ANJU DEVI Vs. CENTRAL INSTITUTE OF BUDDHIST STUDIES

JUDGEMENT

(1.) THIS petition was originally filed by nine petitioners, out of which six have withdrawn from the case, therefore, the petition survives only on behalf of three petitioners.

(2.) BRIEFLY stated the facts of the case are that the petitioners herein alongwith some other employees were working in the Baudh Darshan Sanskrit Vidyalaya, Keylong. This school was taken over by the Central Institute of Buddhist Studies, Leh on certain terms and conditions. The main condition, with which we are concerned, is condition No.4, which reads as follows:-

(3.) I have heard Shri Y.K.Chandel, learned counsel for the petitioners and Shri Tashi Rabstan, learned counsel for respondent No.1.