LS MISHRA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) BY this writ petition, the petitioner Sh. Lajja Shankar Mishra seeks the appointment firstly to the post of Vice-Principal and then to the post of Principal of the respondent No. 2-school, namely, Lady Irwin Senior Secondary School.

(2.) AT the outset, I must concede that it has been very difficult to understand the averments in the writ petition as the writ petition does not seem to be very happily drafted, however, what would be the issues in the writ petition become clear from the questions of law which have been framed by the petitioner in para 5 of the writ petition and which reads as under:

(3.) A reading of the questions of law along with the reliefs claimed in the writ petition shows that what essentially the petitioner claims is that he ought to have been appointed as the Vice-Principal and once he was appointed as a Vice-Principal he was also fit to be considered for the post of Principal.