ST. THOMAS SCHOOL Vs. MANISH KAUSHIK AND ANR.

JUDGEMENT

(1.) By this writ petition under Article 226 and Article 227 of the Constitution of India, the petitioner impugns the judgment of the Delhi School Tribunal (DST) dated 10.12.2015 by which the DST has allowed the appeal filed under Section 8(3) of the Delhi School Education Act, 1973 and has directed reinstatement of the respondent no. 1 in this writ petition to the services with the petitioner/school. Respondent no. 1 in this writ petition was the appellant before the DST.

(2.) The facts of the case are that admittedly the respondent no. 1 was appointed by the petitioner/school in terms of the letter dated 4.4.2011. This letter of appointment of the respondent no. 1 reads as under:-

(3.) A reading of the aforesaid letter shows that respondent no. 1 was appointed on probation for one year and only on the petitioner/school being satisfied would the respondent no. 1 be granted regularization.