GANGANAGAR ZILA DUGDH UTPADAK AND SAHKARI SANGH LIMITED Vs. PRIYANKA JOSHI
LAWS(SC)-1999-7-1
SUPREME COURT OF INDIA
Decided on July 19,1999

GANGANAGAR ZILA DUGDH UTPADAK AND SAHKARI SANGH LIMITED Appellant
VERSUS
PRIYANKA JOSHI Respondents

JUDGEMENT

- (1.) Special leave granted.
(2.) The respondent was employed as an Assistant Manager on 6th October, 1993. She was put on probation for one year. It appears that leave was granted to her from 16th October, 1994 to 25th October, 1994. Thereafter, she did not join duty despite notices dated 7th November, 1994 and 23rd November, 1994.
(3.) Impugned order dated 30th November, 1994 was passed which reads as follows: "Smt. Priyanka Joshi, Assistant Manager (Plant) is being BARKHAST (dismissed) from the service of Sangh with effect from the afternoon today dated 30-11-94 under Gangmul Service Rules, 1992". ;


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