SHARMILA BHATEJA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner seeking direction to set aside the appointment of candidate Ms. Archana and quashing the clarification part (b) and (c) of the office order No. DE/15/Act/2004/175-374 dated 28.01.2005 and to count the experience of the Petitioner as TGT in Tagore Public School from July, 1999 uptil 14.03.2007 and in case the Petitioner is found suitable in the merit list, after giving due benefit of her past experience, she may be ordered to be appointed by the School.

(2.) Brief facts of the case relevant for the disposal of the present writ petition are that on 05.09.2006, the Respondent No. 2 published an advertisement in the Hindustan Times regarding requirement of TGT (Natural Science) amongst other posts of teachers.

(3.) Pursuant to the said advertisement, the Petitioner on 06.09.2006 applied for the post of TGT (Natural Science) along with her curriculum vitae. Later on the Petitioner also sent an experience certificate dated 20.09.2006 issued by Tagore Public School, D Block, Naraina Vihar, New Delhi, which was certified by the Education Officer, Zone-20, District South-West A, Vasant Vihar, New Delhi-110057. However, the details of the pay-scale were not mentioned in it.