VINITA VASHISHTH Vs. MANAV STHALI SCHOOL

JUDGEMENT

(1.) THE petitioner has impugned order dated 23rd January, 2008 passed by the delhi School Tribunal in the present appeal.

(2.) THE petitioner was appointed as TGT (Chemistry) with Manav Sthali School in july, 1986. In January, 1996 the petitioner was granted maternity leave till 4th april, 1996. The petitioner thereafter joined back the school but from July, 1996 onwards she started absenting herself. In the month of July and August, 1996 she was absent for 6 days and 7 days respectively.

(3.) IN September, 1996 she came to school only for 9 days and from 17th september, 1996 she completely absented herself. It is the case of the petitioner that her child was sick for a period of 3 days in July, 1996 and later on in the month of July 1997 she herself was sick and therefore she could not attend and perform her duties as teacher. This hardly explains the period of 4 years from September, 1996 till July, 2000.