MUKUND LAL S.D. PUBLIC SCHOOL, NURSERY WING, THROUGH ITS MANAGER, ASHOK NAGAR, NEW DELHI AND SANATAN DHARAM MANDIR SABHA (REGD. BODY) THROUGH ITS MANAGER, ASHOK NAGAR, NEW DELHI Vs. SMT. DARSHANA KATHURIA,

JUDGEMENT

(1.) THE Appellants,in this appeal under Clause X of the Letters Patent, have challenged the correctness of the judgment and order dated 25th January, 2000 passed by a learned Single Judge of this Court in CW No.3517/1996.The learned Single Judge allowed the writ petition filed by Respondents No.1 to 17 who are employees of the Appellants.

(2.) SOME time in 1968, the Appellants started a school in the name of Shri Sanatan Dharam Lajwanti Adarsh Vidyalaya. The school began with primary classes but during the year a Nursery Wing was also added. The school was not aided by Respondent Nos.18 or 19.Respondents No.1 to17 joined the Nursery Wing of the aforesaid school on various dates from 1971 onwards.

(3.) SOMETIME in1971, the Appellants moved an application for recognition of the school including its Nursery Wing. The application was considered by the Municipal Corporation of Delhi (for short the MCD). A resolution was passed by the Education Committee of the MCD on20th April, 1972 granting recognition to the school run by the Appellants subject to certain conditions being fulfilled by them. It is nobody's case that the conditions laid down were not fulfilled.