SANDHYA BINDAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Challenge in the present petition is to a Termination Order dated 06.03.2020 passed by Respondent No.2 / Ramjas School (hereinafter referred to as 'School'). A writ of mandamus is sought for reinstatement of the Petitioner in service with back wages, salary, seniority and arrears in accordance with the provisions of the Delhi School Education Act and Rules (hereinafter referred to as the 'DSEAR'). Petitioner also prays for declaring the inquiry proceedings held against her as well as the Inquiry Report ultra vires the provisions of the DSEAR and CCS (CCA) Rules and also seeks compensation for alleged harassment, defamation, mental agony and loss of career.

(2.) The facts as set out in the petition and required for adjudication of the present writ petition are that the Petitioner was appointed as PGT (Chemistry) Teacher in the School in July, 2000. After rendering 14 years of service, she was appointed as Officiating Principal in May, 2014 and in this regard a Certificate dated 20.09.2016 was issued by the School highlighting her satisfactory service as well as in appreciation of her leadership qualities and competency. Pursuant to a Departmental Promotion Committee (hereinafter referred to as "DPC") held on 22.09.2016, Petitioner was promoted as a Regular Principal of the School.

(3.) According to the Petitioner the trouble started in her life when one Mr. Gupta was appointed as Manager of the School with effect from 19.10.2016 and soon thereafter different sections of Respondent Nos.2 and 4 and its Trustees started running the affairs of the School and differences of opinion emerged amongst the members of Respondent No.4. Petitioner was pressurized to accept various unethical practices, while discharging the official duties which she refused to do.