SHALU MAHENDROO Vs. DELHI PUBLIC SCHOOL

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who was appointed as UDC by respondent No. 1/School. The following prayers have been made in the writ petition:-

(2.) So far as the prayer of quashing of memo dated 04.04.2012 issued by respondent No. 3 is concerned, the memo dated 04.04.2012 is only asking the petitioner to return back for duty. The petitioner had returned back for duty and in fact the petitioner had been suspended by respondent No. 1/School and disciplinary proceedings are pending, accordingly, nothing survives so far as this prayer is concerned.

(3.) So far as prayer (b) for regularization of the leaves of the petitioner for the period from 03.04.2012 to 17.05.2012 is concerned, learned counsel for respondent No.1/school states that order has been passed and the leaves for the above mentioned period of the petitioner has already been regularized. This prayer also therefore does not survive.