MANAGEMENT OF RAO MOHAR Vs. SUMIT TANDON

JUDGEMENT

(1.) The Respondents were engaged as Trained-Graduate and PostGraduate Teachers with the Appellant - Rao Manohar Singh Memorial Sr. Secondary School ["School"], but were later relieved from service on account of a composite Resignation Letter, supposedly signed by them and addressed to the School's Management. Challenging their termination, Respondents approached the Delhi School Tribunal ["Tribunal"], whereby they were directed to be reinstated in service. In a Writ Petition filed by the School, learned Single Judge of this Court reaffirmed the Tribunal's findings, which has impelled the filing of present Intra-Court Appeals.

(2.) Given the similarity in the factual backdrop and contentions urged, we consider it apposite to dispose the instant Appeals via a common Judgment.

(3.) The Respondents were employed as Teachers at the School. Allegedly, no Appointment Letters were ever issued in their name, although Respondents continued to draw salary from the School. On 11/10/2012, when they reported for duty, the Respondents were intimated that the School had accepted their Resignation Letters and are thus, no longer authorized to enter the premises. The disgruntled Teachers thereafter filed a Writ Petition [W.P.(C) 7931/2012] before Single Bench of this Court, wherein, on 20/2/2013, the parties were relegated to Delhi School Tribunal, an authority specially constituted to adjudicate matters pertaining to dismissal of Employees of a recognized Private School.