SAMIKSHA NARAHARI Vs. SSLT GUJARAT SENIOR SECONDARY SCHOOL

JUDGEMENT

(1.) Hearing has been conducted through Video Conferencing.

(2.) Petitioner was appointed as a PGT (English) in 2003 in Respondent No.1/School. Petitioner was placed under suspension vide order dated 05.09.2018 followed by a Disciplinary Enquiry. On the basis of the Inquiry Report dated 26.04.2019 finding the charges to be proved, a major penalty of removal from service was proposed by the School on 29.04.2019. Later as learnt by the Petitioner the penalty was changed to that of Compulsory Retirement.

(3.) It is the case of the Petitioner that when the proposed penalty and the Inquiry Report was forwarded to Respondent No.2 / Directorate of Education as per Rule 120(2) of Delhi School Education Act and Rules, 1973 (hereinafter referred to as 'DSEAR') it was disapproved on the ground that the penalty was harsh and the same required reconsideration. It was on this premise that the present petition was filed for reinstatement of the Petitioner.