G D GOENKA PUBLIC SCHOOL Vs. VINOD HANDA
LAWS(DLH)-2019-8-27
HIGH COURT OF DELHI
Decided on
August 07,2019
G D Goenka Public School
Appellant
VERSUS
Vinod Handa
Respondents
Referred Judgements :-
TAYLOR V. TAYLOR [REFERRED TO]DAYA NAND ADARSH VIDYALAYA V. DEEPA CHIBBER [REFERRED TO]
NAZIR AHMED V. KING EMPEROR [REFERRED TO]
CAMBRIDGE SENIOR SECONDARY SCHOOL V. DR. ISLAM UDDIN [REFERRED TO]
MODERN PUBLIC SCHOOL V. PRESIDING OFFICER,DELHI SCHOOL TRIBUNAL [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
RAJINDER KUMAR KINDRA VS. DELHI ADMINISTRATION [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. KRISHNA KANT [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
SHASHI GAUR VS. NCT OF DELHI [REFERRED TO]
P G I OF M E AND RESERCH CHANDIGARH VS. RAJ KUMAR [REFERRED TO]
CHANDRA KANT TUKARAM NIKAM VS. MUNICIPAL CORPORATION OF AHMEDABAD [REFERRED TO]
M P STATE ELECTRICITY BOARD VS. JARINA BEE [REFERRED TO]
MANAGEMENT OF MADURANTAKAM CO OP SUGAR MILLS LTD VS. S VISWANATHAN [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
Cited Judgements :-
RITU HOODA VS. DIRECTORATE OF EDUCATION [LAWS(DLH)-2020-9-41] [REFERRED TO]SANDHYA BINDAL VS. STATE OF NCT OF DELHI [LAWS(DLH)-2020-11-28] [REFERRED TO]
SAMIKSHA NARAHARI VS. SSLT GUJARAT SENIOR SECONDARY SCHOOL [LAWS(DLH)-2020-12-133] [REFERRED TO]
JUDGEMENT
C.Hari Shankar -
(1.)The petitioner school (hereinafter referred to as "the School") seeks, by means of this writ petition, to assail order, dated 27th January, 2016, passed by the learned Delhi School Tribunal (hereinafter referred to as "the learned Tribunal") whereby the appeal, of the respondent, under Section 8(3) of the Delhi School Education Act, 1973 (hereinafter referred to as "the DSE Act") has been accepted and, consequently, the school has been directed to reinstate the respondent in service, with consequential benefits from the date of the impugned order.
(2.)The respondent had joined the services of the School on 11th September, 1995, as Taekwondo teacher, and was confirmed on 31st March, 2004.
(3.)On 10th August, 2011, the Punjab Police authorities visited the school, in connection with a criminal case, in which the respondent's name was mentioned. Investigations commenced, thereafter, in which the respondent participated. These investigations resulted in a report, dated 13th January, 2012, whereby the Police authorities exonerated the respondent. During this period, the respondent remained absent from service.
(2.)The respondent had joined the services of the School on 11th September, 1995, as Taekwondo teacher, and was confirmed on 31st March, 2004.
(3.)On 10th August, 2011, the Punjab Police authorities visited the school, in connection with a criminal case, in which the respondent's name was mentioned. Investigations commenced, thereafter, in which the respondent participated. These investigations resulted in a report, dated 13th January, 2012, whereby the Police authorities exonerated the respondent. During this period, the respondent remained absent from service.
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