KUNTI DEVI AND OTHERS Vs. DELHI CANTONMENT BOARD

JUDGEMENT

(1.) Petitioners, Assistant Teachers in the Cantonment Board Primary School, Village Thanera, Delhi Cantt., assailed the order dated 25th November, 1986 passed by the respondent thereby terminating their services on the ground that they were overage at the time of their appointment and the competent authority had not agreed to relax their age.

(2.) Aggrieved by the termination of their services, petitioners approached this court by way of writ petition. However, petitioner No. 1 Smt. Kunti Devi sought permission to withdraw from array of petitioners. Accordingly vide order dated 4th April, 1989 her request was granted and her name was allowed to be deleted from the memo of parties. In this petition, therefore, we have to deal with the grievances of only two of the petitioners namely S/Shri Saroj Pal Singh and Vijay Pal i.e. petitioners 2 & 3.

(3.) Brief facts of the case are that Delhi Cantonment Board, Respondent No. 1 (hereinafter referred to as the Board), asked for sponsorship of candidates for the post of Assistant Teachers in the primary school from the Employment Exchange. Pursuant to this requisition by the Board and as per the seniority maintained by the Employment Exchange of the trained teachers for primary school the names of the petitioners were sponsored. They sat for the written test, and, thereafter, their interview was held on 14th February, 1986. Once they were declared successful in the written test as well as in the interview, they were offered appointment for the post of primary teachers in the school run by respondent No. 1. They were issued appointment letter on 25th February, 1986. And since then they have been teaching in the respondent's school.