MOTI RAM MITTAL Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This petition is filed by two petitioners claiming selection grade in the post PGT and TGT respectively. One need not state the facts in detail as under similar facts and circumstances this Court had pronounced three judgments. Suffice is to state that one Mr. I.S. Goyal, employed in the same school like the petitioners herein filed Civil Writ Petition No.389 of 1979 when he was denied selection grade. This writ petition was allowed by order dated 11/03/1988 and the operative portion of the said judgment reads as under:-

(2.) After the aforesaid judgment combined seniority list of the two schools was made by the society running these two schools and was sent to Directorate of Education for approval on 28/05/1988. On the basis of the said seniority list, statement of eligibility of selection grade in PGT as well as TGT cadre was prepared. As per this seniority list name of petitioner No.1 appears for being eligible to get selection grade in PGT cadre and name of petitioner No. 2 appears for being eligible to get selection grade in TGT cadre. Names of certain other persons who were eligible for this selection grade in PGT and TGT cadre also appeared in this seniority list. However, Directorate of Education did not grant approval hence another writ Petition being Civil Writ Petition No. 3567 of 1991 entitled Shri Sidha Nand Shastri and others versus Delhi Administration and others was filed by some persons. This was allowed vide order dated 31/01/1992 and the operative part of this judgment reads as under:-

(3.) The respondent school however gave benefit only to those who have approached the court with the result that one Mr. N.K. Bhardwaj who was similarly situated as petitioners in the petition and was denied selection grade, filed Civil Writ Petition No. 1518 of 1992 and this was allowed by the Judgment dated 11/05/1994.