MAMTA Vs. SCHOOL MANAGEMENT OF JINDAL PUBLIC SCHOOL

JUDGEMENT

(1.) The challenge by each of the petitioners employed with the respondent School is to the charge sheet and to the order placing them under suspension. Notice of the writ petitions was issued and vide order dated 10 th February, 2011 further proceedings in respect of the impugned charge sheets were stayed.

(2.) The counsel for the respondent School informs that before 10 th February, 2011 inquiry in pursuance of the charge sheets in all the three cases had been completed and report filed with the Disciplinary Authority of the respondent School and now only the decision by the Disciplinary Authority on the basis of the said report remains to be taken. It is further stated that the services of the petitioner in W.P.(C) No.8722/2010 already stood terminated prior to 10 th February, 2011.

(3.) The counsel for the petitioners controverts the aforesaid.