RAJENDRA PRASAD SHARMA Vs. DIRECTOR EDUCATION AND ORS

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he does not press prayer (a) & (b) in the writ petition. However, he restricts the scope of the writ petition to prayer (c) and submits that directions may be issued to respondent No.3 i.e. President-cumChairman, Green Field Public School Society, P-11, Naveen Shahdara, Delhi 110032 to review the order of the termination of the petitioner.

(2.) Admittedly, the petitioner was working in Green Field Public School Society, Ghaziabad (UP) at the time of his termination and his services were terminated on 13.01995.

(3.) The petitioner had earlier challenged his termination in writ petition (c) No.7707/2016 which was dismissed by this Court on 02.09.2016 being hopelessly barred by latches and delay.