JAWAHAR SINGH TOMAR Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This writ petition involves an issue which falls within a narrow compass. The petitioner, who in the normal course, retired from service on 30.06.2010 sought re-employment under notification dated 29.01.2007 which on the face of it applied to teachers. The matter was agitated in this court, whereupon the court, in the case of Sushma Nayar Vs. Managing Committee, Delhi Public School and Ors., 2009 7 AD(Del) 246decided the issue in favour of those Vice Principals / Principals, who were claiming parity with the teachers, for the purpose of re-employment.

(2.) There is no dispute that the respondents, as a matter of fact, passed order in favour of the petitioner granting him the benefit of the notification dated 29.01.2007, only on 23.02.2012, a date beyond the period of one month granted by the court in its final judgment dated 23.12.2011.

(3.) Ms. Ghosh, who appears for the petitioner says that the petitioner is entitled to remuneration for this period in entirety as the respondents failed to comply with the directions of this court dated 04.06.2010 despite the fact that the said order was not varied.