DHARAMBIR SINGH Vs. DIRECTOR OF EDUCATION & ANR

JUDGEMENT

(1.) Cm No. 13386/2018 (Exemption)

(2.) The appellant had instituted the present proceedings assailing an order dated 112017 (hereinafter referred to as 'the subject order'), whereby, his representation seeking re-employment under the extant notifications had been rejected by the DDE (North) by way of a speaking order.

(3.) Before we proceed to adjudicate upon the issue raised in the present appeal, it would be profitable to delineate the legal position that obtains qua the re-employment of a retiring teacher by a Government Aided School. A Division Bench of this Court in its order dated 30.09.2016 passed in LPA No. 538/2016 tilted as "Bharat Singh vs. Government of N.C.T. of Delhi & Ors.", observed as following:-