SAMRATH SHIKSHA SAMITI Vs. K P BANSAL

JUDGEMENT

(1.) This Civil Revision Petition is directed against an order dated 18/03/1998 passed by the Civil Judge. Delhi in Suit No.370/95, whereby and whereunder, an application filed by the respondent herein, under Section 14 of the Limitation Act was allowed.

(2.) . The basic fact of the matter is not in dispute.

(3.) . The said respondent was an employee of the petitioner. He allegedly resigned from services. However, he filed an application before the Delhi School Tribunal, inter alia, on the ground that such resignation had been forcibly obtained from him. The said appeal was dismissed by the Tribunal by an order dated 3/09/1991 on the ground that the Tribunal had no jurisdiction. The respondent herein filed a writ petition before this Court which was marked as CWP No. 2460 / 92 By an order dated 25/01/1995 the said writ petition was dismissed on the ground that it involved disputed questions of facts. Thereafter the afore-mentioned suit was filed.