NEHA VASHISHT Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 12.03.2013 passed by respondent no.2. The challenge to the said order has been laid in the background of the following broad facts. Respondent no.4 school, which is a school receiving aid from respondent nos. 1 to 3, issued an advertisement dated 21.10.2011 inviting applications for the post of Librarian in the general category. The petitioner applied for the said post with respondent no.4 school.

(2.) THE petitioner was requested to appear before the Staff Selection Committee (SSC) for an interview. Apparently, the SSC, included one Dr. O.P. Singh, as a nominee of the Director of Education, i.e., the representative of respondent nos. 1 to 3. At the deliberations of the SSC held on 29.03.2012, petitioner was selected and placed in the first position on the selected list.

(3.) IT appears that the petitioner was not receiving her salary in view of the fact that 95% of her salary component had to be provided for, by respondent nos. 1 to 3; on account of the fact that respondent no.4 was an aided school, as has been indicated hereinabove at the very outset.