Delhi High Court - Orders
Ajit Sarkar vs Managing Committee Air Force Golden ... on 8 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1494/2025
AJIT SARKAR .....Petitioner
Through: Ms. Indrani Goel, Adv.
versus
MANAGING COMMITTEE AIR FORCE GOLDEN JUBILEE
INSTITUTE THROUGH ITS PRINCIPAL .....Respondent
Through: Dr. Nikhil Palli, Ms. Niyati Razdan,
Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 08.10.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Section 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India and Section 94 and 151 of the CPC, seeks the following prayers: -
"(a) Summon the Managing Committee (of the Respondent school) through its Principal/Head of the School under the Contempt of Courts Act for acting in defiance of the Order dated 07/08/2025 passed in DST Appeal No. 17/2023 and proceed against the said Respondent Managing Committee in accordance with law and be pleased to punish the said Respondent Managing Committee if found guilty;
(b) Award the cost of the present petition to the Petitioner;
(c) Any other further orders as this Hon'ble Court may deem it fit and proper in the facts and circumstances of the case."
3. Vide order dated 07.08.2025, learned Presiding Officer, Delhi School Tribunal passed the following directions: -
"47. Hence under the above said discussion and the ratio of the law 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 10/10/2025 at 23:54:57 of appellant judgment find that the order of approval dated 12.07.2022 whereby terminated the service of the appellant vide dated 15.07.2022 are hereby set aside as being illegal and wrongly exercise the power of review by R-1. The respondent's be directed to reinstate the appellant in terms of the order dated 01.02.2021 within four weeks' time as per rule below the rank of TGT (Computer Science).
48. With respect to back wages, in view of mandate of Rule 121 of DSER 1973, read with Guru Harkishan Public School through its managing Committee v/s DOE 2015, Lab I.C 4410 of Delhi High Court Full Bench, appellant is directed to submit an exhaustive representation before the management of respondent school within a period of four weeks from today. as to how and in what manner she is entitled to full back wages. The respondent school is directed to decide the representation to be given by the appellant within four weeks of receiving of the same by a speaking order and to communicate the order along with the copy of the same to the appellant."
4. Issue notice.
5. Learned counsel appearing on behalf of the respondent accepts notice. Let a response be filed before the next date of hearing.
6. List on 16.02.2026.
AMIT SHARMA, J OCTOBER 8, 2025/kr/db 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 10/10/2025 at 23:54:57