SUDESH SHARMA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) The petitioner is in the second round of litigation by way of the instant petition on the aspect of re-employment after superannuation. The petitioner, undisputedly, superannuated on 31.12.2018 as Vice Principal of the respondent no. 3 - Swami Sivanand Memorial Secondary School in short, 'the School'. Before her superannuation, she had made an application for re-employment. Said application was earlier rejected by the Executive Committee of the Society running the school instead of the Managing Committee as contemplated under Section 98 of the Delhi School Education Act, 1973, in short 'the Act, 1973'. Decision so taken by the Executive Committee was challenged by the petitioner by way of writ petition being W.P. (C) 1476/ 2019 Sudesh Sharma v. Directorate of Education & Ors . before this Court. It was disposed off vide order dated 15.11.2019, a copy whereof is placed on record during the course of hearing, with the observations and the directions as follows:

(2.) In pursuance of the directions so issued by the Court earlier, the Managing Committee of the school has now passed the impugned order dated 17.01.2020, which, reads as under:

(3.) A perusal of the impugned order would thus show that the Managing Committee by a majority decision has declined to grant re- employment to the petitioner finding her unfit to be re-employed as Vice Principal.