RAJ MALHOTRA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This is a writ petition filed by the petitioner against the impugned letters dated 11.6.80,21.11.80, 7.2.81, 24.4.81 and 30.9.81 of the Director of Education and the letter of the Manager of the School dated 1.10.81. declining to consider the petitioner for promotion to the post of P.G.T. (Hindi).

(2.) The case of the petitioner is that pursuant to advertisement which is at page 156 of the paper book which appeared in the Hindustan Times on 27.7.65 respondent school invited applications. Pursuant to that advertisement petitioner applied and was selected as a T.G.T. for a period of one year and subsequently she was confirmed as a T.G.T. in the scale of Rs-170-330 with effect from 1.9.66. The petitioner is a B.A.(Hons.) Hindi and M.A.(Hindi), with additional degree of Prabhakar.

(3.) Mr. Gupta, learned counsel for the pelilioner has argued that initially the post of T.G.T, was known as 'Assistant Teacher' and her appointment at that time was governed under Delhi Education Code, 1965. He has further contended that the Director of Education itself had issued a circular dated 24.4.70, inter alia, laying down the guidelines in the matter of promotion regarding teachers. Paragraph 3(a) of the said Circular reads as follows :-