DELHI PUBLIC SCHOOL Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This writ petition challenge the Letter dated 10th of June. 1998, issued by respondent No.1 disapproving the suspension of respondents 3 to 5 who are teachers/employees of the petitioner No.1-School which is an unaided private School, duly recognized under the Delhi School Education Act & Rules 1973 (hereinafter referred to as 'the Act & Rules').

(2.) The principal challenge to the disapproval is on the ground that the Letter dated 10th of June, 1998 (Annexure P-7 at Page 44 of the petition) gave no reasons.. The said Letter dated 10th of June, 1998 reads as under:

(3.) The petitioner No.1 is a private School; the petitioner No.2 is the Managing Committee of the petitioner No.1-School; respondent No.l is the Director of Education, Govt. of NCT of Delhi; respondent No.2 is the Govt. of NCT of Delhi through Chief Secretary; respondent No.3, Mrs. Indrani Gosh; respondent No.4, Shri AJit Singh & respondent No.5, Sh'ri B. Das, all are teachers/employees of the petitioner No.1-School.