ASHOK KUMAR Vs. AIR FORCE SENIOR SECONDARY

JUDGEMENT

(1.) By this writ petition, petitioners, who are parents of wards studying in the respondent no.1-school/Air Force Senior Secondary School seek directions for filling up of various vacant posts of teaching and non-teaching staff in the respondent no.1-school.

(2.) Counsel appearing for the respondent no.1-school does not dispute the position that there are vacant posts but he states that formal sanction for filling up of the posts have to come from the respondent no.3-Director of Education inasmuch as respondent no.1 is an aided school i.e 95% of the finances come from the Government of NCT of Delhi through the Director of Education to the respondent no.1-school.

(3.) A reading of the counter-affidavit filed by the respondent no.3- Director of Education shows that all that is stated is that the Managing Committee/Head of the school has to submit appropriate proposals in accordance with the requirements and whereafter the approval would be given to the filling up of the posts in accordance with the necessary circulars and rules.