LAWS(DLH)-2010-11-176

GURDEV KUMAR Vs. GOVT OF NCT OF DELHI

Decided On November 24, 2010
GURDEV KUMAR Appellant
V/S
GOVT. OF NCT OF DELHI Respondents

JUDGEMENT

(1.) PETITIONER Gurdev Kumar is aggrieved by the Judgment and Order dated 24.8.2004 dismissing OA No.1969/2002 filed by him in which he had prayed that directions be issued to the respondents to upgrade the post held by him of ,,Demonstrator-cum-Technician to that of a ,,Lecturer.

(2.) GURDEV Kumar had preferred OA No.1050/1997 claiming same relief which was disposed of by the Tribunal on 6.2.2001 with a direction to the respondents to examine the claim of GURDEV Kumar and pass a reasoned order. Complying with the direction issued by the Tribunal a reasoned order dated 15.1.2002 was passed rejecting the claim.

(3.) THE relevant facts are that pursuant to an advertisement issued by the College of Arts, respondent No.3, an institution under the direct control of the Directorate of Training and Technical Education i.e. respondent No.2 which is, in turn, a department of the Government of NCT Delhi i.e. respondent No.1, petitioner was appointed as a Demonstrator-cum- Technician i.e. the post which was advertised. On being so appointed he started raising the issue that since he was a Graduate in Arts and had two years professional teaching experience, which he claimed to have acquired while discharging his duties under respondent No.3, his post was liable to be upgraded to that of a Lecturer. He relied upon the Recruitment Rule applicable to the post of Lecturer in the College of Arts, which reads as under:-