S C AHUJA Vs. N D M C

JUDGEMENT

(1.) Issue Rule. Ms. Anjana Gosain and Mr. M.S. Khan, learned counsel waive notice of rule on behalf of respondents. With consent, the petition was heard for disposal.

(2.) The petitioner, who has been working as Lecturer in Drawing in the School of Science and Humanities Education, is impugning the selection and appointment of the 4th respondent to the post of Senior Lecturer (Humanities), in these writ proceedings.

(3.) The petitioner completed a two years course of teaching in Art and Craft from the Jamia Milia Islamia University in 1970. He was initially appointed in the year 1974 as Junior Drawing Teacher in the respondent's school but subsequently the post was upgraded to the scale of Trained Graduate Teacher (TGT) in 1978. It is claimed that the petitioner acquired the Bachelor Degree in Fine Art in the year 1978. He applied for open selection and was appointed as Lecturer in the year 1989. The petitioner claims to have been acquired the Master Degree in Fine Arts in the year 1989 from the Delhi University.