NEEMA TIWARI Vs. MCD

JUDGEMENT

(1.) ISSUE Notice. Mr. Shivinder Chopra and Ms. Ruchita accept notice on behalf of respondents and state that the matter can be heard and finally disposed off.

(2.) ALL the petitioners are claiming the relief of regularization as Primary Teachers. They also seek release of regular pay scales and benefits as per the Rules and Regulations applicable to permanent teachers in the Schools of the Respondent Municipal Corporation of Delhi.

(3.) LEARNED counsel contended that the petitioners could not have been kept on contract basis that since even as per the MCD, admittedly they hold the requisite qualifications. Having undergone the prescribed recruitment procedure, they ought not to have been kept on temporary/ contract basis specially when the posts were permanent.