ANITA SHARMA Vs. KULACHI HANSRAJ MODEL SCHOOL

JUDGEMENT

(1.) BY this writ petition a direction in the nature of a mandamus has been sought by the petitioners so as to include the petitioners on the roll of permanent employees of respondent no.1 school.

(2.) IT is in this background that the petitioners made a representation dated 05.09.2013, which was addressed to respondent nos.1 and 2 as well as respondent no.3 i.e., the Director of Education. The learned counsel for the petitioner says that there has been no response from any of the respondents to the representation made by the petitioners. His specific assertion in this behalf is qua respondent no.3. In order to buttress his submission that the said representations were despatched, my attention is drawn to the receipt issued by the postal authority in this behalf, especially the receipt pertaining to respondent no.3. 2.1 I must note that the requisite details and documents with regard to the payment of salary and any other detail which would show that the petitioners were engaged as teachers with respondent no.1 school are not filed by the petitioners. On being queried the learned counsel for the petitioner says that he would be in a position to produce evidence of payment of salary.

(3.) WITH the aforesaid directions in place, the writ petition is disposed of.