AI Structured Summary
Not yet generated for this judgment
Judgment
L. Narasimha Reddy, J
The applicant is working as Part-time vocational Teacher in the Directorate of Education of Govt. of NCT of Delhi since 1991. His grievance is that the respondents are proposing to relieve him on 26.03.2020, the day on which he attains the age of 60 years, though he is entitled to be continued upto 30.04.2020, i.e. the end of the academic year. Another grievance of the applicant is that the respondents are not considering him for re-employment upto the age of 65 years, in terms of the Notification dated 24.09.2013.
We heard Shri Varun Mudgil, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for respondent Nos. 1 and 2, at the stage of admission itself.
The 1st limb of the prayer of the applicant is that he be continued in terms of Rule 110 of the Delhi School Education Rules, 1973. The Rule relied upon by the applicant occurs in Chapter VIII, which deals the service conditions of the Teachers in Private Educational Institutions. Admittedly, the applicant is not working in private institution. Therefore, the relief referable to Rule 110 of the Rules cannot be granted to him.
The 2nd prayer is about the re-employment of the applicant. In case, he fits into the parameters stipulated under the Notification dated 24.09.2013, the respondents need to consider his case.
We, therefore, dispose of the O.A. directing that in case the applicant makes a representation for re-employment, in terms of the Notification dated 24.09.2013, the respondents shall consider the same and pass appropriate orders within four weeks from the date of receipt of such a representation. There shall be no order as to costs.