DHARAMVIR SINGH Vs. N C T OF DELHI

JUDGEMENT

(1.) THE petitioner challenges the order of suspension dated 6th August, 2007 passed against him by respondent No. 3.

(2.) THE petitioner contended that he has been working as Sweeper with respondent No. 3 since 20th March, 1995 and he became a member of a union because of which threats were given to terminate his services. The petitioner, therefore, filed a writ petition along with some other employees being CWP no. 2102/2001 which was disposed of by order dated 20th February, 2002 as it was stated on behalf of the school that the services of the petitioner and other employees will not be terminated without following due process under the Act and rules framed there under.

(3.) THE petitioner, thereafter, again filed another writ petition being w. P. (C.) No. 5868/2007 which was also disposed of by order dated 13th August, 2007, consequent to the undertaking of the respondents that services of the petitioner would not be terminated without following the due process of law under the Delhi School Education Act, 1973 and the Rule framed there under.