GURU TEGH BAHADUR PUBLIC SCHOOL Vs. RANI TIWARI

JUDGEMENT

(1.) THE petitioner has impugned the order dated 13th February, 2008 of delhi School Tribunal directing the petitioner to reinstate the respondent within one month and to pay 50% of back wages and other benefits from 30th november, 2002 the date on which she was relieved from the services.

(2.) THIS is not disputed by the petitioner that the procedure as contemplated under Delhi School Education Act was not followed in relieving the respondent from her services. The respondent had worked for about 17 years and her work was appreciated by the school authorities and there were no grounds to relieve her from her services except the allegation that the petitioner"s financial condition is not good.

(3.) UNDER the Delhi School Education Act no exception has been carved out to dispense with the services of a teacher by not following the procedure prescribed thereunder on the ground that the financial condition of the management of the school is not sound. Consequently, on this ground the petitioner is not entitled for any relief nor the decision of the Delhi School tribunal dated 13th February, 2008 can be faulted.