SEEMA MAHESWARI Vs. DIRECTOR OF EDUCATION

JUDGEMENT

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

(2.) Petitioner-Seema Maheshwari, has been working with respondent No.3-School since 29.9.1989. Petitioner holds a Master Degree in Science and B.Ed. She is presently working as Trained Graduate Teacher (TGT). Some time in the month of January, 2003, upon the retirement of the HOD (Physics), a vacancy arose for the post of PGT (Physics).

(3.) Respondent Nos.2-3 thereupon appointed a Departmental Promotion Committee (DPC) to over see the selection of the candidates from among the teachers working in the School. The Departmental Promotion Committee comprised the Chairman Managing Committee, Principal AFGJI, Principal AFBBS, Principal TAFS and Assistant Director Education Schools of the Air Force Schools. The Departmental Promotion Committee in its meeting of 28.1.2003, laid down the criteria for consideration of the candidates for the post of PGT in Physics. The essential qualification was Master Degree in the subject and a teaching degree from the recognized University. Five years of service as regular incumbent was to be considered. ACRs of last five years were to be perused. The Committee laid down the following criteria to regulate the assessment of suitability of the candidate:-