SEEMA CHATURVEDI Vs. NAVYUG SCHOOL EDUCATIONAL SOCIETY

JUDGEMENT

(1.) Both the aforesaid writ petitions are being disposed of by this common judgment as facts are more or less identical and the issues are identical. There are two main issues which arise in the writ petitions by which the petitioners seek appointment to the post of primary teacher (Humanities) and which are firstly according to the petitioners they qualified in the recruitment process entitling them to appointment, and, secondly that the petitioners are entitled to be regularized as they have worked on contractual basis for a long period of time.

(2.) The petitioner was appointed as a primary teacher (Humanities) on contract basis in the respondent no.1-school on 2.7.2002 which is managed by respondent no.2-NDMC. The contract period of the petitioner was extended from time to time when in the year 2008, the respondents decided to initiate regular recruitment process for employment of the primary school teachers in the respondent no.1 The petitioner applied for being appointed as per the regular recruitment process but respondent no.1 declared the petitioner unsuccessful in the recruitment process on the ground that the petitioner did not fulfill the requirement of being a graduate in the requisite subjects as prescribed by the recruitment rules.

(3.) The reliefs which have been prayed for in the present writ petition read as under:-