Paramjeet Singh vs Directorate Of Education & Ors

Siddharth Mridul, J

CM APPL.18561/2020 (Exemption)

Exemption granted subject to all just exceptions.

The application is disposed of accordingly.

LPA 199/2020

The present Letters Patent Appeal under Section 10(1) of the Delhi High Court Act and Clause 15 of letters and patent, instituted on behalf of the

appellant, prays as follows:

“It is therefore most respectfully prayed that this Hon’ble Court may kindly be pleased to allow the appeal and set aside the impugned order

dated 24.07.2020 passed in W.P. (C) 4225/2020 titled as ‘Paramjeet Singh vs. Directorate of Education Through Secretary and Ors.’ passed by

the learned Single Judge in view of the above said facts, circumstances and submissions in interest of justice.â€​

Although, the present Letters Patent Appeal assails the interim order dated 24.07.2020, passed by the learned Single Judge of this Hon’ble

Court, in W.P. (C) 4225/2020 titled as ‘Paramjeet Singh vs. Directorate of Education Through Secretary and Ors.’ on the ground that the

petitioner’s transfer from the school, where he was hitherto working, to the Office of Delhi Sikh Gurudwara Management Committee, Gurudwara

Rakabh Ganj, Delhi (for short ‘the Committee’)â€"which it is asseverated amounted to terminationâ€"is contrary to the decisions of this Court

and, therefore, irregular; Mr. Hari Shanker, learned counsel appearing on behalf of the appellant limits the relief in this appeal to a direction to the

respondent No.2, namely, School Management of Guru Harkrishan Public School to pay his salary, in terms of the directions issued by the learned

Single Judge vide the impugned order dated 24.07.2020, which has not been paid for the months of June and July 2020, within one week from today,

subject to the appellant reporting to the Office of the Committee by tomorrow i.e. 11.08.2020 at 11:00 am.

Having heard learned counsel appearing on behalf of the parties, it is directed that subject to the appellant reporting to the Office of the Committee,

as afore-mentioned, the respondent No.2 shall pay his salary for the months of June and July 2020, in accord with the salary drawn by him in the

month of May, 2020.

The above order is without prejudice to the rights and contentions of the parties. We have not expressed any opinion on the merits of the case.

No further directions are called for.

With the above direction, the appeal is accordingly disposed of. The pending application also stands disposed of.

Needless to state that, we have not expressed any opinion on the merits of this case.

A copy of this judgment be provided electronically to learned counsel appearing on behalf of both the parties and be uploaded on the website of this

Court forthwith.