SOHAN BIR SINGH Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This petition is directed against the impugned order dated 24.4.2001 passed by Tribunal dismissing petitioner's OA seeking their placement in the senior scale.

(2.) Facts of the case are as under:

(3.) In 1982-83 the Delhi Administration notified 654 vacancies of Trained Graduate Teacher (TGT). The selection was conducted and 1492 candidates were selected and a panel was displayed on the Notice Board stating specifically that the appointments will be made in order of merit and that the appointments will continue till the last candidate was appointed. Petitioners Nos.l to 5 figured in the select panel. Subsequently vide letter No.F-20/3(A)/85 COORD dated 5.3.1985, the Director of Education (R- 1) restricted the operation of the panel to the actual notified 654 vacancies. Petitioners challenged this letter in a writ petition which was later transferred to Administrative Tribunal. The Tribunal quashed the letter by order dated 6.2.1987. The appeal taken against it was dismissed by the supreme Court on 4.8.1989 observing:-