SATYA VIR SINGH Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner whose W.P.(C) 12333/2018 has been dismissed by the learned Single Judge vide judgment and order dated 23rd September, 2019 and hence the original petitioner has preferred the present appeal.

(2.) We have heard learned counsel for the appellant (i.e. the petitioner before the learned Single Judge), and have carefully appreciated the facts of the case and the material on record.

(3.) The appellant was employed as Principal in the Respondent No.2 ? School (hereinafter referred to as "the School"). While he was working as Principal, a Notification, dated 29th January, 2007, was issued by the Directorate of Education (hereinafter referred to as "the DOE"), allowing employment to all retiring teachers upto Post Graduate Teachers(PGTs) level till they attain the age of 62. The said Notification reads as under: