SEEMA Vs. AIR FORCE SENIOR SECONDARY SCHOOL

JUDGEMENT

(1.) THIS writ petition is filed by one Ms. Seema seeking appointment to the post of Physical Education Teacher with the respondent No. 1/Air Force Senior Secondary School, Palam, Delhi Cantonment, New Delhi. Respondent No. 1 is an aided school which is receiving 95% finances/aids from the Director of Education/respondent No. 2.

(2.) IT is not disputed that pursuant to advertisement dated 09.01.2008, candidates including the petitioner (who received the call letter dated 19.03.2008) appeared in the interview. As per the selection list prepared by the Selection Board, petitioner was placed at No. 1 and another person, namely, Ms. Seema Chaudhary, was placed at No. 2. However, before the results were formally declared, the said Ms. Seema Chaudhary, through her sources, came to know internally about the results and filed a writ petition in this Court being W.P.(C) 3715/2008 thus halting the process of appointment. Ms. Seema Chaudhary subsequently however took appointment elsewhere and therefore the said writ petition was not pursued by her.

(3.) IT is not disputed before me either by the school or by the Director of Education that this order was passed and it has become final inasmuch as the respondent No. 1/school has not challenged the same.