VAISHALI INTERNATIONAL SCHOOL TEACHERS WELFARE ASSOCIATION Vs. ALL INDIA SIDDHARTH INT EDUCATIONAL SOCIETY

JUDGEMENT

(1.) In a little over two weeks from today we will, on September 5, again celebrate `Teachers" Day". There are many who belong to this noble tribe who work under exploitative conditions and whose plight goes largely unnoticed, except occasionally in judicial records. This is one such occasion. The appellant before us is a welfare Association of the teachers of Vaishali International School (hereafter 'the School') at 472-A, Bhola Nath Nagar, Shahdara, Delhi " 110 032. The School is run by the Respondent No.1-All India Siddhartha International Educational Society (hereafter 'the Society'). The School was recognized by the Director of Education by letter dated 29.8.1991 initially for Classes I to VIII. Later, by an order dated 10.6.1996, the School obtained recognition from Class VIII to the secondary stage with effect from the academic session 1996-97.

(2.) Pursuant to an order dated 5.12.1997 passed by the Director of Education, a Special Inspection of the School was conducted on 9.1.1998 by a panel of officers appointed for the purpose of examining the accounts and financial records. The Inspection Panel submitted a report on 22.1.1998. Thereafter on 27.3.1998, directions under Section 24 (3) of the Delhi School Education Act, 1973 ('the Act') were issued by the Directorate of Education, Government of NCT of Delhi citing the inspection report, a copy of which was been sent to the said school for its comments, as well as certain complaints of the employees of the School. A set of five directions were issued to the Society requiring compliance within fifteen days.

(3.) Following this, nine teachers whose services had been terminated without obtaining the mandatory prior permission under the Act, were directed to be reinstated by an order dated 3.4.1998 passed by the Education Officer, Zone- I, District East.