M I HUSSAIN Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) ON July 02, 1985 the respondent No.2, who was the writ petitioner, was offered appointment to the post of Grade V Senior/Junior School Library as per the terms contained in the letter of appointment, relevant part whereof reads as under: - <FRM>JUDGEMENT_516_ILRDLH24_2014.htm</FRM>

(2.) WE highlight that as per the respondent No.2, evidenced from the opening part of the letter she was offered appointment 'as a teacher '. Further, condition No.8 of the letter offering appointment required the petitioner 'as a teacher ' to be a whole time employee of the institution, which we note happens to be Delhi Public School, Mathura Road.

(3.) THE respondent No.2 pleads that the salary slip issued to her each month recorded her status as a Member of the Teaching Staff and for which she relies upon one salary slip as under: - NAME : NUTAN GULATI CATEG : TEACHING STAFF DESIGNATION J.LIB. CODE : A169 PAYSLIP FOR <FRM>JUDGEMENT_516_ILRDLH24_20142.htm</FRM>