Ravi S. Dhavan, J. - (1.) The solution to the issues raised in the petition has arrived upon the grace which has been shown by learned Counsel appearing on behalf of the respondents Nos. 2 and 3. But for this the petitioner would have had difficulty in receiving any immediate relief.
(2.) The petitioner is a widow who received a job as a Class IV employee in lieu of her husband who died in harness. She was given a job effective 1st January, 1983 as a Sweeperess on a pay scale of Rs. 305 - 390. Thereafter it is on record, and the petitioner attempts to dispute the circumstances, that in 1983, 1984 - 85 and 1985 - 86 she was absent for 80 days with pay, absent for 134 days on medical leave and absent for 84 days without pay. During this period she was absent for 298 days.
(3.) On 31 December, 1983 the Principal of the College, S. D. Intermediate College, Mainpuri, gave her a warning that, her services would be terminated if she did not check herself on absenteeism. With this warning in hand the petitioner went riming to the District Collector and the District Inspector of Schools, Manipuri who in their turn set to interfere in the matter. It is on record that the petitioner accepted her faults and apologised before the district administration. This chapter was over and after about three years the petitioner repeated her old habits of being absent. She did not report for duty on 25 August, 1983 and thereafter. On 3 September, 1983 the petitioner was sent a show cause notice from the Principal seeking her explanation on being absent. She did not take the warning seriously. The show cause notice was sought again on 5 September, 1986 and the petitioner was required to submit her reply within 5 5 days. She evaded setting her explanation on record. The Principal published a notice in a local daily on 19 October, 1986 that the petitioner may treat her services as having been dispensed with these facts are on record of the order of the District Inspector of Schools dated 2 June, 1987.;