G BHARATI TARAK RAO Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) In these writ proceedings, a direction to quash the order of the fourth respondent (hereafter called "the school") appointing the respondent No.7 as Vice Principal, has been sought for.

(2.) The petitioner joined the services of the school, an aided minority institution, on 9.7.1968. She was selected and appointed on 5.9.1971 as a Trained Graduate Teacher(TGT). The school was upgraded to secondary level in 1983. It is claimed that as per the seniority list drawn on 27.3.1990, the petitioner was the senior most teacher. In the list, the seventh respondent was at Sl. No. 4.

(3.) Pursuant to the proceedings of the Selection Committee, the petitioner's name was approved for promotion as a Vice Principal and an order was issued to that effect on 10.1.1990. The petitioner accepted the post. On 9.1.1992 she was reverted to her substantive post as TGT. She preferred an appeal to the Delhi School Tribunal under provisions of Section 8(3) of the Delhi School Education Act. By its order dated 2.7.1992, the Tribunal set aside the reversion order and directed her reinstatement. Consequently, an order was issued by the School on 5.9.1992 taking her back as Vice Principal.