S.M. Kapoor vs Govt. Of Nct And Anr.
2007 Latest Caselaw 368 Del

JUDGMENT

Rekha Sharma, J.

1. The petitioner is on the post of Post Graduate Teacher since 25.2.1982 in Mukherjee Memorial Senior Secondary School Shahdara Society, who is respondent No. 2 in the writ petition. The grievance of the petitioner is that respondent No. 1 is not holding Departmental Promotion Committee (DPC) for appointment to the post of Principal of the said school even though the post is lying vacant since 1.8.2005. According to the petitioner, under the Recruitment Rules governing appointment to the post of Principal, he is qualified to be considered. He, therefore, prays that respondent No. 1 be directed to hold DPC for appointment to the post of Principal and he may also be considered for appointment on the said post.

2. The relief claimed by the petitioner has not been opposed by the respondent. It is submitted by learned Counsel for respondent No. 1 that the respondent is prepared to hold the DPC and if the petitioner is found eligible for appointment to the post of Principal, in terms of the Recruitment Rules, he will be considered for the post. In this view of the matter, respondent No. 2 is directed to hold the DPC within two months from now.

3. The writ petition stands disposed of.