Board. She has further prayed that her salary and allowances may be directed to be paid upto date.

(3.) The brief facts that may be, necessary to dispose of the writ petition may be stated as follows.