DARSHANA BHANDARI Vs. DIRECTORATE OF EDUCATION AND ANR.

JUDGEMENT

(1.) THE petitioner is aggrieved by the communication dated 20.07.1999 and also the second communication dated 08.10.1999 vide which the Director of Education had permitted the respondent No. 2 school to discontinue the subject of Physical Education with the rider that the services of the petitioner namely Ms. Darshana Bhandari should be continued for utilization for other general physical education activity in the school. Vide the second communication dated 08.10.1999 the respondent school had given an option to the petitioner to get her post reduced from PGT to TGT (physical education) failing which her services would be terminated. Both these communications are under challenge and the subject -matter of this writ petition.

(2.) FACTUAL Matrix of the case is as follows:

(3.) THE Delhi School Education Rules, 1973 also prescribed physical education as a subject; reference may be made to Rule 29 of the said Rules. Be that as it may, learned Counsel for the respondent has drawn the attention of this Court to Section 8 Sub -clause (2) and Sub -clause (3) which are the terms of service of employees of recognized private schools as engrafted in the Delhi Education Rules 1973. They inter alia reads as follows: