SURINDER SINGH Vs. GURU HARKISHAN PUBLIC SCHOOL

JUDGEMENT

(1.) With the consent of the parties, the writ petition is disposed of with the following observations and directions.

(2.) The following prayers have been made in the writ petition:

(3.) The first prayer of the petitioner is with regard to the joining of his duties with immediate effect and direction to pay him the salary as per law does not survive on account of the fact that the learned Counsel for the petitioner has admitted that in pursuance of the settlement arrived at before the learned Labour Court on 8th July, 2003, the petitioner has already joined the duty as a Driver with the respondent school on 9th July, 2003 and is receiving his salary.