PRABHU DAYAL PUBLIC SCHOOL Vs. PRAHLAD

JUDGEMENT

(1.) 3 different orders, each dated 25.6.1996 and near identical worded are the subject matter of challenge in the aforesaid 3 writ petitions. The orders have been passed by the Delhi School Tribunal allowing the appeals filed by the first respondents in the three writ petitions.

(2.) Briefly noted relevant facts are that Prahlad, Jawahar Lal Singh and Arbind Kumar, the first respondents in WP(C) Nos.3260/1996, 3261/1996 and 3262/1996 were employed by the petitioner school as:

(3.) The school was having its own transport fleet and was maintaining a workshop for repair of the buses. With passage of time the buses became worn out. Heavy expenditure was being incurred on repair of the buses. The stage reached when 17 buses had to written off. Only 9 remained. The management had two options. One was to outsource the transport i.e. employ contract carriages for transporting children to and fro from the house to the school. The second option was to purchase new buses. A decision was taken to deploy contract carriages to ferry students to and fro from the house and the school. The result was that the transport department of the school was scaled down and the in-house workshop was closed down. Meaning thereby, there was no need to employ any welders. Number of helpers needed had to be reduced.