SUMANJIT KAUR Vs. N C T OF DELHI

JUDGEMENT

(1.) CM 707/2005 Allowed. W.P.(C) 250-251/2004

(2.) Rule.

(3.) The Petitioners have had to eke out a living for the last four years on 5% of their salary as released to them by the School as its contribution. The Petitioners have not been paid their entire salary because the 95% component being the grant-in-aid has not been released to the Khalsa Middle School (hereinafter referred to as the 'School') by the Directorate of Education. The Petitioners had appeared before the Selection Committee of the School held on 18.11.2000 at which Government nominees were present. Uncontrovertedly the School is a recognized aided minority educational institution run by Khalsa Educational Society. The signatures of the Vice Principal, GBSS, School No.2, Sarojini Nagar, being the Government nominee, is available on the Minutes of that Meeting as well as on the next one, at which these Minutes had been confirmed. It is presently contended by Ms. Zubeda Begum that this Government nominee had been appointed in respect of the Managing Committee and not the Selection Committee, although this submission has not been specifically pleaded in the Counter Affidavit on behalf of the Respondent Nos. 1 & 2. Even if this is so, it makes no appreciable difference for the reason that on 16.02.2001, the School had duly informed the Directorate of Education by letter of even date dispatched by Registered A.D. post of the appointment of the Petitioners, namely, Ms. Sumanjit Kaur and Ms. Kawaljit Kaur. At the hearing held in the morning, it had been categorically denied that any such information had been received in the Directorate of Education. The matter had, therefore, been passed over to the post- lunch session. The requisite records of the School have been produced and the asseverations on behalf of the School are correct. It does not behove the Directorate of Education to make false and misleading statements.