Sanjeev Kumar vs Mansha Education Society, ...
2018 Latest Caselaw 1072 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          Date of Order: February 13, 2018

+     W.P.(C) 1342/2018 & C.Ms. 5559-60/2018
      SANJEEV KUMAR                          ..... Petitioner
                  Through: Mr. Charanjeet Singh & Ms. Manu
                  Parashar, Advocates

                        Versus

      MANSHA EDUCATION SOCIETY, THROUGH: ITS
      PRESIDENT AND ORS.                     ..... Respondents
                   Through: Mr. Ashok Aggarwal &
                   Mr. Ashutosh Dixit, Advocates for respondents
                   No.1 & 2
                   Ms. Ruchira Gupta & Mr. Anurag Sharma,
                   Advocates for respondent No.3
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

(ORAL)

1. Petitioner is a Post Graduate Teacher (Physics) with respondent- School, who has been suspended vide impugned order of 23 rd December, 2017 (Annexure P-1), against which he had sent a Representation of 30th December, 2017 (Annexure P-5 colly) to respondent-School and to respondent- Directorate of Education.

2. According to petitioner's counsel, there is no response to above said Representation of 30th December, 2017 (Annexure P-5 colly).

3. Mr. Ashok Aggarwal, Advocate, appearing for respondent-School submits that immediately after passing of impugned order, approval has been sought from respondent- Directorate of Education, who had sought

some information last week qua impugned order, which was promptly supplied and till date, approval has not been received.

4. The prayer for interim relief is declined because the suspension order of 23rd December, 2017 (Annexure P-1) has neither been approved nor disapproved by the competent authority.

5. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-School as well as respondent- Directorate of Education to pass a speaking order on petitioner's Representation of 30th December, 2017 (Annexure P-5 colly) within a week and its fate be conveyed to petitioner within two days thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

6. With aforesaid directions, this petition and the applications are disposed of. Dasti.

(SUNIL GAUR) JUDGE

FEBRUARY 13, 2018 r