CHANDER PAL JAIN Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) As the facts and the issues involved in these two writ petitions are identical and common, I propose to dispose of both these writ petitions by this common judgment and order.

(2.) In this writ petition under Article 226 of the Constitution of India, the petitioner seeks for a direction to the respondents to grant Selection Grade to the petitioner for quashing the letters dated 31.3.1975 and 2.8.1975 and order dated 25.7.1974, awarding selection grade to the respondent No. 5. The petitioner also seeks for a direction to promote him to the post of P.G/J (Hindi), by enforcing the order contained in letter dated 17.2.1975 and-by cancelling the order dated 31.3.1975.

(3.) The petitioner was initially appointed as a Langage Teacher on 10.10.1962 in the then D.A.V. Higher Secondary School, Gandhi Nagar, Delhi. He was confirmed to the said post with effect from 11.10.1963. According to petitioner, the said school was bifurcated into two schools namely, D.A.V. Higher Secondary School No.1 and D.A.V. Higher Secondary School No.2 Before the bifurcation of the school, there were five sanctioned posts of Language Teachers and in fact, five Language Teachers were working in the school. After the bifurcation of the school, three Language Teachers were posted in D.A.V. Higher secondary School No.1 and two Language Teachers were posted to D.A.V. Higher Secondary School No.2. Shri Ram Nath and Shri Nand Kishore Vats were posted in D.A.V. Higher Secondary School No.1 against the two posts of Language Teachers (Sanskrit) and Shri Som Nath was posted against one post of the Language teacher (Hindi). Shri T.C. Sharma and the petitioner were posted in D.A.V. Higher Secondary School No.2 against two posts of Language Teacher, (Sanskrit) and (Hindi), respectively.