LOVIKA JAIN Vs. PRINCIPAL, DELHI PUBLIC SCHOOL

JUDGEMENT

(1.) I have taken on record photocopy of the affidavit dated 8.10.2013 filed by the respondent-school represented by respondent nos.1 and 2. Original be placed on record within one week from today.

(2.) This writ petition is filed by the petitioner-Smt. Lovika Jain seeking the relief of payment of salary to her by the respondent-school from 17.5.2009 to 31.7.2009. Payment of this salary is claimed for the three months period provided under the second proviso to Rule 96(9) of Delhi School Education Rules, 1973.

(3.) The facts of the case are that petitioner was working as PGT (Psychology) with the respondent-school. Petitioner vide letter dated 1.5.2009 submitted her resignation stating that she would like to resign w.e.f 1.5.2009 on account of the fact that she had been invited by an International School to start their psychology department. In this letter dated 1.5.2009 tendering resignation, petitioner also stated that she will serve her notice time period.