RAJEEV KHURANA Vs. PRINCIPAL, SARASWATI BAL MANDIR

JUDGEMENT

(1.) The appellant has filed the present appeal, inter alia, impugning an order dtd. 26/8/2013 (hereafter the impugned order) passed by the learned Single Judge in W.P.(C) No.4968/2008 captioned Rajeev Khurana v. Principal, Saraswati Bal Mandir and Others, whereby the said petition was dismissed.

(2.) The appellant had filed the aforesaid petition impugning an order dtd. 17/9/2007 passed by the Delhi School Tribunal (hereafter the Tribunal) rejecting the appellant's appeal challenging the order dtd. 30/4/1998, whereby his services with Saraswati Bal Mandir (hereafter the respondent school) were terminated, during the probation period.

(3.) The appellant challenged the termination of his services during the probation period on several grounds including that the termination of the services were in violation of the Rule 105 of the Delhi School Education Rules, 1973 (hereafter the DSE Rules) in as much as the services were terminated without approval of the Director of Education (hereafter the DOE).