CHANDER PRABHA SOOD Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The petitioner was a Hindi & Sanskrit teacher in Delhi Public School. She attained the age of 60 years on April 30, 2010. It is not disputed that her age of retirement was 60 years. Her grievance is that a Notification dated January 29, 2007 was issued by the Government of National Capital Territory of Delhi, Directorate of Education (in short, referred to as "GNCTD") allowing re-employment to all retiring teachers upto PGT level till they attain the age of 62 years and that despite the Notification, she has not been granted the benefit of re-employment without any cogent reason.

(2.) Before I proceed further, let me reproduce the Notification. It runs as under:-

(3.) In pursuance to Cabinet Decision No.113, dt. 4.9.2006 conveyed vide letter No.F.3/3/2004-GAD/CN/ 20491-502, dt. 8.9.2006, the Lieutenant Governor, Government of National Capital Territory of Delhi is pleased to allow automatic re-employment of all retiring teachers upto PGT level, subject to fitness and vigilance clearance, till they attain the age of 62 years or till clearance from Government of India for extending retirement age is received, whichever is earlier. The terms and conditions of re-employment are being notified separately.