ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) In pursuance of the order of this Court dated 5-11-2009, the Chief Secretary, Delhi Administration, has filed a comprehensive affidavit. In the affidavit, it is admitted that there are 5302 posts of trained graduate teachers lying vacant. It is also mentioned therein that there are a large number of vacancies in the categories of Principal, Vice-Principal and Assistant Teachers.

(2.) The learned Chief Secretary has stated that appointment of teaching staff in schools under the Directorate of Education, Delhi Administration, is made on the basis of the recommendation of the Delhi Subordinate Staff Selection Board and the Union Public Service Commission. He has indicated the procedure of appointment and given the details of the usual time taken at different stages.

(3.) The learned Chief Secretary in his affidavit has stated that there are 216 posts of Principals, which are lying vacant. The mode of recruitment is 50% by direct recruitment and 50% by promotion. In the affidavit, he has also mentioned that as on 16-10-2009, 45 posts under the direct recruitment quota are lying vacant.