KULACHI HANSRAJ MODEL SCHOOL Vs. YASHU SAYAL

JUDGEMENT

(1.) Since the facts and issues of these petitions are same and similar, therefore, this Court has decided to dispose of the same by common judgment.

(2.) For the convenience of the court, facts of W.P.(C) 8141/2017 shall be discussed and for the sake of brevity, the facts of the other cases shall not be discussed in this judgment.

(3.) Vide the present petition, the petitioner seeks direction thereby setting aside the impugned order dated 01.05.2017 as passed by the Delhi School Tribunal in the Appeal No.60 of 2015.