NARBADA KANNAN Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioner was appointed as Crafts Teacher in the third respondent. She was holding diploma of Craftsmanship issued by the Director General of Resettlement and Employment, Ministry of Labour and Employment. In the year 1962 the petitioner successfully completed Vidya Vinodini Examination from Prayag Mahila Vidya Peeth, Allahabad with advanced English as one of the subjects.

(2.) The Ministry of Home Affairs, Government of India on 17.11.1962 issued an Office Memorandum recognising the diploma issued by the Prayag Mahila Vidyapeeth, Allahabad as equivalent to Matric.

(3.) On 29.9.1973, the Education Officer, Zone III (Girls), Rajinder Nagar, New Delhi, wrote to the third respondent stating that the diploma obtained by the petitioner from Prayag Mahila Vidyapeeth was equivalent to Matric exam. and the petitioner should be treated at par with Matric if she had passed Vidya Vinodini examination before 17.9.1965 with advanced English as a subject, therefore the fact that the petitioner was a Matric in 1962 was clearly recognised by the Education Officer. The third respondent (Rashtriya Virjanand Andh Kanya Vidyalaya Society, New Rajinder Nagar, was recognised by the Delhi Administration and started receiving grants-in-aid with effect from 1.5.1966.