TEJBEER SINGH Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) IN spite of repeated opportunities, respondent Nos.3 and 4 have not filed counter -affidavit in this petition of the year 2010. Last opportunity granted vide order dated 11.10.2013 has not been utilized. Right of the respondent Nos.3 and 4 to file counter -affidavit is therefore closed. It is possible that counter -affidavit is not being filed inasmuch as the issue in the present case could be covered by the judgments delivered by me in the cases of Hamdard Public School Vs. Directorate of Education and Anr. in W.P.(C) No.8652/2011 decided on 25.7.2013 and Army Public School and Anr. Vs. Narendra Singh Nain and Anr. in W.P.(C) No.1439/2013 decided on 30.8.2013.

(2.) BY this writ petition, petitioner who is working with the respondent No.4 -school as a Bio -tech Lab Attendant, seeks confirmation of his services with the respondent No.4 -school.

(3.) A resume of the aforesaid facts show three important aspects: -