RAMBIR SINGH MALIK Vs. GREENFIELDS PUBLIC SCHOOL

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) Some of the facts as noted from the record are, the petitioner was appointed as T.G.T. (Geography), Social Science Department on July 15, 1988 in the respondent No.1 / School. He has served the institution for 32 years before retiring on December 31, 2020. The respondent No.1/ School is a private unaided recognized School.

(3.) It is the case of the petitioner and so contended by his counsel, Mr. Anmol Panwar that the petitioner gave several representations to the respondent No.1/School seeking reemployment as per Rule 110(2) of the Delhi School Education Rules, 1973 ( 'Rules of 1973 ', for short) but received no response. Rule 110 of the Rules of 1973 reads as under: