Delhi High Court - Orders
Haripal Singh & Ors vs Presiding Officer Of Delhi School ... on 19 January, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4539/2022 and CM APPL. 13586/2022
HARIPAL SINGH & ORS. ..... Petitioner
Through: Mr. Shambhu Nath Singh, Advocate.
(M:9811656902)
versus
PRESIDING OFFICER OF DELHI SCHOOL EDUCATION
TRIBUNAL SH. DILBAGHSINGH PUNIA & ORS. .... Respondents
Through: Mr. Naushad Ahmad Khan, ASC.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 19.01.2023
1. This hearing has been done through hybrid mode.
2. The present petition has been filed seeking hearing of the appeal filed before the Appellate Authority under the Delhi School Education Act, 1973. The grievance of the Petitioner is that the Delhi School Tribunal constituted under Section 11 of the Act was not functioning properly during the entire period and in this matter from 2021 to 2022, the matter was repeatedly adjourned. The matter has still not been disposed of.
3. Ld. Counsel for the Petitioner submits that he has partly argued before the said Tribunal but despite the appeal being pending for more than six years, the appeal has still not been decided.
4. Mr. Naushad Ahmad Khan, ld. Counsel for the Respondents joins virtually and submits that certain candidates have been shortlisted for the constitution of the Tribunal and the interaction with them is fixed for tomorrow i.e. 20th January, 2023.
5. Let the appointments to the Delhi School Tribunal be finalized within Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:20.01.2023 18:44:41 a period of two weeks. No further time shall be granted for the said purpose. If the Tribunal is not constituted, the GNCTD shall take a decision and notify the existing officer to hold the functions of the Delhi School Tribunal so that appeals of this nature can be heard and disposed of expeditiously.
6. The notification shall be issued within a period of two weeks and the appeal shall be taken up and decided by 30th April, 2023. If the appointment is not made, the Principal Secretary (Law), GNCTD who is currently holding the position of Presiding Officer of Delhi School Tribunal shall decide the same within a period of two months from now in accordance with law.
7. No adjournment shall be granted to either of the parties. The allegation is that the Presiding Officer was giving too many adjournments at the request of the School.
8. If the matter is not disposed of, the Petitioner is permitted to approach this Court by way of an application.
9. Petition is disposed of in these terms. All pending applications are disposed of.
PRATHIBA M. SINGH, J.
JANUARY 19, 2023 Rahul/AM Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:20.01.2023 18:44:41