GNCT OF DELHI Vs. SATINDER KUMAR RANA

JUDGEMENT

(1.) THE origin of all afore-noted writ petitions is an order dated 30.4.1991 passed by the Supreme Court in WP(C) No.1350/1990 `Subhash Chandra Sharma & Ors. vs. Director of Education & Anr.'. THE order reads as under:-

(2.) A bare perusal of the order passed by the Supreme Court shows that the writ petition was disposed of passing consent directions and pertained to 22 writ petitioners before the Supreme Court.

(3.) AN issue immediately arose whether the benefit of the consent order dated 30.4.1991 passed by the Supreme Court inured only for the benefit of the 22 writ petitioners before the Supreme Court or was it available for all persons teaching as contractual part time teachers under the Adult Education Program. A representative petition registered as OA No.1879/1994 was filed by the ,,Government Adult Schools Part Time Teachers Association in which it was prayed that the Government of NCT Delhi be directed to implement the consent directions issued vide order dated 30.4.1991 in respect of all part time teachers employed under the Adult Education Program.