LAWS(DLH)-2013-12-237

ACHALA KUKRETI Vs. NDMC

Decided On December 17, 2013
Achala Kukreti Appellant
V/S
NDMC Respondents

JUDGEMENT

(1.) ISSUE in this writ petition, of the petitioner claiming post of Vice - Principal since 1990 in Navyug School run by the respondent no.7 -Navyug School Education Society has recently been decided by me in the case of Mrs. Neelam Kaushal Vs. New Delhi Municipal Corporation and Ors. in WP(C) 1876/2000 decided on 11.12.2013.

(2.) IN this judgment, I have held that entitlement which arises in around 1990 when the junior middle schools were upgraded to middle level Navyug Schools, and whereby petitioner could have claimed that post of Head Mistress in all middle level Nayug Schools should be equivalent of Vice - Principal as happened in the Peshwa Road Branch Navyug School, could only have been enforced if the petitioner would have approached this Court in around the year 1990. This writ petition is filed in the year 2000 and would also be barred by delay and laches on which ground W.P.(C) 1876/2000 has also been dismissed.

(3.) ONCE no posts exist of Vice -Principals in the Navyug Schools except at the Peshwa Road Branch Navyug School, petitioner cannot claim seniority as Vice -Principal from 1990 on the basis of a non -existent post ie a post which was never created.