Smt. Neeta Datta vs Govt. Of Nct Of Delhi & Anr.
2018 Latest Caselaw 1485 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11818/2009
      SMT. NEETA DATTA                         ..... Petitioner
               Through: Ms.Shruti Munjal and Ms.Akanksha
                        Narang, Advocates

                                 versus

    GOVT. OF NCT OF DELHI & ANR.               ..... Respondents
             Through: Ms.Manika Tripathy Pandey and
                       Mr.Ashutosh Kaushik, Advocates for R-1
                       with Mr.Ajay (Zone 1), DOE
                       Mr.Sachin Jain, Advocate for R-2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                   ORDER

%                  05.03.2018

CM No.45800/2017

By way of this application, early hearing of the writ petition is sought. For the reasons stated in the application, early hearing is allowed and hearing of the writ petition is preponed for today.

The application is allowed.

W.P.(C) No.11818/2009 Against termination of her service, petitioner had approached the Delhi School Tribunal. Vide impugned order of 30 th April, 2009, petitioner has been relegated to seek redressal under Industrial Disputes Act. Learned counsel for petitioner, on instructions, submits that petitioner would seek the redressal of her grievance under the Industrial Disputes Act. For adoption of such a course, there is no objection from opposite side.

W.P.(C) No.11818/2009 Page 1 In view of above, this petition is disposed of with liberty to petitioner to seek the redressal of her grievance under the Industrial Disputes Act.

SUNIL GAUR, J.

MARCH 05, 2018
mamta




W.P.(C) No.11818/2009                                                     Page 2