V K SODHI Vs. LT GOVERNOR

JUDGEMENT

(1.) Whether amended Regulation 67 of SCERT Rules and Regulations is applicable in the case of the petitioners, is the question involved in this writ petition.

(2.) The State Council of Educational Research and Training (SCERT for short) was created in the year 1986 with an object to provide better opportunities and facilities in all spheres and at all stages the best education in the schools and colleges administered by the Delhi Administration. It is a society registered under the Societies Registration Act. It is an autonomous body which came into being w.e.f. 27/05/1988. Its objectives are said to be similar to those of National Council of Educational Research and Training (NCERT). SCERT framed its rules and regulations dealing with the terms and conditions of the academic staff working with it which reads thus:

(3.) The petitioners herein who are 11 in number were appointed on different dates from 1989 to 1996. The offer of appointment inter alia contains the following terms: