MGT COMMT RAMJAS FOUNDATION Vs. S K AGGARWAL

JUDGEMENT

(1.) SINCE, vide both the petitions i.e. W.P.(C) No.6076/2002 and W.P.(C) No.6077/2002 petitioners have impugned the judgment dated 09.07.2002 passed by Delhi School Tribunal in favour of respondent No.1 respectively, hence, both the aforementioned petitions are taken up for disposal by this common judgment.

(2.) IT is pertinent to mention here that notice in the instant petitions were issued on 24.09.2002 and thereafter vide order dated 03.02.2003, operation of the impugned judgment was stayed on the submission of the petitioner that the petitioner and Director of Education were willing to accept the offer of respondent No.1 for voluntary retirement, matter can be settled. IT is further stated that this will be without prejudice to the rights of respondent No.1, in case no settlement arrived at.

(3.) ON moving the application for restoration of the petitions, same were directed to be restored vide order dated 18.03.2010.