GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI Vs. SHALLU SHARMA

JUDGEMENT

(1.) Rule D.B.

(2.) The Government of the National Capital Territory of Delhi and its Director of Education (hereinafter called the petitioners) have filed as many as 63 writ petitions under Article 226 read with Article 227 of the Constitution.

(3.) In one or the other writ petitions, the challenge is to the directions given by the Principal Bench of the Central Administrative Tribunal (hereinafter called the Tribunal) in Original Applications decided on 7th May, 1999, 1st September, 1999 and 6th September, 1999. The Original Applications were similar in nature and so the directions were identical except for the change of a few words in the directions issued on 1st and 6th September, 1999. We will advert to this a little later.