VIR BALA Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) PETITIONER , who is presently working with the Delhi University Social Centre School, Maurice Nagar, Delhi, seeks the following reliefs in this writ petition: -

(2.) IN sum and substance, the effect of the aforesaid prayer clauses is that the petitioner claims that she should be granted seniority w.e.f 1.9.1987; petitioner should be granted promotion accordingly taking her seniority from 1.9.1987; that petitioner must be granted benefits of the old pension scheme prevalent on 1.9.1987, and that the MACP benefits be granted taking the petitioner's seniority/appointment from 1.9.1987. Petitioner also seeks the relief that she should be transferred back to the respondent no.2/School namely Sh. Hanuman Mandir Middle School, Shakti Nagar, Delhi from where she is presently working in Delhi University Social Centre School, Maurice Nagar, Delhi.

(3.) IN order to understand and appreciate the reliefs claimed by the petitioner, para 11 of the order dated 5.12.2005 passed by the learned Single Judge of this Court in a writ petition filed by the petitioner being W.P.(C) No.5573/1999 titled as Vir Bala Vs. Directorate of Education and Anr. is required to be referred to and this para reads as under: -