SUMAN KHATTAR Vs. NAVYUG EDUCATION SOCIETY

JUDGEMENT

(1.) The writ petitioners claim to be aggrieved by the increase of hours of work from 1200. This change is in respect of primary teachers of Navyug Education Society and was brought about by a circular.

(2.) The writ petitioners are teachers in the Navyug schools. They are aggrieved by a circular which reads as follows:

(3.) The writ petitioners contend that under Section 31 of the Delhi School Education Rules, a limit on hours of work has been prescribed. The said rule is in the following terms: