A V R RAO Vs. DELHI PUBLIC SCHOOL

JUDGEMENT

(1.) THE order dated 23.02.2011 of the learned Single Judge disposing of W.P.(C) No.4606/1996 preferred by the appellant is in appeal.

(2.) THE appellant, a teacher in the subject of Physics with the respondent No.1 School since the year 1966 filed the writ petition post his superannuation on 31.03.1996 with the grievance that in contravention of the Rule of Seniority, another teacher in the School viz. Mrs. Nirmala Kapoor was appointed as the Principal in the year 1985; that again in the year 1991 he was not selected for the post of Vice Principal; that his representation dated 01.11.1995 for removal of anomalies in the seniority list had remained unheeded, and seeking a writ directing the respondents to grant him his due seniority and promotion in accordance with his date of appointment in the respondent No.1 School.

(3.) THE matter came up before the learned Single Judge again on 23.02.2011 when it was noted that the recast and re-checked seniority list had been filed in the Court. THE learned Single Judge however disposed of the writ petition observing as under:- 5. In view of the above, if anyone whose name if included in said list, is aggrieved by his seniority position for any reason whatsoever, including whether on account of gradation or categorization and so on, such person only will be entitled to approach the Court. This Court does not go into academic exercises when there is no lis and there is no aggrieved person before the Court. In view of the above, nothing further survives in this writ petition, which is accordingly disposed of.