SHALU MAHENDROO Vs. DELHI PUBLIC SCHOOL

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner impugning the communication dated 22.3.2013 whereby the suspension of the petitioner has been continued for a further period of six months during the pendency of the departmental enquiry.

(2.) ON behalf of the petitioner, following arguments have been urged to challenge the continuation of the suspension order: -

(3.) WHEN we see the communication it is quite clearly found that the extension of the suspension is by means of decision of the Managing Committee because the Managing Committee has specifically approved the recommendations of the Disciplinary Action Committee. Surely, the Managing Committee will only decide if there is a recommendation of the Disciplinary Committee. Disciplinary Committee recommended and the Managing Committee has thereafter accepted the recommendations. The argument therefore urged on behalf of the petitioner that it is not the Managing Committee which took the decision to extend suspension is therefore a misconceived argument and is rejected.