Commercial Senior Secondary ... vs Directorate Of Education And Ors.
2018 Latest Caselaw 2170 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 06, 2018

+                   W.P.(C) 3320/2018 & CM 13037/2018

       COMMERCIAL SENIOR SECONDARY SCHOOL ..... Petitioner
                   Through: Mr. Deepak Dhingra, Ms. Shivangi
                   Singh and Mr. Sameer Sidhar, Advocates

                    versus

       DIRECTORATE OF EDUCATION AND ORS. .....Respondents
                    Through: Ms. Niharika Beri, Advocate for
                    Ms. Vibha Mahajan Seth, Advocate for
                    respondent No.1

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. Learned counsel for petitioner submits that relief claimed in this petition is qua first respondent only. The grievance of petitioner is that despite sending of numerous communications and reminders to respondent-Directorate of Education, a Nominee has not been appointed by respondent-Directorate of Education to enable petitioner to initiate disciplinary proceedings against second respondent, who was unauthorizedly absent for twenty months.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-Directorate of Education to promptly consider petitioner's last Representation of 13th

February, 2018 (Annexure-P) within a period of four weeks from today and intimate its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be. It is made clear that in case a Nominee is not to be appointed by respondent- Directorate of Education, then reasons for not doing so, be conveyed to petitioner.

3. With aforesaid directions, this petition and the application are disposed of.

Copy of this order be given dasti to counsel for the parties.

(SUNIL GAUR) JUDGE APRIL 06, 2018 s