SHRI NAND KISHORE Vs. DILSHAD PUBLIC SCHOOL

JUDGEMENT

(1.) Present writ petition has been filed by the Petitioner assailing the order dtd. 26/7/2018, passed by the Delhi School Tribunal in Appeal No.57/2015, whereby the application filed by Respondent No.1/School under Order VII Rule 11 CPC was allowed and the appeal filed by the Petitioner, Appellant therein is dismissed.

(2.) Shorn of unnecessary details, the factual score to the extent relevant for the purpose of adjudication of the present writ petition and as captured therein is:

(3.) Contentions raised on behalf of the Petitioner: