RESHMAWATI Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) Vide the present petition, the petitioner has challenged the order dated 27.08.2015 passed by Delhi School Tribunal in Appeal No.51/2013 whereby the appeal filed by the petitioner has been dismissed by recording that technical rules of evidence have no application to the disciplinary proceedings. The Tribunal has power to judicial review of the administrative action. The Tribunal has no power to trench on the jurisdiction to reappreciate the evidence and to arrive at its own conclusion.

(2.) The case of the petitioner before the Tribunal was that she was appointed as Sweeper vide appointment letter dated 01.07.1989 in Red Roses Public School under Sh.R.R. Mehta Education Trust, New Delhi but the same is now known as Senior Secondary School affiliated with CBSE managed by the aforementioned trust. She had been issued an identity card of the post of Aaya. She had worked as Aaya during the whole service period. Later on, the petitioner was transferred to Paryavaran Complex, New Delhi, the other branch of the school in the year 2011 and an identity card of sweeper was issued to the petitioner.

(3.) Further case of the petitioner is that in the year 2012, class IV employees including the petitioner filed a Civil Suit No.522/2011 for the payment of necessary benefits as per the 6 th Pay Commission Report, titled Tej Ram & Ors. vs. Red Roses Public School. The said suit was decided in favour of class IV employees of the school by the Civil Judge, First Class, South District, Saket Courts Complex, New Delhi.