Section 69(f) in The Delhi School Education Rules, 1973
(f)if the procedure as laid down under sub-section (3) of section 8 of the Act or rule 118 or 120 have not been followed in the case of termination or dismissal from service of an employee or in the case of compulsory retirement or reduction in rank of an employee, notwithstanding that any or such employee is reinstated in service or restored to his original position as a result of the decision of the Court of Law or any Competent Authority.
