SUSHIL KUMAR Vs. DIRECTOR OF EDUCATION AND ORS.

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for issuance of directions to the respondents No.1 to 3 /Directorate of Education (DOE) and the respondents No.4 & 5/School for releasing his salaries for the period w.e.f. 1.7.2013 to 28.11.2013, alongwith interest. Further, the petitioner seeks directions to the respondent No.2 to modify the re-employment order dated 29.11.2013, to make it effective from 1.7.2013 instead of 29.11.2013.

(2.) The brief facts of the case are that the petitioner was working on the post of Principal in the respondent No.4/School, which is a Government aided School till he had superannuated on 30.6.2013. During the period of his employment, an order dated 27.1.2012 was issued by the Lieutenant Governor, Govt. of NCT of Delhi, whereunder permission was granted for re-employment of all the retired Vice Principals/Principals of Government schools and those that are under the Directorate of Education for a period of one year, extendable for another year based on the performance and subject to fitness and vigilance clearance, or till they attain the age of 62 years, whichever is earlier.

(3.) As per the averments made in the petition, the petitioner's request alongwith the relevant papers was forwarded by the respondents No.4 & 5/School to the respondents No.1 to 3/DOE on 7.6.2013 and the same were received by the Education Officer on 13.6.2013.