PREM THAKRAN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:-

(2.) It is the case of the petitioner and so contended by her counsel that the petitioner retired as Head Mistress / HoS from DAV School, Bawana on May 31, 2016. That on September 27, 2013, the Lieutenant Governor issued an order under Rule 43 of the Delhi School Education Rules, 1973 to allow reemployment of Teachers / Vice-Principals and Principals in private unaided Schools.

(3.) In March, 2016, the Local Management Committee of the School recommended the case of the petitioner for extension of her services beyond May 31, 2016 and a communication in that regard was sent to the DAV College Management Committee for taking a decision. The Committee decided that the School be asked to resubmit the proposal of extension of the services of the petitioner separately along with details of awards conferred upon her. According to the counsel, a request was sent on May 20, 2016 by the petitioner for extension of her services.