RAJKUMARI KHANCHANDANI Vs. MANAGEMENT OF SES

JUDGEMENT

(1.) WE have heard the learned counsel for the appellant.

(2.) THE appellant is aggrieved by the judgment dated 26th August, 2013 passed by the learned Single Judge allowing the writ petition of respondent no.1 -School and reversing the order of the Delhi School Tribunal dated 11th August, 2011 whereby termination of services of the appellant by the management of respondent no.1­School, where she was employed as an Assistant Teacher, was held to be illegal, unfair and unjust and she was directed to be reinstated with 50% back wages, has been set aside.

(3.) FEELING aggrieved, the appellant filed an appeal before the Delhi School Tribunal under Section 8(3) of the Delhi School Education Act, 1973. In the appeal, the appellant had herself pleaded that she was put on probation for a period of two years at the time of her initial appointment on 02.11.1987. She further pleaded that her services had been terminated with ulterior motives on 27.10.1989. It was also alleged in the appeal that the management of respondent no.1­School was in the habit of exploiting its employees.