SUDESH JAIN Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India by the petitioner, who was a teacher in the erstwhile School/Bhagwan Mahabir Sanskrit Vidyalaya, Ahinsha Bhawan, Shankar Road, Rajender Nagar, New Delhi. This Bhagwan Mahabir Sanskrit Vidyalaya became dysfunctional in 1994, and therefore on 05.1.1994, the Directorate of Education passed an order for adjustment of the teachers of the Bhagwan Mahabir Sanskrit Vidyalaya including the petitioner in other aided schools of the Directorate of Education.

(2.) PETITIONER was adjusted in Srimad Dayanand Gurukul Sanskrit Mahavidyalaya, Dhera Khurd, Delhi. Petitioner however was not absorbed in that school, because that school was a Gurukul and thus only had male teachers and to this effect Srimad Dayanand Gurukul Sanskrit Mahavidyalaya wrote its letter dated 27.4.1994 to the Education Officer.

(3.) PETITIONER and other teachers, through an association of her erstwhile School, filed a writ petition in this Court being W.P.(C) No.2828/1992, and this writ petition was decided in terms of the following order dated 25.2.1999: -