SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the show-cause notice dated July 18, 2018 by which an explanation has been sought from the writ petitioner on certain grounds. Apart from the show cause, the writ petitioner has been placed on suspension with immediate effect from July 18, 2018.
(2.) It is the case of the writ petitioner that by a letter of termination of service dated July 2, 2015 service of the writ petitioner had been terminated. Against such letter, the writ petitioner had come before this Court wherein the Single Bench had held the termination to be illegal on the ground that no enquiry had been conducted before such termination.
(3.) The matter was taken up thereafter in appeal wherein the Division Bench in M.A.T. 2056 of 2016 with C.A.N. 11851 of 2016 (Alabany Hall Public School and Anr. v. Naaz Khan Singh and ors. ) upheld the order of the Single Bench holding as follows:- "30. The appellant is directed to comply with the direction of reinstatement of service of the writ petitioner/respondent forthwith with continuity of her service from the date of her termination upto the date of her joining in the institution. She will be permitted by the Administrator to join the institution from 14.2.2017 as she is going to school and putting her signature. She will be permitted to take her classes as usual without any further punitive action. The petitioner shall also be paid her 75% backwages. In the facts and circumstances the amount already paid to the petitioner, that shall be adjusted in the part of her salary which is allowed under the order of this Court.";