Delhi High Court - Orders
Mukesh Kumar Verma vs Lions Public School & Ors on 10 May, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6841/2022, CM APPL. 20834/2022
MUKESH KUMAR VERMA ..... Petitioner
Through: Mr. Anuj Aggarwal, Adv.
versus
LIONS PUBLIC SCHOOL & ORS. ..... Respondents
Through: Mr. Naushad Ahmad Khan and
Ms. Manisha Chauhan, Advs. for R3.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 10.05.2022
CM APPL. 20834/2022
Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 6841/2022
1. Notice, Ms. Manisha Chauhan, Adv. accepts notice for respondent No.3. Let notice be issued to respondent Nos. 1 and 2 returnable before Registrar for completion of pleadings on August 16, 2022.
2. During the course of hearing, Mr. Anuj Aggarwal, learned counsel appearing for the petitioner would submit that though the services of the petitioner have been terminated, respondent School is not cooperating for the release of the provident fund in favour of the petitioner on the ground that certain error has been found in the name and mobile number of the petitioner.
3. The concerned Deputy Director (Education) shall take up this issue Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.05.2022 10:58:20 with the respondent Nos. 1 and 2 School and resolve the matter.
V. KAMESWAR RAO, J MAY 10, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:17.05.2022 10:58:20