JAIN HAPPY SCHOOL Vs. URMILA JAIN

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India, vide which petitioner has challenged order dated 22nd February, 2010 passed by Presiding Officer, Delhi School Tribunal (for short as Tribunal.) allowing application of respondent no. 1, for impleadment of Sh. Prem Kumar Jain and Sh. V.P. Jain as respondents, in this case.

(2.) Brief facts of this case are that, respondent no. 1 (Appellant before Tribunal) joined petitioner.s school in 1991 as Primary Teacher. Thereafter, she was promoted to higher posts from time to time and was officiating as Vice- Principal. In 2009, she was reverted back to her original position of TGT.

(3.) Respondent no. 1 challenged the order of her reversion before the Tribunal. In appeal, petitioner filed its written statement.