NISHA TYAGI Vs. SEEMA MODEL SCHOOL

JUDGEMENT

(1.) The petitioners, namely, Nisha Tyagi, Bimla Devi, Kushal Kanta, and Asha Chopra have preferred this petition in which they have prayed that the suspension order dated 27.6.1994 and charge sheet dated 10.7.1994 issued by respondent No. 1 to petitioner No. 1 be quashed.

(2.) It is also prayed that the memorandum dated 20.7.1994 and 1.8.1994 issued to the respondents be quashed.

(3.) It is further prayed that respondents 2 and 3 be directed to take over the management of respondent No. 1 School under Section 20 of the Delhi School Education Act, 1973. It is also prayed that the respondent be directed to pay petitioner No. 1 full pay and allowances w.e.f. 27.6.1994 till her reinstatement. Brief facts necessary to dispose of this petition are recapitulated as under: