BIRPAL SINGH Vs. LT. GOVERNOR (ADMINISTRATOR) DELHI

JUDGEMENT

(1.) Both these writ petitions are being disposed of by this common judgment inasmuch as effectively one is counter to other, i.e either the petitioner-Ms. Binu Chaudhary in WP(C) No. 7562/2012 succeeds in her claim for continuation to the post of vice-principal pursuant to her appointment by the DPC of the school (Nutan Marathi Senior Secondary School) dated 27.1.2012 or Ms. Binu Chaudhary's claim will be dismissed as those minutes of the DPC will be illegal, and as so stated by the Director of Education in its communications including the last communication dated 16.11.2012 (and which is impugned by the petitioner in W.P.(C) No. 7562/2012). This order dated 16.11.2012 of the Director of Education reads as under:- <FRM>JUDGEMENT_3317_ILRDLH23_2013_1.html</FRM>

(2.) Petitioner in W.P.(C) No. 502/2012 Sh. Birpal Singh was one other candidate who was considered in DPC meeting of the school dated 27.1.2012, but Ms. Binu Chaudhary, the petitioner in W.P.(C) No. 7562/2012 was preferred over him.

(3.) At this stage, it would be also useful to refer to the Minutes of the DPC Meeting dated 27.1.2012, inasmuch as certain arguments have been addressed in this regard by the counsel appearing for Ms. Binu Chaudhary the petitioner in W.P.(C) No. 7562/2012, and accordingly, the same is reproduced as under:-