J.P. BHARDWAJ Vs. SAWAN PUBLIC SCHOOL

JUDGEMENT

(1.) PETITIONER , who was a teacher employed by respondent No.1 -school wants to retain official accommodation at the school premises till the time his appeal is disposed of by the Delhi School Tribunal.

(2.) ADMITTEDLY , the Delhi School Tribunal is not functional because of non -availability of a Chairman.

(3.) CONSEQUENTLY , the present petition is confined to the relief as to whether petitioner is entitled to be evicted/dispossessed from the official accommodation.