RAKESH KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition has been filed to assail the order dated 14.02.2013 passed by respondent no.2. The consequential relief sought is for release of salary alongwith all consequential benefits with effect from the date the petitioner joined services of respondent no.4 i.e, 19.03.2012.

(2.) BRIEFLY , the challenge arises 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 Physical Education Teacher (in short PET) in the general category. The petitioner along with his application submitted two certificates dated 18.04.2007 and 01.11.2011 to demonstrate his experience for the post qua which he had filed his application with respondent no.4 school. The first certificate is dated 18.04.2007, which has been issued by Mount Abu Sr. Secondary School, while the second certificate which is dated 01.11.2011 has been issued by Parjapati Shiksha Samajik Utthan Sanstha. The first certificate covers the period between 04.08.2003 and 31.03.2007. The second certificate covers the period between 09.04.2007 and 01.11.2011.

(3.) CONSEQUENT thereto, on 19.03.2012, an appointment letter was issued to the petitioner by respondent no.4 school. Since then, upon joining service, the petitioner has continued to serve respondent no.4 school.