HARVINDER PAL SINGH Vs. DASHMESH PUBLIC SCHOOL

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner by this writ petition assails the order dated 6.12.2001 (wrongly typed as 18.10.2001), passed by the Delhi School Tribunal. Petitioner further seeks a direction to the respondent to reinstate him with benefits such as arrears of salary with interest, seniority, continuity in service etc.

(3.) Petitioner's case is that he had joined the Dashmesh Public School as a Trained Graduate Teacher (TGT) on 26.7.1991 in the pay scale of Rs. 1400-2600/-. No appointment letter was issued, despite request, on the plea that it would be issued only after the approval of the Directorate of Education. It is the petitioner's case that instead of the salary, as per scale, he was paid Rs. 1,000/- per month on the plea that every teacher must contribute to the building fund etc. The salary used to be given by bearer cheque, which was withdrawn by the respondents themselves and thereupon petitioner was paid only a sum of Rs. 1,000/-