PROMILA DIXIT Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner seeks directions to direct the respondents to release the salary of the petitioner along with all consequential benefits w.e.f. 25th July, 2008.

(2.) THE grievance raised by the petitioner in the present case is that pursuant to the advertisement issued by respondent No. 4 on 7.6.2008 the petitioner applied for the post of TGT Librarian and was interviewed by the selection board on 8th July, 2008 and was thereafter declared selected by the staff selection committee for the said post of TGT Librarian. THE petitioner further states that after her selection, she was given an offer letter dated 23rd July, 2008 to join as TGT Librarian. It is also the case of the petitioner that in response to the said offer she had joined respondent No. 4 school on 25th July, 2008 and on joining she was issued necessary teacher ID number and identity card etc. and since then she has been serving respondent No. 4 satisfactorily on the post of TGT Librarian. It is further the case of the petitioner that she has not been paid her salary and other consequential benefits since the date of her joining till 30.11.2010 and hence filed the present petition.

(3.) I have heard learned counsel for the parties.