SMT. PRAVESH GULATI vs DIRECTOR OF EDUCATION AND ANR.

SUNIL GAUR, J.

Petitioner is to retire on 30th June, 2018 and by way of this petition, a mandamus is sought to respondents to re-employ petitioner or, in the

alternative, a direction is sought to respondents to decide petitioner’s application/Representation (Annexure P-1) seeking re-employment.

Despite service of advance notice, there is no representation on behalf of respondent-School.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to respondent-School to effectively

consider petitioner’s application/Representation (Annexure P1) seeking re-employment, which was purportedly made on 15th January, 2018. In

case petitioner’s said application/Representation for reemployment is not duly recommended to respondent-Directorate of Education within a

period of two weeks from today, then a speaking response to the said application/Representation (Annexure P-1) be given, in writing, by respondent-

School to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.Â

Respondent-School be apprised of this order forthwith, to ensure its compliance.

With aforesaid directions, this petition and the applications are disposed of. Copy of this order be given dasti under signatures of the Court Master to

counsel for the parties.

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