DELHI PUBLIC SCHOOL Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This reference to a larger Bench has been made by a learned Single Judge of this court noticing a conflict in the decisions of the Division Bench in Anand Dev Tyagi v. Lt. Governor of Delhi & Ors., 70(1997) DLT 135 and Prem Sehgal & Anr. v. The Director of Education, Delhi Administration, Delhi & Ors.. in CW 2333/1984 passed on 19th July 1984 as regard interpretation of Sections 8(4) and (5) of the Delhi School Education Act (hereinafter called 'the Act' for short) and Rules 115 and 118 of the Rules. Sectioh 8 of the Act is as under:

(2.) Rules 115 and 1.18 of the Delhi Public School Education Rules, 1973, read thus:

(3.) The Delhi Public School (hereinafter called and referred to for the sake of brevity as "the school") is aggrieved by the. letter dated 10th June 1998 issued by the first respondent whereby and whereunder the order of suspension of the third to fifth respondents herein, who are teachers of the first respondent-school, was disapproved.