HARJEET KAUR Vs. DELHI SCHOOL EDUCATION DIR

JUDGEMENT

(1.) RULE. WITH the consent of the parties matter is taken up for final hearing. Learned counsel for the respondent/school has raised an objection that the petitioner is entitled to invoke and file an appeal before the Tribunal constituted under section 11 of the Delhi School Education Act, 1973. Keeping in view the nature of controversy, learned counsel for the petitioner agrees and accepts that he shall file an appeal as provided under the Delhi School education Act, 1973 but states that the interim order granted by this court should continue till the disposal of the said appeal. He further states that respondents should not raise any objection about maintainability and limitation. Learned counsel appearing for the respondent/school states that his clients shall not raise any objection regarding maintainability and limitation. She states that the interim order granted by this court as modified by the Division bench in LPA No. 64/2005 dated 24th January, 2005 will continue to operate till the disposal of the appeal before the Appellate Tribunal. Parties will be bound by the statement made by the counsel for the parties.

(2.) THE writ petition is accordingly disposed of with liberty to the petitioner to file an appeal before the Tribunal constituted under Section 11 of the Delhi School Education Act, 1973, within 4 weeks from today with advance copy to the respondent/school. Interim order granted by this court as modified by the Division Bench will continue till the decision of the appeal and will be subject to the decision in the appeal. The writ petition is disposed of.