Dhannu Dabi vs North Delhi Municipal ...
2018 Latest Caselaw 2265 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 11, 2018

+     W.P.(C) 3521/2018 & C.M. 13872/2018
      DHANNU DABI                                   ..... Petitioner
                          Through: Mr. M. Rais Farooqui & Ms. Deep
                          Shikha, Advocates

                          Versus

      NORTH DELHI MUNICIPAL CORPORATION & ANR.
                                        ..... Respondents
                          Through: Ms. Mini Pushkarna, Standing
                          Counsel for North DMC & Ms. Swagata
                          Bhumna, Advocates for respondent No.1
                          Mr. Sujeet Kumar Mishra, Advocate for
                          respondent No.2
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Petitioner is a Primary Teacher, who seeks a mandamus to respondent-Directorate of Education to take over the management of the School and to fill up the vacant posts of Principal and two teachers in respondent-School. Petitioner claims to have made various Representations to first respondent to seek the relief as claimed in this petition.

2. Learned counsel for petitioner submits that there is no response to petitioner's Representation by first respondent.

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and application with direction to first respondent to consider and decide petitioner's Representation of 6th March, 2017 (Annexure 14) 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.

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

Dasti.

(SUNIL GAUR) JUDGE

APRIL 11, 2018 r