RIVA SINGH VEERENDRA KUMAR SHASHI RAWAT JONIKA Vs. SCHOOL MANAGEMENT OF RING MIDWAYS SENIOR SECONDARY PUBLIC SCHOOL & ORS

JUDGEMENT

(1.) In the above-captioned petitions, challenge is to impugned order of nd August, 2017 (Annexure P-1) vide which petitioner's Representation under Section 121 of the Delhi School Education Act and Rules, 1973 (hereinafter referred to as the DSEAR, 1973) stands rejected with liberty to petitioner to make Representation to either Manager or Principal of School. Impugned order has been passed by the Chairman of respondentSchool.

(2.) Since the issue involved in these petitions is identical, therefore, these petitions have been heard together and by this common order, they are being disposed of.

(3.) To assail impugned order, learned counsel for petitioners draws attention of this Court to a statement (Annexure P-9) made by the Chairman of respondent-School on 15th September, 2017 to the effect that he is not authorized to operate the bank account of respondent-School as said bank account can be operated only by ex-Manager of respondentSchool. So, it is submitted that rejection of petitioner's Representation under Section 121 of the DSEAR, 1973 by the Chairman of respondentSchool is arbitrary and it needs to be struck down with a direction to respondent-School to expeditiously decide aforesaid Representation afresh.