BHARTI MALIK AND ORS. Vs. THE DIRECTOR (EDUCATION), EAST DELHI MUNICIPAL CORPORATION EDUCATION DEPARTMENT AND ORS.

JUDGEMENT

(1.) THE case of the 219 applicants of this O.A. was argued at length by the learned senior counsel appearing for them on the point of admission of the case for issuance of notices, and was then reserved for orders.

(2.) THEREFORE , it is clear that re -engagement of the same set of contract teachers once again is the prescribed norm under SSA, subject to only two riders attached, namely (1) availability of vacancy (based on the students enrollment), and (2) the contract teachers who were found to be ineffective in their work, and indulging in dereliction of duty, may not be considered for re -engagement.

(3.) DURING her elaborate arguments, the learned Senior counsel for the applicants also tried to take shelter behind the instructions issued through the letter dated 16.02.2015 (Annexure A -6), which was a general Circular, in respect of all types of contractual employees coming under the Govt. of NCT of Delhi, and which had been issued by the Special Secretary (Services) of the Govt. of NCT of Delhi, and stated as follows: - -