MEENA BHATT Vs. BHARAT BHUSHAN

JUDGEMENT

(1.) BY this writ petition, petitioners impugn the order dated 25.6.1998 of the Delhi School Tribunal whereby the Tribunal reviewed its judgment dated 15.7.1997 by deleting that line of the judgment of the appellant being entitled to consequential monetary benefits on re - instatement in services. This was done in view of Rule 121 of the Delhi School Education Rules, 1973 (hereinafter referred to as ,,the Rules) which states that what is the amount to be paid to an employee, who is reinstated, has to be decided by the school.

(2.) SINCE there were two views of two different Benches of this Court, I in the case of respondent no.3/school itself had referred the matter to a larger Bench of this Court vide judgment in the case titled as Guru Harkishan Public School through its Managing Committee Vs. Director of Education and Anr. in W.P.(C) No.8058/2011 decided on 6.8.2013.

(3.) ACCORDINGLY , and in view of the judgment in the case of Sunrita Thakur (supra) it is the school which will pass appropriate orders with respect to back wages under Rule 121 of the Rules and the Tribunal was accordingly justified in deleting the directions for payment of back wages/monetary emoluments pursuant to reinstatement.