Maya vs Air Officer Commanding, Air Force

Sunil Gaur, J

Petitioner claims to have been a part-time safaiwali in Family Welfare Planning Centre at Air Force Station, New Delhi with effect from 29th June,

1990. Her appointment letter (Annexure P-1) provides that her services would be terminated by one month’s notice or with immediate effect with

a rider that in lieu of the notice period, a sum equivalent to the honorarium for the notice period would be paid to her. The grievance of petitioner put

forth by learned counsel is that without any notice or reason petitioner’s services have been arbitrarily dispensed with, with effect from 31st May,

2017 and petitioner had sent a legal notice (Annexure P-8) to respondent on 20th July, 2017 but to no avail.

In the facts and circumstances of this case, this petition is disposed of with direction to respondent to treat the legal notice (Annexure P-8) as a

representation and to pass necessary orders thereon or to provide reasons for not acceding to petitioner’s prayer within a period of six weeks if

not already done. The fate of the legal notice/representation (Annexure P-8) be conveyed to petitioner within 2 weeks thereafter.

With aforesaid directions, this petition is disposed of.

Dasti.