- (1.) This appeal by leave of the Court is directed against judgment dated 10. 3.1996, passed by the n. W. F. P. Service Tribunal, Peshawar (herein after referred to as the Tribunal) in Appeal No 526 of 1995.
(2.) Briefly stated the facts of the case are that respondent Mst. Bilquis Begum during the year 1993-94 was working as an Assistant professor of physics, Government Girls College, timargara, District Dir. The Principal, government Girls College, Thana, sent a letter dated 24.11.1994 to the respondent, while she was posted as Assistant Professor of Physics at Government Girls College, Thana, malakand Agency, instructing her that she should mend her insulting behaviour towards the Laboratory Attendant. It may be mentioned that another letter, dated 28.11.1994 was also sent to the respondent asking her to explain the same accordingly. When the respondent received the said letters from appellant No. 1, she submitted reply to the same. It is very interesting to note that appellant No. 1, the Principal, Government Girls College, Thana, with mala fide intention had already sent adverse remarks against the respondent to appellant no. 2, the Assistant Director of Education (Colleges) , N.-W. F. P. Peshawar, but the same fact was intentionally concealed from the respondent and it was later on after passing more than one year that the respondent was sent as envelope dated 3.5.1995, and she was shocked to see the impugned adverse remarks in her annual Confidential Report. The respondent preferred a representation to appellant No. 4, secretary to Education, who sent the same to appellant No. 3, for disposal, who passed the impugned order dated 18.7.1995.
(3.) Feeling aggrieved, the respondent filed service appeal, which was accepted by the Tribunal, vide impugned judgment dated 10. 3.1996.;