KAMAL PAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner has approached this Court claiming a direction to be promoted to the post of Lab Assistant in the Respondent No.4 school which is an aided institution in terms of the Delhi School Education Act and Rules.

(2.) The undisputed facts are that the Petitioner joined the Respondent on 21.10.1982 as a Sweeper; he was confirmed to the post on 6.1.1994. It is claimed that in 1995 he completed his class 10th examination from the National Open School in Science subjects. The Petitioner is a Scheduled Caste candidate.

(3.) The school where the Petitioner works is a Girls school. It has one post of Lab Assistant which fell vacant in the year 1999. The Petitioner alleges that the post has not been filled up, till date. In another school run by the same society, which consists exclusively of male pupils a similar vacancy arose in the year 2000 in the post of Lab Assistant.