ASHOK KUMAR GAUR,J. - (1.) The instant petition has been filed by the petitioner challenging judgment dt.19.10.2016 passed by the Rajasthan Non-Government Educational Institution Tribunal. The petitioner has also challenged her order of suspension dt. 25.03.2009 in the instant petition.
(2.) Brief facts of the case are that the petitioner was placed under suspension vide order dt. 25.03.2009 issued by the Secretary Adarsh Girls Upper Primary School, Diggi Bazar Ajmer.
(3.) The suspension order was passed alleging that the petitioner was not obeying orders of superiors and she was indiscipline and not sincere towards her job.;