DARSHAN Vs. DELHI POLICE PUBLIC SCHOOL

JUDGEMENT

(1.) The present writ petition pertains to the issue of regularisation of the services of the petitioners. In the writ petition there is also a further prayer for a direction to the respondents to grant parity of pay scales to the petitioners with the regular appointees . prescribed in the Schools run by the Delhi Administration.

(2.) The petitioners were appointed to work in the respondent No.1/School as sweeper, chowkidar, peon and two of them were appointed as driver and helper of the school bus. Their appointment was purely on part-time ad hoc basis with a stipulation that their services could be terminated without any prior notice. On the date of filing of the writ petition Shri Raju Singh, Sweeper had worked for about 8 years whereas, the petitioner No.1 joined the School in the year 1992, petitioner No.14 in the year 1993, petitioner No.4 in the year 1995, petitioners No.2 and 5 in the year 1997 and petitioners No.6 and 7 in the year 1998. The petitioner No.11 was appointed as the driver of the bus whereas the petitioner No.12 was the helper of the bus and they were engaged in the year 1996 and 1992 respectively. It is also brought to my notice that the petitioner No.8 has already left the School whereas the petitioners No.13,10 and 9 were engaged by the respondent No.I/School in the years 1996 and 1997 respectively.

(3.) As the petitioners apprehended termination of their services they approached this Court with the present writ petition, while issuing notice, it was ordered that status quo with regard to the services of the petitioners should be maintained. However, during the pendency of the writ petition, the petitioner No.8 has left the school and, therefore, so far he is concerned, no cause of action survives.