BINDU KHANNA Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) IN this writ petition, the petitioner challenges the chargesheet issued by the respondent No. 1/school. The chargesheet is dated 29.09.2010. This very chargesheet dated 29.9.2010 was challenged by the petitioner in W.P.(C) 7759/2010. Petitioner is also challenging the suspension order dated 23.4.2010.

(2.) W .P.(C) 7759/2010 titled as Bindu Khanna Vs. Managing Committee The Pinnacle School Thr Its Chairman filed by the petitioner challenging the same chargesheet dated 29.9.2010 was unconditionally withdrawn on 24.11.2010. This order reads as under:

(3.) THE second relief which is prayed for in the present writ petition is challenge by the petitioner to the suspension order dated 23.4.2010. So far as this is concerned, petitioner was given liberty by the order dated 12.1.2011 in Review Petition No.8/2011 in W.P.(C) No.3021/2010 to file independent proceedings, and hence the present writ petition is filed. However, challenge to the suspension order is misconceived for the reasons given hereinafter.