CHOWGULE PUBLIC SCHOOL Vs. ANITA BHOLA

JUDGEMENT

(1.) The petitioner-School has filed this petition, under Article 226 of the Constitution, challenging an order of the Delhi School Tribunal dtd. 5/12/2024, by which delay in filing of an appeal by the respondent No. 1 has been condoned.

(2.) The petitioner-School is a recognized private unaided linguistic minority school, established by the Maratha Mitra Mandal - respondent No.2 herein. Respondent No. 1 was appointed as a Trained Graduate Teacher ["TGT"] (Computer Science) in the petitioner-school in the year 1991, and confirmed in the year 1992. She was subsequently promoted to PGT (Computer Science) in the year 1998 and granted senior scale with effect from 1/9/2014.

(3.) By a communication dtd. 1/3/2021, the petitioner purported to convey a decision of its Executive Committee stating that respondent No.1