PREMA SHARMA Vs. DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to quash the impugned order dated 20.03.2015 passed by the Delhi School Tribunal in Appeal No. 72/2010 whereby the appeal filed by the petitioner has been dismissed.

(2.) The case of the petitioner is that she was appointed in the respondent-School as Primary Teacher (SUPW) purely on temporary basis vide appointment letter dated 27.07.1993. However, she was continued in the employment of respondent no.1 vide letter dated 27.10.1993 with effect from 28.10.1993 to 31.03.1994. Thereafter, she was confirmed in the respondent-School vide letter dated 29.03.1995 with effect from 11.05.1995. Petitioner again applied for the post of TGT (SUPW) vide application dated 20.04.1995, she was interviewed and appointed as TGT on probation for a period of one year vide letter dated 12.06.1995. Thereafter, vide letter dated 08.07.1996 her probation was extended till 10.05.1997. The petitioner was confirmed as TGT (SUPW) with effect from 11.05.1997 vide letter dated 09.05.1997. In the letter of confirmation dated 09.05.1997, it is clearly mentioned in para 2 that "terms and conditions of her appointment will remain the same". Thus, the petitioner has performed her job marvellously for 18-19 years.

(3.) Learned counsel appearing on behalf of the petitioner submits that respondent-School vide letter dated 28.07.2009 asked the petitioner regarding the B.Ed. degree to which she replied on 19.08.2009 by stating that she did apply for B.Ed. though B.Ed. is not a necessary requisite for Craft Teacher. Further stated, the petitioner applied in Annamalai University in the year 1992, but no result was published. The petitioner pursued to find out but did not get any reply from the said office.