DS RANA Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) CM No. 9930/2015 (delay in filing) For the reasons stated in the application, delay in filing the writ petition is condoned. CM stands disposed of. W.P.(C) No. 5520/2015 & CM No. 9929/2015 (stay) By this writ petition filed under Article 226 of the Constitution of India, petitioner questions the action of respondent nos. 1 to 3 whereby after contractual period of employment of the petitioners, petitioners have not been given employment but other persons have been given contractual employment and which latter persons are below 63 years of age. Petitioners question the impugned order dated 23.6.2014 by which contractual employments of petitioners have not been extended. It is alleged that nonextension of contractual employment of petitioners is an arbitrary action.

(2.) THE facts of the case are that the petitioners were appointed under the Universalization of Elementary Education Scheme framed by the Central Government and executed through the State Government. Petitioners are retired teachers, vice -principals, principals and were appointed on contract basis in Cluster Resource Centre Co -ordinator Programme. Petitioners during the period of service crossed the age of 63 years and now the respondents vide their public notice dated 2.6.2014, have employed persons by specifying a requirement in the notice that a candidate should not be more than 63 years of age as on 1.6.2014.

(3.) THE issue is that whether putting a term of employment of persons only below 63 years of age is in any manner illegal or arbitrary.