DELHI PUBLIC SCHOOL DWARKA Vs. SARIKA PRASAD

JUDGEMENT

(1.) The Appellant seeks to challenge the judgment dtd. 10/12/2021 passed by the learned Single Judge in W.P.(C) 1112/2021 whereby the learned Single Judge has set aside the Order of Suspension dtd. 24/2/2020 and the Order dtd. 20/8/2020 extending the suspension of Respondent No.1 herein. The learned Single Judge has also held that Respondent No.1 shall be entitled to back-wages.

(2.) Shorn of details, the facts leading to the instant appeal are as under:-

(3.) For a better appreciation of the issue, it is necessary to extract Sec. 8 of the Delhi School Education Act, 1973:-