VEENA ANEJA Vs. LT GOVERNOR

JUDGEMENT

(1.) CM No. 6106/2008 allowed subject to all just exceptions. W. P (C) No. 3165/2008 and CM No. 6105/2008 the petitioner has sought a direction that she is entitled to appointment on contract basis for a period of one year and extendable for another year in service as Principal of the Arya Samaj Girls Sr. Sec. School, Chawri Bazar, Delhi on attaining the age of 60 years as per the terms and conditions provided in circular No. F. 30-3 (28)/coord. /2006/3398-3411. The petitioner has further sought a declaration that she continues to hold the post of Principal of the said school till 30th April, 2008 as per Rule 110 of Delhi School Education Act and rules, 1973.

(2.) THE petitioner contended that she attained the age of 60 years on 30th april, 2008 and in accordance with Rule 110 of Delhi School Education Act and rules she was to be re-employed as Principal of the school.

(3.) THE petitioner"s grievance is that she has not been re-employed which is in gross violation of the Rule 110 of Delhi School Education Act and Rules and, therefore, the petitioner is deemed to be continuing as a Principal. The petitioner is stated to have made a representation to the respondents, however, the case of the petitioner has been rejected by order dated 24th March, 2008.