HEM SINGH Vs. ARMY PUBLIC SCHOOL

JUDGEMENT

(1.) PETITIONER was appointed as Estate Supervisor by the Respondent on 15-03-2007. The Respondent school is a unit of Army Welfare Education Organization under the Adjutant General's Branch. The Army Headquarters has full control over Army Welfare Education Organization. The maximum period of probation the petitioner can be subjected to is 2yrs as per Regulation 125 of the concerned rules.

(2.) AS per letter dated 30-05-2008 given to the petitioner, the respondent again appointed the petitioner on the probation period of one year for the post of Estate Supervisor w.e.f. 01-04-2008 and period was subject to extension as per the discretion of Managing Committee.

(3.) THE Directorate of Education, Government Of Delhi, during inspection for recognition of the school issued letter dated 28-01-2008 pointing out irregularities committed by the respondent while appointing staff on consolidated salary in violation of the provisions of the Delhi Education Act. Assistant Director of THE Directorate of Education also issued letter dated 06-05-2008 to the Respondent for the said violation. Respondent gave an undertaking stating that they will not appoint staff in violation to the said act.