VANDANA Vs. LT GOVERNOR

JUDGEMENT

(1.) Petitioner Ms.Vandana seeks issuance of a writ of mandamus to respondent No.4 school, to allow her to join duties as TGT Maths and for issuance of an appointment letter. Prayer is also made to call for the records of the Selection Committee and Attendance Register and direct respondents 1 to 3 to take action against respondent No.4 as per Delhi School Education Act, 1973 and Rules framed thereunder, for not permitting the petitioner to join.

(2.) Respondent No.4 had taken out an advertisement in a national daily on 10.8.2003 and 13.8.2003 inviting applications for the post of TGT Maths and Assistant Teachers, Peon etc. Petitioner in response to the advertisement applied for the post of TGT Maths (OBC). She appeared for an interview on 8.10.2003, before the Selection Committee. Petitioner was found to be the most meritorious candidate and placed at No.1 position in the panel as communicated to her verbally.

(3.) Petitioner received a phone call from the Principal of respondent No.4, School asking her to come and join duties on 4.11.2003. Petitioner claims she joined and marked her attendance in the attendance register and took classes on 4th and 5th November.2003. No appointment letter was given to her. Principal of respondent No.4 school asked her not to come to the School from 6th November,2003, as some clarification had been sought from the Directorate of Education and once the same was received, she would be asked to report. As petitioner did not hear anything from respondent No.4 school, she addressed a communication to the Deputy Director of Education on 29.11.2003. No reply to the same was received. Petitioner made further inquiries from the Principal of respondent No.4 school. She was informed that on account of some complaints against the selection, the Education Officer required appointment to be stopped. Petitioner by this writ petition assails the action of respondent No.4 in not appointing the petitioner even after her due selection.