VIKAS GUPTA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner in these proceedings claims appropriate directions to the Respondents to ensure that he is permitted to report to duties in the Phool Chand Vaish Sr. Secondary School (hereafter ?the Respondent school?).

(2.) The facts so far as they are not in dispute are that the Petitioner was appointed as Peon in the Respondent school on 1.1.1990; his services were regularized on 19.12.1990.

(3.) The society managing the school, by Resolution dated 8.5.2003 decided that the school will run in single shift instead of existing double shifts. This was informed by the Education Officer on 19.6.2003 and an intimation was also given that the Petitioner would be rendered surplus. Apparently this proposal had the approval of the Directorate; the Petitioner was accordingly relieved from services on 19.7.2003. He applied to the Department of Education, reporting for duties on 8.8.2003.