BHUSHAN KUMAR Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) W .P.(C) No.7056/2014

(2.) THOUGH there is a history with respect to the claim of the petitioner for grant of re -employment up to the age of 60 to 62 years, but mention of that history and the two earlier writ petitions is not necessary because now the issue boils down to challenge to the last order passed by the Managing Committee dated 24.9.2014 which has refused to renew the employment of the petitioner for two additional years up to 62 years and which order dated 24.9.2014 reads as under: -

(3.) THE only issue which is argued on behalf of the petitioner with vehemence, and with which I agree, is that as per the Directorate of Education's circular dated 15.2.2008, the professional fitness of a person who seeks re -employment has to be assessed not by the school but by the Deputy Director of Education of the concerned district. The relevant para of the circular dated 15.2.2008 is para 1 and which reads as under: -