REGENT COMPUTRONICS PVT. LTD.

Sonica Jaggi Appellant

V/S

Lt. Governor and Ors. Respondents

Referred Judgements :-

PRINCIPAL VS. PRESIDING OFFICER [REFERRED TO]
SHASHI GAUR VS. NCT OF DELHI [REFERRED TO]
T.M.A. PAI FOUNDATION V. STATE OF KARNATAKA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
MODERN SCHOOL VS. UNION OF INDIA [REFERRED TO]
KATHURIA PUBLIC SCHOOL VS. DIRECTOR OF EDUCATION [REFERRED TO]

JUDGEMENT

(1.) ADMIT .

(2.) WITH the consent of the counsel appearing for the parties, the appeal is taken up for hearing.

(3.) THE short question that falls for our consideration in this appeal is whether a teacher of a private school could move the Delhi School Tribunal (hereinafter referred to as 'the Tribunal') seeking redressal of her grievance relating to fixation of her salary.

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SONICA JAGGI Vs. LT. GOVERNOR AND ORS.

Referred Judgements :-

JUDGEMENT

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