MANAGING COMMITTEE HINDON PUBLIC SCHOOL Vs. HEMANT KUMAR

JUDGEMENT

(1.) Vide the instant petition, petitioner has assailed the impugned order dated 20.10.2011 passed by ld. Presiding Officer, Delhi School Tribunal.

(2.) Instant petition has been argued mainly on the grounds that ld. Tribunal has failed to consider the limitation provided under Section 8 (3) of Delhi School Education Act, 1973, which requires that an employee of recognized private school, who has been dismissed or reduced or removed may, within three months, prefer an Appeal before Appellate Tribunal.

(3.) However, in the present case services of respondent no. 1 were terminated on 24.08.2004 and his termination was duly communicated to him. But, the respondent no. 1 preferred an Appeal before the ld. Tribunal on 22.11.2006 i. e. with a delay of 739 days without any sufficient reason or cause.