ARCHANA TULI Vs. DIRECTOR OF EDUCATION & ANR

JUDGEMENT

(1.) The petitioner vide the present petition seeks the quashing of the action of the respondent No.1, Director of Education, Government of NCT of Delhi, vide which she was declined re-employment for a period of two years after her superannuation on the ground that the petitioner was 'not professionally fit' and sought that the respondent No.1 be directed to grant her re-employment forth with and to allow her to rejoin duty on the post of a Vice Principal treating her to having been automatically re-employed after the date of superannuation i.e. 31.7.2014 till she completed the age of 62 years and to give her all the benefits, including salary and allowances for the whole of the said period, apart from costs of the petition.

(2.) As per retirement order dated 24.6.2014 No.DE.51/DDE/C/ND/Admn./2014/563 issued by the Director of Education, District Central, New Delhi, the petitioner whose date of birth is 29.7.1954 was to stand retired from the government services w.e.f. 31.7.2014 on attaining the age of superannuation and apparently thus the petitioner has now already attained the age of 62 years.

(3.) Vide the notification dated 29.1.2007 of the Government of NCT, Director of Education No.F.30-3(28)/Co-ord/2006/680-703, it was notified to the effect that the Lieutenant Governor of NCT had been pleased to allow automatic re-employment of all retired teachers of the PGT level subject to fitness and vigilance clearance, till they attained the age of 62 or till clearance from the Government of India for extending the retirement age was received, whichever was earlier.