MANOHAR LAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This intra court appeal impugns the judgment dated 9th September, 2013 of the learned Single Judge of this Court of dismissal of W.P.(C) No.6456/2012 preferred by the appellant.

(2.) When the appeal came up for admission on 18th March, 2014, counsel for the respondents No.1&2 i.e. the Administrator / Lt. Governor, Govt. of NCT of Delhi (GNCTD) and the Director of Education, GNCTD appeared on advance notice and the counsel for the contesting private respondents No.4,5,6,8,9&11 i.e. (i) Delhi Public School Society, (ii) Managing Committee, Delhi Public School (DPS), Mathura Road, (iii) Principal, Delhi Public School, Mathura Road, (iv) Mr. Ravi Vera Gupta, (v) Mr. M.M. Chopra and (vi) Mohd. Iqrar Hussain, being on caveat appeared and were granted time to file reply to the application for interim relief. Thereafter, the matter was adjourned from time to time. The remaining respondents No.7&10 did not appear despite service of notice. We heard the counsels on the appeal itself on 3rd February, 2015 and reserved judgment.

(3.) The writ petition from which this appeal arises was filed by the appellant impugning the appointment of the respondent No.11 Mohd. Iqrar Hussain as "re-employed" Principal of DPS, Mathura Road, New Delhi vide letter dated 17th May, 2010, on the ground of the same being in contravention of the Delhi School Education Act, 1973 and the Delhi School Education Rules, 1973. The appellant also sought quashing of "illegal extension and retrospective regularisation granted" to the respondent No.11 vide order dated 30th May, 2012 of the Director of Education, GNCTD, on the ground of the same being based on incorrect interpretation of Notification dated 16th June, 2008.