USHA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner prays that notice dated 28.3.1980 (should read 28.2.1980) issued by the Principal of respondent No.4 school notifying that services of the petitioner shall stand terminated w.e.f. 30.4.1980 be quashed. Letter dated 7.4.1980 issued by respondent No.5 terminating the services of the petitioner be quashed. Respondents No.4 and 5 be directed to reinstate the petitioner in service as Assistant Teacher in the school w.e.f. 7.4.1980 with all consequential benefits of pay and allowances, promotions, seniority and continuity of service.

(2.) Respondent No.4 is Meera Model School, established by respondent No.5 Oberoi Education Society (Regd.). Petitioner was employed as an Assistant Teacher under respondent No.4 school w.e.f. 11.7.1966.

(3.) The school was an unrecognised school and, therefore, provisions of Delhi School Education Act,1973, Delhi School Education Rules,1973 and the directives issued by the Director of Education from time to time were not applicable to the school.