NAWAB ALI Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) Vide the instant petition, the petitioner is seeking direction to the respondent Nos.1 to 4 to appoint him as PGT Persian in Anglo Arabic Senior Secondary School, Ajmeri Gate, Delhi 110006 in preference to respondent No.5 or any other person, and in case respondent No.5 has already been promoted as PGT (Persian), his promotion be set aside and declared as null and void.

(2.) The petitioner joined as Language Teacher, in the said school on 20.08.1969. He has been teaching Urdu and Persian as a Language Teacher. Whereas, respondent No.5 namely Shri Arif Husssain Kazmi joined the said school on 05.10.1976 and has also been working as language teacher and teaching Persian language since then. However, he was junior to the petitioner by about seven years.

(3.) A vacancy for Language Teacher (Persian) PGT arose in the said school during the year 1999. Respondent No.5 although being junior to the petitioner also applied for the same and promoted to the said post.