KASTURI RAM INTERNATIONAL SCHOOL Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) Vide the instant petition, petitioner has challenged the impugned judgement dated 28.02.2012, passed by Delhi School Tribunal whereby, the ld. Tribunal allowed the Appeal of respondent no.2 herein while directing that she would be entitled to back wages @ 50% for the period w.e.f 01.7.2008 to 05.102008 and again @ 50% It is further directed that she will be paid full salary and other allowances from 20.02.2012 till she is reinstated in the service of respondent school.

(2.) It is further directed that respondent no. 2 shall be entitled to simple interest @ 8% per annum on the shares of back wages, in case the same are not paid within a period of 2 months from the date of the order.

(3.) Ld. Counsel for the petitioner has argued that respondent no.2 was communicated vide letter dated 01.04.2007 as under:-