BHAGWAN DEVI Vs. DEEP PUBLIC SCHOOL & ORS

JUDGEMENT

(1.) BY this writ petition filed under Articles 226 and 227 of the Constitution of India, petitioner impugns the judgment of the Delhi School Tribunal dated 23.9.2014 by which the Delhi School Tribunal has dismissed the appeal filed by the petitioner both on merits as also on the ground of limitation.

(2.) PETITIONER claims/claimed that she had been appointed in the respondent no.1/School way back in 1997 and therefore she could not have been terminated without following the rules w.e.f 12.7.2007.

(3.) THE respondent no.1/School in this regard pleaded before the Delhi School Tribunal that petitioner's case was only a case of compassionate appointment only on casual basis for different periods inasmuch as petitioner did not have qualification as required under the Delhi School Education Act and Rules, 1973 for being appointed and was also over -age when she got her first appointment on casual basis.