DEEN DAYAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this court with the prayer that the appointment of respondent No.7 to the post of selection grade as Assistant Teacher with effect from 13/12/1978 be set aside. The petitioner has also prayed that he is entitled to be promoted to the post of selection grade in the cadre of Assistant Teacher on the basis of his seniority in the same school. The petitioner has also prayed that he be given all the consequential benefits which ought to have accrued to him on his promotion to the post of selection grade in the cadre of Assistant Teacher.

(2.) Brief facts which are necessary to dispose of the writ petition are recapitulated as under.

(3.) The petitioner was appointed as Assistant Teacher in the S.D. Dev Nagari Pathahala, a primary school aided by the Delhi Municipal Corporation and owned by Sanatan Dharam Sabha (Regd.) on 1/4/1958 in the pay scale of Rs.330-500. He was confirmed in the same shool in the Same post and held a lien on the same post.