LAWS(DLH)-2021-1-121

VINOD KUMAR SORAN Vs. DELHI PUBLIC SCHOOL

Decided On January 21, 2021
Vinod Kumar Soran Appellant
V/S
DELHI PUBLIC SCHOOL Respondents

JUDGEMENT

(1.) The appeal impugns (i) the order dated 14th February, 2020 of the Single Judge, dismissing W.P.(C) 1723/2020 preferred by the appellant as withdrawn, with liberty to the appellant to initiate such other actions as may be available to the appellant in accordance with law; and, (ii) the order dated 16th March, 2020, of dismissal of CM No. 9938/2020, filed by the appellant/writ petitioner before the Single Judge for recall of the order dated 14th February, 2020, and seeks consideration of the writ petition on merits.

(2.) The senior counsel for the respondents No. 1 and 2 Delhi Public School and Delhi Public School Society and the counsel for respondent No. 3 Directorate of Education Delhi, appear on advance notice.

(3.) The appellant, a teacher in the subject of Mathematics in the respondent No. 1 Delhi Public School, R.K. Puram, New Delhi, who superannuated from the said school on attaining the age of 60 years on 30th September, 2019, filed the writ petition from orders wherein this appeal arises, impugning the office order dated 16th September, 2019 of the respondent No. 1 School of superannuation of the petitioner as well as the Minutes of Meeting held on 12th September, 2019 of the Screening Committee of respondent No. 1 School, finding the appellant not deserving of re-employment after attaining the age of superannuation i.e., 60 years and not recommending the appellant for re-employment. Consequent direction to the respondents No. 1 and 2 to grant extension of service/reemployment to the appellant for two years, with effect from 30th September, 2019, was also sought. The said writ petition came up first before the Single Judge on 14th February, 2020, when the counsel for the appellant, during the course of hearing, sought to withdraw the writ petition as aforesaid. The appellant thereafter, by engaging a new counsel, filed CM No. 9938/2020 before the Single Judge, for recall of the order dismissing the writ petition as withdrawn, pleading that the Single Judge before which the writ petition had come up for admission, during the course of hearing, had observed that the writ petition was not maintainable as it involved disputed questions of fact which could be decided only in a civil suit and it was the Single Judge who asked the counsel then appearing for the appellant to withdraw the writ petition and the said counsel, left with no other option, in a hurry withdrew the writ petition without consulting the appellant. The Single Judge dismissed the said application observing, that while according to the new counsel appearing for the appellant also, the misconduct in withdrawing the writ petition was on the part of the previous counsel and no ground for recall of the order was made out. Costs of Rs. 20,000/- were also imposed on the appellant for filing a misconceived application for restoration.