RANJEET KUMAR Vs. GOVERNOR OF DELHI

JUDGEMENT

(1.) BY this writ petition, petitioner who is an employee of the respondent no.3-school seeks the relief for being appointed to the post of LDC by promotion and after holding of DPC. Prayers are made for issuing of directions to conduct the DPC for promoting the petitioner to the post of LDC. I may note that in the prayer clauses there is a typing mistake for holding of the DPC for the post of PGT (English). Counsel for the petitioner admits that this is a typographical error and the prayer is actually for the post of LDC.

(2.) ON 18.4.2013, the following order was passed:-

(3.) THE writ petition is accordingly dismissed, leaving the parties to bear their own costs.