SANT NIRANKARI MANDAL Vs. DELHI SCHOOL TRIBUNAL

JUDGEMENT

(1.) The challenge in this writ petition is to the order of Delhi School Tribunal which had allowed the appeal of respondent No. 2 who was working ax a Teacher in a School set-up and un by petitioner No. 1.

(2.) Petitioner No. 1 is a society registered under the provisions of the Societies Registtation Act. Prior to its registration, Sant Nirankari Mandal was a movement which was started by its founder Baba Boota Singh. He was succeeded Baba Avtar Singh who, in turn, was succeeded by Baba Gurbachan Singh. With the registration under the provisions of the Societies Registiation Act, all the assets and Jiabilities vested with the registered Society. The Society has its own memorandum of association as well as rules and regulations of the Mandal.

(3.) Petitioner No. 1 established a School kncwn as Sant Nirankari Higher Secondary School at New Delhi. Respondent No. 2 was a Teacher in this School. The School is recognised by the Difector of Education, Delhi and is governed by the provi-sjons of the Delhi School Education Act, 1973 and the rules framed thereunder.