ISHWAR SINGH DEV SAMAJ Vs. SIMARPREET KAUR

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 29/10/2021 passed by Additional District Judge, Chandigarh exercising powers of Educational Tribunal.

(2.) The matter is pending before this Court since 2021. There is interim order in favour of the petitioners. On few occasions, there was representation of the private respondents. It appears that with the efflux of time they have lost interest to contest the matter, however, petition cannot be kept pending for indefinite period.

(3.) As per record, respondent No.1 was recruited as PGT (Punjabi) and respondent No.2 as TGT (Math) by petitioner-Ishwar Singh Dev Samaj Senior Secondary School. Both the respondents were appointed on temporary basis. The petitioner dispensed with their services and they approached Educational Tribunal which allowed their petition with a direction to respondent-School not to dispense with their services till regular appointments. The findings recorded by Tribunal read as:-