Commercial Senior Secondary School vs Directorate Of Education And Ors

Sunil Gaur, J

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.

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.

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

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