UNION OF INDIA Vs. RAJ KUMAR ANAND

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The facts lie in a narrow compass. The respondent was appointed as an Assistant Teacher (Primary School Teacher) in East Delhi Municipal Corporation now EDMC, Education department, Shahdara (North) on 10.08.1994. On 04.01.2007, he was promoted as Trained Graduate Teacher (TGT) (Social Science) in Government of NCT of Delhi, Directorate of Education and was posted as such on 17.3.2007. The respondent was granted ACP under the Assured Career Progression Scheme placing him in Trained Graduate Teacher pay scale vide order dated 25.4.2008 w.e.f. 10.8.2006.