M D ATTERY Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioner was working as an Assistant Teacher under respondent No. 3, namely, Rohtagi A.V. Secondary School, Delhi. He joined the School on 17th July, 1950. The School is an aided school and the Government gives 95% of the grant.

(2.) In the writ petition it has been contended that a post of Head Master in the Primary Branch of the School was created by the Education Department in the scale of Rs. 440-25-750 with effect from 1st August, 1981. It is averred that though the Education Department had nominated D.P.C. for selection to the said post of Head Master, the needful had not been done and the selection had not been made. The averment of the petitioner is that he was the senior-most Assistant Teacher who was eligible to be selected to the post of Head Master.

(3.) The second grievance of the petitioner was that he was eligible for the grant of selection grade to the post of Assistant Teacher in the scale of Rs. 530-20-630 with effect from 1st February, 1978. In this connection it was alleged that the Education Department has granted this but despite representations the payment was not being made.