PURSHOTTAM DUTT Vs. SAVITRI PUBLIC SCHOOL AND ANR

JUDGEMENT

(1.) Against the penalty of removal from service, petitioner has approached this Court instead of filing an appeal before the Delhi School Tribunal in terms of Section 8 (3) of The Delhi School Education Act, 1973.

(2.) Learned counsel for petitioner submits that since the termination of petitioner is wholly illegal, therefore, this petition has been filed. Attention of this Court is drawn to order of 5th October, 2016 (Annexure P-9) to point out that respondent-School had withdrawn the order of 17th May, 2016 vide which petitioner was removed from service and so, passing of impugned order of 12th October, 2017 is wholly unjustified.

(3.) Learned counsel for respondent No.2-Directorate of Education points out that withdrawal of earlier removal order of 17th May, 2016 was subject to pending approval by Directorate of Education and now, the said approval has been granted and so, impugned order is required to be challenged before the Delhi School Tribunal.