DIRECTOR OF EDUCATION Vs. RATTAN LAL

JUDGEMENT

(1.) The sole question, which arises for consideration in this writ petition, which is directed against a judgment and order dated 12.12.2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') in O.A. No. 1138 OF 2000, is as to the applicability of the Rules while considering the case of the petitioner.

(2.) The petitioner was holding the post of TGT in Sanskrit w.e.f. 29.01.1982. He acquired a Post Graduate Degree in English Literature in February, 1994. He also possesses B.Ed. and M.Ed. Degrees.

(3.) A tentative eligibility list for promotion to the post of PGT in different subjects for the academic year 1994-95 was prepared in response to the petitioner's letter dated 28.02.1994 wherein the names of the teachers, who had acquired eligibility during the course of the previous year, i.e., such teachers, who had acquired necessary educational qualifications on or before 31.12.1993 and had put in 5 years' regular service as on that date, were included.