- (1.) LEARNED Standing Counsel appears for the respondent nos. 3, 4, 5 and 6. Issue notice to respondent no.2. Steps within a week.
(2.) THE respondents are granted four weeks' time to file counter affidavit. The petitioner will have two weeks', thereafter, to file rejoinder affidavit. List on 28th February, 2012.
(3.) THIS writ petition has been filed by the Committee of Management of the college challenging the judgment of the Tribunal dated 2.2.2011. It is submitted that the petitioner was not served and was not informed about the judgment. The management acquired knowledge of the judgment from the letter of the District Inspector of Schools, for its compliance. Shri Manish Goyal submits that Shri Moti -respondent no.2, was never appointed as peon in the college. He has filed Original Suit No. 611 of 1979, which was dismissed for want of prosecution on 2.12.2001. He had also filed Writ Petition No. 7734 (SS) of 2004 in which his representation was directed to be decided and which was dismissed by the DIOS as well as the Director.;