SCHOOL MANAGEMENT ITL PUBLIC SCHOOL Vs. JAI PRAKASH

JUDGEMENT

(1.) This writ petition impugns the order of the Delhi School Tribunal dated 27.8.2012 whereby the Tribunal set aside the order of the Management/communication of the petitioner-school dated 16.6.2009 stating that the probation period will not stand extended and the services of the respondent No. 1, as a probationer in the petitioner-school will stand terminated.

(2.) Respondent No. 1 was appointed as a probationary teacher with the petitioner-school by letter dated 20.06.2007. Petitioner was appointed as a Physical Education Teacher. Para 1 of the appointment letter dated 20.06.2007 reads as under:

(3.) In the present case, the respondent No. 1 has been terminated on a date which is co-terminus with the ending of the period of probation. A reference to the last line of para 1 of the appointment letter dated 20.06.2007 shows that there was to be no automatic confirmation of the services of the respondent No. 1 and his services were required to be confirmed in writing.