AFAQ AHMAD Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) BOTH these writ petitions are proposed to be decided by this common judgment because question of facts and law involved in both of them are identical.

(2.) THESE are two petitions filed by two persons who are both teaching in quami Senior Secondary School, respondent No. 3 herein. The names of these two persons who have filed two separate petitions are Sh. Ahatsham Ali and Sh. Afaq ahmad. The number of writ petition filed by Sh. Ahatsham Ali is WP (C) No. 2675/1999 and the number of writ petition filed by Sh. Afaq Ahmad is WP (C)No. 2622/2006.

(3.) SH. Ahatsham Ali is M. A. (History), Senior Anglo Vernacular (SAV)equivalent to B. Ed. and DP Ed. He was appointed in respondent No. 3 school on 01. 02. 1971 as an Assistant Teacher. He was promoted to the post of Physical education Teacher (in short PET) w. e. f 01. 09. 1984.