LAWS(DLH)-2023-3-199

JIGYASA GUPTA Vs. GOVERNMENT OF NCT OF DELHI

Decided On March 02, 2023
Jigyasa Gupta Appellant
V/S
GOVERNMENT OF NCT OF DELHI Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. W.P.(C) 2587/2023 & C.M. APPL. 9904/2023 (stay)

(3.) Present writ petition has been filed by the Petitioner seeking the following relief:- "(i) issue writ of mandamus or any other writ, order or direction, directing respondents to convene, DPC for the purpose of promotion to the post of PGT (English) in respondent no. 4 school and consider the case of the petitioner as per her seniority and service record and if the petitioner is found fit, she may be awarded all consequential benefits."