Air Force Senior Secondary School vs Govt. Of Nct Of Delhi And Anr.
2013 Latest Caselaw 4351 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Reserved on: 16.09.2013
                                     Pronounced on: 23.09.2013

+     LPA 530/2013, C.M. APPL.11410/2013 & 11412/2013
+     LPA 531/2013, C.M. APPL.11414/2013 & 11416/2013
+     LPA 533/2013, C.M. APPL.11419/2013 & 11421/2013
+     LPA 534/2013, C.M. APPL.11426/2013 & 11428/2013
+     LPA 535/2013, C.M. APPL.11430/2013 & 11432/2013
+     LPA 536/2013, C.M. APPL.11437/2013 & 11439/2013
+     LPA 537/2013, C.M. APPL.11443/2013 & 11445/2013
+     LPA 538/2013, C.M. APPL.11449/2013 & 11451/2013
+     LPA 539/2013, C.M. APPL.11453/2013 & 11455/2013
+     LPA 540/2013, C.M. APPL.11457/2013 & 11459/2013
+     LPA 541/2013, C.M. APPL.11463/2013 & 11465/2013
+     LPA 542/2013, C.M. APPL.11467/2013 & 11469/2013

      AIR FORCE SENIOR SECONDARY SCHOOL
                                            ..... Appellant
                    Through : Sh. K.K. Sharma, Sr. Advocate
                    with Ms. Bhanita Patowary, Advocate.

                          versus

      GOVT OF NCT OF DELHI & ANR           ..... Respondents

Through : Sh. Ramashankar with Sh. Shivam Garg, Smt. Kamlesh and Ms. Renu, Advocates, for Resp. No.2. (Item Nos. 21 to 33).

Sh. Mirza Amir Baig, for Sh. Anjum Javed, Advocate, for GNCTD (in Item Nos. 22 and

25).

Ms. Khyati Sharma, proxy counsel for Ms. Sonia Sharma, Advocates, for GNCTD. Sh. Arjun Pant, Advocate, for Resp. No.1 (Item No.32).

Sh. Sanjeev Sabharwal, Advocate, for Resp. No.1 in Item No.21.

LPA 530/13 AND CONNECTED MATTERS Page 1 Sh. S.Q. Kazim, Advocate, for Resp. No.1 in Item No.26.

Sh. L.K. Garg, Advocate, for Resp. No.1 in Item No.31.

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI

MR. JUSTICE S. RAVINDRA BHAT %

For detailed judgment, the decision dated 23.09.2013 in LPA 529/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

NAJMI WAZIRI (JUDGE) SEPTEMBER 23, 2013

LPA 530/13 AND CONNECTED MATTERS Page 2