* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: April 25, 2018
+ W.P.(C) 1033/2018
MS. MEENAKSHI SHARMA & ORS ..... Petitioners
Through: Mr. Yatender Sharma, Advocate
versus
GOVT. OF NCT OF DELHI & ORS .....Respondents
Through: Mr. K.P.S. Rao and Mr. Nimish
Chib, Advocates
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL) Received on remand.
1. With the consent of learned counsel for the parties, this petition is taken up for final hearing and disposal.
2. Petitioners seek compliance of order of 4 th December, 2017 (Annexure P-26) passed by Deputy Director of Education (PSB).
3. Learned counsel for respondent-School submits that the order of 4th December, 2017 (Annexure P-26) passed by the Deputy Director of Education is under challenge before the Director of Education. On the other hand, learned counsel for petitioners maintains that petitioners have not received any notice from Director of Education in respect of order of 4th December, 2017 (Annexure P-26). It is brought to the notice of this Court that the jurisdiction of Director of Education has been invoked on W.P.(C) 1033/2018 Page 1 of 2 21st December, 2017 and it is so evident from the stand taken in the appeal by respondent-School.
4. Upon hearing, it is deemed appropriate to dispose of this petition with direction to respondent-Director of Education to effectively consider petition filed against Deputy Director's order of 4 th December, 2017 and to pass a speaking order thereon, within a period of twelve weeks and to convey its fate to petitioners as well as respondent-School within two weeks thereafter, so that the aggrieved party may avail of the remedies as available in law, if need be.
5. With aforesaid directions, this petition is disposed of.
Copy of this order be given dasti to counsel for the parties.
(SUNIL GAUR) JUDGE APRIL 25, 2018 s W.P.(C) 1033/2018 Page 2 of 2