LAWS(DLH)-2022-9-81

BIRPAL SINGH Vs. NUTAN MARATHI SENIOR SECONDARY SCHOOL

Decided On September 02, 2022
BIRPAL SINGH Appellant
V/S
Nutan Marathi Senior Secondary School Respondents

JUDGEMENT

(1.) The instant civil writ petition under Article 226 of the Constitution of India has been filed seeking appropriate writ, order, or direction for quashing the minutes of the Departmental Promotion Committee (hereinafter "D.P.C.") dtd. 19/12/2013, vide which Respondent no. 4 has been appointed as the Vice Principal of Nutan Marathi Senior Secondary School (hereinafter referred to as "School") on the recommendation of Respondent no.1 and Respondent no. 2.

(2.) The Respondent School is a government aided school under the Directorate of Education and is governed by the Delhi School Education Act and Rules, 1973 (hereinafter referred to as "DSEAR, 1973"). The Petitioner was appointed by the Selection Committee for the post of PGT (Maths) in the Respondent School on 15/7/1994.

(3.) On 10/12/2009, the post of the Vice Principal in the Respondent School fell vacant, as the then Vice Principal was promoted to the post of Principal. From December 2009 to May 2011, the post of the Vice Principal in the Respondent School was laying vacant. During this period, the Petitioner sent letters, representations, and reminders to the Respondents No. 1 to 3 to promote him to the said post. However, no decision was taken by the Respondent School regarding the promotion of the Petitioner to the said vacant post.