Delhi High Court - Orders
Ms Suraksha Jagirdar vs Govt. Of Nct Of Delhi & Ors on 6 October, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13089/2023
MS SURAKSHA JAGIRDAR ..... Petitioner
Through: Mr. Ajay Choudhary and Mr.Khem
Chand Jagirdar, Advocates
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr.Rajesh R. Dubey, Advocate for R-
4
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.10.2023 CM APPL. 51671/2023 & CM APPL. 51673/2023 (Exemptions) Exemptions allowed subject to just exceptions. The applications stand disposed of.
W.P.(C) 13089/2023 & CM APPL. 51672/2023 (Stay)
1. The instant petition under Article 226 of the Constitution of India has been filed on behalf of petitioner seeking the following reliefs:-
"a) issue appropriate writ, order or direction in the nature of Mandamus quashing and setting aside the order dated 25.09.2023 & 26.09.2023 issued by Office of Deputy Director Of Education, District South East of termination of probation (simplicitor)/ cancellation of appointment of Petitioner as Principal; and/or
b) Issue appropriate writ, order or direction in the nature of mandamus or any other appropriate writ directing the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 22:13:39 respondents to restore her position as Principal with all consequential benefits; and/or
c) Issue appropriate writ, order or direction in the nature of mandamus directing the Respondents to not to cause interference/ hindrance in the working of Petitioner as Principal of the Daisy Dales Senior Secondary School and on successful completion of probation period of one year confirm her service on the said post..."
2. Heard.
3. Learned counsel for the respondents appear on advance notice. Learned counsel appearing on behalf of respondents No.1 to 3 vehemently opposed the instant petition and prayed for some time to bring on record certain facts by way of filing the counter affidavit. Learned counsel appearing on behalf of respondent No.4 prays for some time to file a short affidavit.
4. Let counter affidavit and short affidavit on behalf of respondents be filed within two weeks. Rejoinder, thereto if any, be filed within a week thereafter.
5. List on 3rd November, 2023.
CHANDRA DHARI SINGH, J OCTOBER 6, 2023 Dy/ds Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/10/2023 at 22:13:39