HEM SINGH Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) BY this writ petition, the petitioner impugns the order of the Delhi School Tribunal dated 3.2.2011. By the impugned order the Delhi School Tribunal has dismissed the appeal and held that petitioner was rightly terminated from services during the period of probation.

(2.) IN the recent judgment dated 25.7.2013 in W.P.(C) 8652/2011 titled as Hamdard Public School Vs. Directorate of Education and Anr., I have after giving the reasons held as under: -

(3.) THE termination is therefore by a non -stigmatic order which states that the petitioner's service is not continued on the basis of performance report and advisories given during the period of probation. Counsel for the petitioner sought to contend that the petitioner's