Bala Vs. NCT of Delhi
& Ors. [2009] INSC 133 (23 January 2009)
Judgment
SUPREME COURT OF
INDIA RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl)
No(s).905/2007 (From the judgement and order dated 20/10/2005 in CRLWP No.
1332/2003 of The HIGH COURT OF DELHI AT N. DELHI) BALA Petitioner(s) VERSUS NCT
OF DELHI & ORS. Respondent(s) (With appln(s) for c/delay in filing SLP and
office report ) Date: 23/01/2009 This Petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE
LOKESHWAR SINGH PANTA HON'BLE MR. JUSTICE B. SUDERSHAN REDDY For Petitioner(s)
Ms. Aishwarya Bhati,Adv.
Ms. Rekha Giri, Adv.
Ms. Sweta Rani, Adv.
For Respondent(s) Mr.
A.Sharan, ASG Ms. Savitri Pandey, Adv.
Mr. Wasim Quadri,
Adv.
Ms. Anil Katiyar,
Adv.
Mr. D.S. Mahra,Adv.
UPON hearing counsel
the Court made the following ORDER Delay condoned.
Leave granted.
The appeal is allowed
in terms of the signed order.
(Sukhbir Paul Kaur)
(Vinod Kulvi) Court Master Court Master (Signed Order is placed on the file)
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL
NO.146 OF 2009 (Arising out of S.L.P.(CRL.) NO. 905 of 2007 Bala .....
Appellant Versus NCT of Delhi & Ors. ..... Respondents ORDER Heard learned
counsel for the parties.
Delay condoned.
Leave granted.
This appeal by
special leave is directed against the judgment and order dated 20.10.2005
passed by the High Court of Delhi at New Delhi in Criminal Writ Petition
No.1332 of 2003 whereby the High Court dismissed the said writ petition.
This appeal has been
filed by Smt. Bala, mother of Dinesh who died on 25.7.2003 while he was
studying in 8th Class in Sarvodaya Vidyalaya, Bakner, New Delhi (respondent No.
2 herein). She filed the writ petition before the High -2- Court seeking
adequate compensation for the negligence of the school authorities.
The learned Single
Judge of the High Court dismissed the writ petition by slipshod order without
assigning any reason. Against the said order, the appellant has approached this
Court.
The order impugned in
this appeal is wholly untenable and unsustainable and is, therefore, set aside.
We are of the view that instead of remitting the case back to the High Court
for deciding the writ petition afresh on its merits, justice would be subserved
by directing the appellant to send a detailed representation to the Chief
Secretary of the NCT of Delhi with copies thereof to the Director of Education,
NCT and the Principal, Sarvodaya Vidyalaya, Bakner, New Delhi for seeking
legitimate and appropriate reliefs. The needful shall be done by the appellant
within two weeks from today. The representation if made shall be
sympathetically considered on its merits by the competent authorities within
four weeks from the date of receipt of the same, and decision made thereon
shall be duly communicated to the appellant.
-3- The impugned
judgment and order dated 20.10.2005 accordingly is set aside.
The appeal is allowed
in the aforesaid terms.
........................J.
(Lokeshwar Singh Panta)
.......................J.
(B. Sudershan Reddy)
New
Delhi,
January
23, 2009.
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