NARENDER PAL SINGH Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE petitioner impugns the decision of the Management Committee of respondent No.3, rejecting the petitioner's request for re -employment after his superannuation as a Vice -Principal, which was communicated to him by an order dated 14.10.2013 (hereafter the 'impugned order'). The petitioner also impugns respondent No.3's decision of 27.05.2013, rejecting the petitioner's request for being re -employed as a Vice -Principal and further directing the petitioner to hand over the charge to another teacher.

(2.) ACCORDING to the petitioner, on his attaining the age of superannuation the petitioner is entitled to an automatic re -employment for a further period of two years by virtue of a notification dated 29.01.2007 issued by respondent No.1. This is stoutly disputed by the respondents.

(3.) THUS , the principal question to be addressed is whether by virtue of notification dated 29.01.2007 the petitioner is entitled to an automatic reemployment for a further period of two years, till he attains the age of 62 years and whether respondent No. 3's decision not to recommend reemployment of the petitioner is liable to be quashed as being arbitrary, unreasonable and contrary to the policy.