Heera Lal vs Dav Public School & Ors.
2018 Latest Caselaw 2263 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 11, 2018

+     W.P.(C) 3516/2018 & C.M. 13863/2018
      HEERA LAL                                          ..... Petitioner
              Through:            Mr. Rajesh Kumar Gupta, Advocate

                         Versus

      DAV PUBLIC SCHOOL & ORS.                  ..... Respondents
               Through: Ms. Ruchika Gupta & Mr. Bhaskar
               Chhakara, Advocates for respondents No.3 & 4

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

1. Quashing of Suspension Order of 12th November, 2014 with consequential relief is sought by petitioner, who claims to have made various Representations followed by a Legal Notice of 26th December, 2017 (Annexure-L) to respondents.

2. Learned counsel for petitioner submits that there is no response to the legal notice (Annexure -L).

3. Despite service of advance notice, none has appeared on behalf of respondent-School.

4. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and application with direction to respondent- School to consider Legal Notice of 26th December, 2017 (Annexure-L) as a Representation and to pass a speaking order thereon within a period of

four weeks and its fate be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

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

Dasti.

(SUNIL GAUR) JUDGE APRIL 11, 2018 r