H SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner in this writ petition has sought for a direction to the respondents to allow the petitioner to function as the Principal of the Guru Harkishan Public School, Punjabi Bagh, New Delhi as the suspension of the petitioner stood revoked in terms of letter dated 10.4.1996 issued by the respondent No.3 and/or ensure compliance of the aforesaid order dated 10.4.1996.

(2.) The petitioner was promoted as the Principal of the Guru Harkishan Public School, Punjabi Bagh in the month of September, 1992. The appointment of the petitioner as the Principal of the said school was approved and confirmed by the Governing Body of the School after she was selected by the Promotion Committee.

(3.) However, through letter dated 12.3.1996 the petitioner was put under suspension from the Principalship of the school as she was found guilty of certain charges. In the said letter it was further stated that the decision to suspend the petitioner was taken at a meeting of the Governing Body of the school and that a detailed charge sheet would follow.