LAWS(DLH)-1999-5-91

UMA MITRA Vs. DIRECTOR EDUCATION DISTRICT NEW DELHI

Decided On May 14, 1999
UMA MITRA Appellant
V/S
DY.DIRECTOR (EDUCATION), DISTRICT NEW DELHI Respondents

JUDGEMENT

(1.) The petitioner is a Maths Teacher in the fourth respondent School. She became eligible to be promoted as PGT on the post of PGT (Maths) which fell vacant on the 1st of April, 1995. The DPC of the school made the selection and from the 10th of July, 1995, the petitioner has been working as PGT (Maths) in the School. Seeking the approval, the fourth respondent, management, wrote to the Education Officer, Zone 26, New Delhi in the following terms:-

(2.) There was no reply from the Education Officer and the petitioner had to file this writ petition and the writ petition was instituted on the 15the of December, 1995 for the following reliefs:-

(3.) The relief prayed for in paragraph (b), it is stated by Mr.R.K.Saini, has become. infructuous as nobody has been appointed and no interview was held on 19.12.1995.