- (1.) In this petition, petitioner has prayed for directions to the respondents to take her back in service with such consequential benefits as this Court may consider proper and further it is prayed that respondents may be directed to proceed with the inquiry against the petitioner.
(2.) Brief facts of the case are that petitioner after acquiring B.A, B.S.T.C. Training was appointed as Teacher Gr.III on 22.08.1985. According to petitioner she married with one Shri Narottam Lal Golcha in the year 1989 and she went Kolkatta but her late husband ill treated her and she was mentally harassed, therefore, she had to take treatment which is evident from medical certificates. In the 1997 when she become normal she filed an application for joining duties before the respondent department but she was not taken on duty, therefore, joining report was sent through registered letter dt. 07.07.1997. The case of petitioner is that she is continuously met the respondents authorities and filed representation for taking her on duty but she was not taken on duty and a charge sheet vide charge memo dt. 17.10.1997 was served upon her.
(3.) In pursuance of said charge sheet given to petitioner on 17.10.1997 she submitted her reply vide letter dt. 24.10.1997. Thereafter since 1997, three inquiry officers were appointed but inquiry is not concluded by any inquiry officer and till filing of writ petition the inquiry initiated against petitioner was pending. The case of petitioner is that neither she was placed under suspension nor removed from service but respondents were taking her on duty, therefore, in compelling circumstances she preferred the present writ petition in the month of January, 2005.;