SHRI CHAND AGGARWAL Vs. SMARTH SHIKSHA SAMITI

JUDGEMENT

(1.) THE limited relief which is prayed before this Court by the petitioner is that the petitioner who ordinarily retires on 30.11.2014, should be retired not on this date but should be retired only at the end of the academic session on 30.4.2015, and as provided under Rule 110 of the Delhi School Education Rules, 1973 (hereinafter referred to as 'the Rules').

(2.) THE issue argued on behalf of the petitioner is covered in favour of the petitioner by the judgment delivered by this Court in the case of Nutan Gulati Vs. Director of Education and Ors. in W.P.(C) No.109/2013 decided on 9.7.2013. Relevant paras of this judgment are paras 3,7 and 8 and which read as under: -

(3.) I am bound by the judgment in the case of Nutan Gulati and therefore the writ petition will have to be allowed.