URMIL SHARMA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Rule. D.B.

(2.) Learned counsel for the parties agree that the petition may be heard and disposed of.

(3.) Petitioner on 15.7.1974 joined as a teacher with respondent No.2, a school duly recognised under the Delhi School Education Act, 1973 (hereinafter referred to as the 'Act'). As a result of certain domestic circumstances, the petitioner on 21.10.1994, through communication, annexure R-7/A, addressed to the Principal of the School, informed that she was unable to continue serving the School. She prayed that the communication be considered as three months' notice. It was accordingly treated as a resignation by her.