R.S. Khurana vs Director Of Education And Ors.
2005 Latest Caselaw 524 Del

Citation : 2005 Latest Caselaw 524 Del
Judgement Date : 18 March, 2005

Delhi High Court

R.S. Khurana vs Director Of Education And Ors. on 18 March, 2005

Author: B Patel

Bench: B Patel, S K Kaul

JUDGMENT

B.C. Patel, C.J.

1. This appeal is preferred against the judgment of the learned single Judge in WP(C) No. 1603/2005 dated 1.2.2005. The appellant was appointed by respondent No.2 vide letter dated 16.8.1999, a copy of which is at Annexure A-1 at page 27 of the paper boo k, which makes it very clear that job is transferable within any of the Cambridge Schools administered by the Society for the Advancement of Education. The appointment was accepted by the appellant knowing fully well this clause. Even the apprehension of the appellant is taken care of by the learned single Judge in the order by recording the statement of the respondent No.1 that the appellant need not harbour any fears that conditions of service applicable to him would be adversely altered. This assurance has been accepted by the Court.

2. Learned counsel for the appellant has not been able to point out any infirmity in the impugned order. The appeal and the stay application are dismissed.