Sky Hawk International School vs Poonam Kumari And Anr
2014 Latest Caselaw 7061 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CM No.20597/2014 in W.P.(C) 3415/2013,
      CM No.21060/2014 in W.P.(C) 3889/2013 and
      CM No.21058/2014 in W.P.(C) 3892/2013


                                                 Decided on: 22.12.2014

IN THE MATTER OF:
SKY HAWK INTERNATIONAL SCHOOL                       ..... Petitioner
                   Through : Mr. Rajeev Saxena with
                   Mr. Vardaan Dhawan, Advocates

                         versus

POONAM KUMARI AND ANR                           ..... Respondents

SUNITA DHAKA AND ANR                            ..... Respondents
MS. RAJWANTI AND ANR                            ..... Respondents

Through : Mr. Rajender Saini, Adv. for R-1.

Mr. Prem Gaur, proxy counsel for Mr. L.K. Garg, Advocate for R-2.

CORAM HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1. The petitioners have filed the present petitions assailing the order

dated 11.12.2012, passed by the Delhi School Tribunal, whereunder the

orders dated 7.3.2009 passed against the respondent No.1 in each case,

were set aside by the Tribunal and the petitioner/School was directed to

reinstate them in service with 50% back wages and all consequential

benefits along with interest. The aforesaid order was stayed in the

present proceedings on 29.5.2013.

2. It is jointly submitted by the counsels for the parties that there

were certain disputes between the petitioner/School and one Shri

Yashpal Rana, the erstwhile Manager of the School and on account of the

said disputes, the petitioner had filed a suit for injunction against the

Manager, on the original side of this Court, registered as

CS(OS)No.576/2009. On 30.9.2013, on the basis of a joint application

filed by the parties in the aforesaid suit proceedings, the same was

disposed of in terms of a settlement arrived at between the parties.

3. Learned counsels for the petitioner/School and the respondents

No.1 jointly state that after an amicable settlement was arrived at

between the parties in the aforecited suit, the disputes between the

petitioner/School and the respondents No.1 have also been resolved as

the respondent No.1 in each case have left the services of the

petitioner/School upon receiving a lump sum amount from Shri Yashpal

Rana. They therefore state that nothing further survives for adjudication

in the present petitions.

4. The applications have been signed by the petitioner and the

respondents No.1 as also their respective counsels in each case and are

supported by the affidavits of the parties. A copy of the order dated

30.9.2013 passed in CS(OS)No.576/2009 has been enclosed with the

application.

5. In view of the submission made by the counsels for the

petitioner/School and the respondents No.1 to the effect that an

amicable settlement has been arrived at between the parties during the

pendency of the present proceedings, the prayer made in the

applications is allowed and the applications are disposed of.

6. The writ petitions are disposed of, while leaving the parties to bear

their own costs.

                                                          (HIMA KOHLI)
DECEMBER 22, 2014                                            JUDGE
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