Jaspreet Kaur vs Guru Harkishan Public School & Ors
2017 Latest Caselaw 7384 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: 21 December, 2017

+                         W.P.(C) 566/2012
      JASPREET KAUR                                   ..... Petitioner
               Through:         Mr.Pramod Gupta, Advocate

                                versus

    GURU HARKISHAN PUBLIC SCHOOL & ORS .....Respondents
             Through  Mr.Srivats Kaushal, Advocate for R-1
                      and R-2
                      Mr.D.Rajeshwar Rao and Mr.Abhinav
                      Srivastava, Advocates for R-3 with
                      Mr.Manoj from DOE
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                      ORDER

% (ORAL)

1. In this petition quashing of inquiry proceedings initiated way back on 23rd November, 2011 is sought. Learned counsel for petitioner submits that the recording of evidence in the inquiry has not yet commenced and petitioner's representation of 16 th March, 2016 to respondent No.2-Committee has not been decided till date. Learned counsel for respondents No.1 and 2 submits that if it is so, then petitioner's representation would be positively decided within a period of 12 weeks.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition while calling upon second respondent to decide

petitioner's representation of 16th March, 2016 within a period of 12 weeks if not already done and the fate of the representation be conveyed to petitioner within 2 weeks thereafter so that petitioner may avail of the remedy as available in law, if need be.

3. It is made clear that status quo as of today regarding petitioner's service be maintained till the fate of representation of 16 th March, 2016 is made known to petitioner.

4. With aforesaid directions, this petition is disposed of.

(SUNIL GAUR) JUDGE DECEMBER 21, 2017 mamta