DILEEP KUMAR (CHAIRMAN) Vs. POOJA

JUDGEMENT

(1.) CM APPL. 32721/2021

(2.) This appeal is directed against an order of the learned single judge, dtd. 3/3/2020, passed in W.P.(C.) 13201/2018, whereby Dhanpatmal Virmani Senior Secondary School was ordered to pay salary to respondent no.1 i.e., Ms. Pooja, for the period she had rendered services to the said school.

(3.) It would be relevant to note that, the appeal, in the instant case, has been filed, after more than one and a half year has passed from the date of the order, and that too, by the Chairman of the aforementioned school.