DELHI CANTONMENT BOARD Vs. RAJ KUMARI SACHDEVA

JUDGEMENT

(1.) THE present common judgment disposes off a set of appeals in respect of the order in WP (C) No. 758 of 1995 and WP (C) No. 1551 of 1995 (being LPA nos. 434 of 2009 and 403 of 2010 respectively) along with WP (C) No. 614 of 2010 filed by eight teachers against the Delhi Cantonment Board, the present appellant.These appeals arise from judgments dated 27.04.2009 and 22.03.2010 by a learned single judge in the aforementioned writ proceedings. The dispute relates to the promotion and grant of pay scale in respect of certain assistant teachers to the TGT grade from the date as per which the respondents were discharging their duties on the said post in the certain middle and secondary schools governed by the Delhi Cantonment Board. Facts

(2.) THE Delhi Cantonment Board is a statutory body constituted under the Cantonment Act, 2006. The employees including the teachers of cantonment schools are governed under the Cantonment Fund Servant Rules (CFS Rules). The appellant is running six schools (Uri Enclave, DID Lines, Jharera, Sadar Bazaar, Mehram Nagar and Old Nangal) throughout the territory of Delhi.

(3.) IMMEDIATELY subsequent to the upgrade of these schools, the respondents have been, on the appellant's instructions, teaching Middle Level Classes. Since these teachers were qualified to be TGT, they were entrusted with the duties of teaching middle/secondary level classes by the appellant. (Annexure A - lists out date of appointment, educational qualifications and duration of teaching in Cantonment board schools). The appellants also certified that the respondents were satisfactorily performing their teaching duties in middle level classes.