SHASHI BALA Vs. SBM SR SECONDARY SCHOOL

JUDGEMENT

(1.) This intra court appeal impugns the order dated 26th August, 2014 of the learned Single Judge, of dismissal of W.P.(C) No.5299/2014 preferred by the appellant and thereby, though refusing to quash the disciplinary proceedings initiated against the appellant but with liberty to the appellant to persuade the Inquiry Committee constituted, to stay the inquiry proceedings till the complaint filed by the appellant with respect to the same incident before the Criminal Court, is decided and with further liberty to the appellant to challenge the report of the inquiry, if any adverse finding to the appellant is returned therein.

(2.) The appeal came up before us for admission on 13th January, 2015, when after hearing the counsel for the appellant, and the counsel for the respondent No.1 SBM Sr. Secondary School and the counsel for the respondents No.5&6 i.e. Directorate of Education (DoE) and Govt. of NCT of Delhi (GNCTD) appearing on advance notice, we reserved judgment. The respondent No.2 is Capital Greens Educational Society owning the respondent No.1 School and the respondents No.3&4 are the Internal Complaints Committee and the Inquiry Officer and the respondent No.7 is the Presiding Officer of the Internal Complaints Committee of the respondent No.1 School. Need for issuing notice thereto was / is not felt.

(3.) The appellant filed the writ petition from which this appeal arises, pleading: