MCD Vs. DEEN DAYAL SHARMA

JUDGEMENT

(1.) The Appellant, the Municipal Corporation of Delhi has filed the present Letters Patent Appeal against the judgment of the Learned Single Judge dated 4th December, 2001 passed in W.P. (C) No. 442 of 1980 by which judgment the writ petition was allowed in favour of the Respondent No.1, who was an Assistant Teacher in a school aided by the MCD.

(2.) The brief facts of the case are as follows:-

(3.) The Learned Single Judge after scrutinizing the facts on record and hearing the arguments, in the impugned judgment dated 4th December, 2001 held as follows: