SUNITA NAYYAR Vs. DIRECTOR OF EDUCATION & ORS

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, petitioner, who is an employee of respondent no.3/J.L.D.A.V. Public School, seeks the relief that respondent no.1/The Directorate of Education be directed to take action against respondent no.2/D.A.V. College Managing Committee and respondent no.3/J.L.D.A.V. Public School for harassing the petitioner.

(2.) The facts of the case are that the petitioner is admittedly an employee of respondent no.3/School. On account of a complaint made by the petitioner of her harassment by the respondent no.3/School, including existence of unhygienic conditions in the respondent no.3/School and non-assignment of subjects and proper duties to the petitioner, the Directorate of Education had got conducted an inspection and the Enquiry Committee gave its report dated 12.8.2013 finding true the case of harassment of the petitioner.

(3.) There were earlier legal proceedings between the parties and a Division Bench of this Court in LPA No.337/2013 directed the respondent no.1/ Directorate of Education to look into the grievances of the petitioner and redress the same. This order dated 20.5.2013 was passed in LPA No.337/2013 titled as Sunita Nayyar Vs. Govt of NCT of Delhi and Ors. On the direction of the Directorate of Education, another enquiry committee was constituted and this Enquiry Committee by its report dated 10.12.2014 found that the respondent no.3/School has falsely/wrongly stated that unhygienic conditions were removed and that the petitioner was not being harassed.