APEEJAY SCHOOL Vs. SURESH CHANDER KALRA

JUDGEMENT

(1.) THE petitioner has impugned the order dated 17th December, 2007 of delhi School Tribunal directing the petitioner school to allow the respondent to joint his services and directing the petitioner to pay his arrears of salary along with other consequential benefits.

(2.) THE respondent had contended that he was employed with petitioner school with effect from 1st July, 1998 as an Internal Auditor and he was granted pay scale of Rs. 5500-175-9000 on 1st January, 2000 with other allowances and he was confirmed in service on 1st January, 2001.

(3.) THE assertion of the respondent was that later on the management of the school started harassing him and appointed another Accounts Officer junior to the respondent in designation and even asked the respondent to report to him and the entire work was withdrawn from the respondent and given to the newly appointed Accounts officer. It was contended by the respondent that on 9th october, 2004 he was called by the Chairman of the petitioner school and he was asked to accept the transfer from school to Apeejay Education Society, which was, however, denied by the respondent and thereafter his services were terminated. According to the petitioner the respondent had abandoned his work.