ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The Registry to explain as to why two weeks' time was taken in sending the dasti notice when the direction was given to send it through the special messenger.

(2.) In the order dated 14-1-20101, we noted that 5302 posts of trained graduate teachers, 216 posts of Principals and a large number of posts of Vice-Principals are lying vacant. These posts are lying vacant since 2007.

(3.) Despite clear directions issued by this Court, the Union Public Service Commission, Municipal Corporation of Delhi and the Union of India have not filed their affidavits as directed. After hearing the learned counsel for the parties, we are fully convinced that there is lack of coordination amongst the various governmental authorities.