P L AGARWAL Vs. LT GOVERNOR DELHI

JUDGEMENT

(1.) Petition is being pursued by the children of the petitioner, who died during the pendency of the proceedings in this court. Petitioner prays :

(2.) With effect from 1.9.1970, petitioner was employed as a teacher by respondent no.5 school. Being a post graduate in Hindi, petitioner alleges that she was teaching Hindi upto Class XI. As per the petition, respondent no.5 school was affiliated with the Central Board of Secondary Education which had framed affiliation bye-laws and as per the said bye-laws, a post graduate degree was specified as the eligibility norm for a person to be employed as a teacher to teach any of the modern Indian languages. Petitioner alleges that when she was employed by the school, she was fully eligible for being appointed as a teacher to teach modern Indian language, being Hindi.

(3.) Petitioner alleges that on 1.7.1975, a service agreement was entered into between the school and the petitioner and as per the said service agreement, vide Clause XI, age of superannuation of the petitioner was 58 years.