AI Structured Summary
Not yet generated for this judgment
Judgment
SUNIL GAUR ,J.
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.Â
2.Learned counsel for petitioner submits that there is no response to the legal notice (Annexure â€"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 respondentSchool 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. Â