BINDU RANI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) <DJG> RAJIV SAHAI ENDLAW,J</DJG> This intra-court appeal impugns the judgment dated 14.05.2012 of the learned Single Judge of dismissal of W.P.(C) No.10781/2009 preferred by the appellant. Notice of the appeal was issued. A reply to the memo of appeal has been filed by the respondents No.2 to 4. The counsels have been heard.

(2.) THE appellant had filed the writ petition from which this appeal arises, pleading:

(3.) THE respondent No.1 Director of Education also opposed the writ petition by filing a counter affidavit pleading the same defence as the School.