SHALU KATARIA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) BY way of present writ petition, the petitioner has sought quashing the oral termination order dated 21.06.2010 issued by the respondent No.3 to the petitioner and further issue writ, order or direction directing the respondent Nos. 2 and3 to issue appointment letter in favour of the petitioner for her appointment on the regular post of TGT (English) in respondent No.3 School on the basis of combined Screening Board (CSB) exam held on 13.01.2008 and interview in the month of February 2008.

(2.) THE brief facts in nutshell, inter alia, are that the respondent No. 3 in December 2007 advertised vacancies in different Army Public Schools in Delhi/NCR for PGT/TGT/PRT in various subjects on the basis of All India Written Test and interview and teaching demonstration (interview and teaching demo for successful candidates of written exam).

(3.) THE petitioner qualified the written examination for TGT English and received the score card alongwith interview call letter dated 14.02.2008 for interview of TGT English to be held on 23.02.2008. THE petitioner was selected.