PRAVESH GULATI Vs. DIRECTOR OF EDUCATION AND ANR

JUDGEMENT

(1.) Despite advance notice purportedly having been served on the School by courier, there is no appearance on behalf of the Respondent No.2-School (hereinafter referred to as "the School").

(2.) The petitioner, who joined the Respondent No.2-School as Post Graduate Teacher (PGT) on 25th April, 1992, was promoted as VicePrincipal on 31st July, 2001 and as Principal of the School on 30th September, 2005.

(3.) Much prior to her superannuation, the petitioner applied for reemployment after superannuation, on 15th January, 2018 along with all requisite documents.