YOGITA BAJAJ Vs. STATE( GOVT NCT OF DELHI)

JUDGEMENT

(1.) PURSUANT to the order dated 21.05.2012, Ms.Sonia Sharma, learned counsel appearing on behalf of respondent Nos.1 & 2 has produced the copy of order dated 03.07.2012 passed by Director of Education, Delhi whereby it is stated that after going through the facts of the case and in exercise of powers conferred under Rule 46 of Delhi School Education Rules, 1973, granted approval for closure of Shishu Bharti Vidyalya, Mangal Bazar Road, Laxmi Nagar, Delhi, subject to the conditions that the society shall adjust the already enrolled children of the school in other recognized schools run by the same society.

(2.) FURTHER, the society shall also adjust the teachers employed in the school in other schools of the same society and continue to pay their pay and perks drawn as on date.

(3.) PURSUANT to the communications mentioned above, the Director of Education, Delhi has taken the decision vide order dated 03.07.2012, as mentioned above.