JAI PRAKASH PANWAR Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) BY this writ petition, the petitioner, in substance, seeks re -employment in terms of notifications dated 29.01.2007, 15.02.2008 and 24.09.2013 issued by the Government of NCT of Delhi.

(2.) TO be noted, this is a second round of litigation. In the earlier round, the petitioner had approached this court, by way of a writ petition, being: WP(C) No.1243/2012. This court, by an order dated 25.09.2013, had directed the concerned school i.e., respondent no.3 herein, to treat the writ petition as a representation and decide as to whether he should be employed upto the age of 62 years. Respondent no.3, was given a month 's time to arrive at such a decision. The order of this court also, categorically, required respondent no.3 to pass a speaking order, which was, mandated to be communicated to the petitioner.

(3.) IN substance, respondent no.3 school displayed its unwillingness to re -employ the petitioner and bear the additional proportionate expenditure towards his salary and allowances.