SHRI DEVENDRA KUMAR Vs. THE CHIEF SECRETARY, N.C.T. OF DELHI, DIRECTOR OF EDUCATION, DEPUTY DIRECTOR OF EDUCATION, DEPARTMENT OF EDUCATION AND THE PRINCIPAL, GOVERNMENT BOYS SENIOR SECONDARY SCHOOL NO. 1, LODI ROAD

JUDGEMENT

(1.) I have perused the records and heard the learned counsel appearing for the parties. In this Original Application, the applicant has prayed for the following relief:

(2.) THE Original Application and the documents filed by the applicant reveal the following facts:

(3.) THE applicant has filed a rejoinder reply refuting the stand taken by the respondents in the counter reply. It is asserted by the applicant that request for compassionate appointment was made by him in 2000 which is evident from the letter dated 24.4.2000 issued by the Superintendent E.I. Branch, Directorate of Education, Delhi (respondent No. 2) to respondent No. 4 calling for the required information. As regards delay in approaching the Tribunal, the applicant has stated that the decision rejecting his case for compassionate appointment was communicated by the Services Department, Government of NCT of Delhi, vide letter dated 25.1.2012 (Annexure I) and therefore, the O.A. filed on 27.8.2012 is within the period of limitation. It is also pointed out that the respondent -authorities having taken more than 11 years in taking a decision in the matter, cannot be allowed to raise the plea of delay before the Tribunal.