SANGEETA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THE only issue involved in this writ petition is as to whether the order dated 31.5.2013 passed by the Director of Education, Delhi, withdrawing recognition of Geeta Ashram Vidya Mandir, Sadar Bazar, Delhi Cantt., New Delhi, which is an unaided recognized private school, from the academic year 2013-2014 is required to be quashed by this Court in exercise of its writ jurisdiction under Article 226 of the Constitution of India.

(2.) THE petitioners before this Court are the parents of several children who were studying in the aforesaid school. The management of the school did not pay salaries of teachers and staff members of the school as revised pursuant to the recommendations made by the Sixth Pay Commission, from the time the revised salaries became applicable. This led to some staff members of the said school filing W.P(C) No.7978/2011 seeking implementation of the recommendation of the Sixth Pay Commission and release of salaries and other benefits as per the said recommendations. The writ petition was disposed of vide order dated 10.5.2012 with the following directions:

(3.) THE inspection carried out by Deputy Director of Education revealed the following irregularities in the management and running of the school: