Delhi High Court
Chandan Singh vs The Manager, L.N. Girdhari Ku ... on 21 February, 2017
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 5709/2010
% 21st February, 2017
CHANDAN SINGH ..... Petitioner
Through: Mr. S. Sunil, Advocate.
versus
THE MANAGER, L.N. GIRDHARI KU SENIOR SECONDARY
SCHOOL & ANR. ..... Respondents
Through: Mr. Anuj Aggarwal, Advocate for R-
2 with Ms. Pushpinder Kaur, DEO
Zone -8 in person.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1. By this writ petition under Article 226 of the Constitution of
India, the petitioner seeks the relief of being promoted to the post of Lab
Assistant with the respondent no.1/school. Petitioner seeks promotion from
the post of Peon to the post of Lab Assistant.
2. In the present case the concerned post of Lab Assistant to
which petitioner claims promotion was created on 13.7.2004. Therefore, it
is argued, and rightly so on behalf of the petitioner, that only the persons
who are eligible as on 13.7.2004 should be considered for the post.
Petitioner argues that due to subsequent acquiring of qualifications two
other persons, namely, Sh. Jagdish Singh Prasad and Sh. Bahadur Singh
became eligible for the post of Lab Assistant on 26.2.2005 and 22.7.2005
respectively, and that such persons cannot be considered for the
appointment to the post of Lab Assistant as on 13.7.2004, and on which date
only the petitioner had the necessary qualifications for being appointed.
3. The respondent no. 1/school is an aided school i.e 95% of the
finances of the respondent no. 1/school are provided by the respondent
no.2/Government of National Capital Territory of Delhi (GNCTD) through
the Director of Education. Respondent no. 2 in its counter affidavit has
admitted the factum with respect to the employees namely Sh. Jagdish
Singh Prasad and Sh. Bahadur Singh having acquired qualifications for the
post of Lab Assistants on 26.2.2005 and 22.7.2005 i.e only after 13.7.2004.
Respondent no. 2, however, states in its counter affidavit that the senior
most person will be considered for promotion whenever the Departmental
Promotion Committee (DPC) is held.
4. Petitioner has filed the Recruitment Rules with respect to
promotion to the post of Lab Assistant, and which read as under:-
"Recruitment Rules for the Post of Lab. Assistant
Vide Notification No.F.2(15)/68-S.II, Dated: 23-12-1971 and amended
Vide No.F.2(110)/74-S.II, Dated:07-05-1975 & F2(102)/80-S.II, Dated: 03-03-1981
and F.2(102)/80/S.II, Dated : 14-03-1986 & F.27/1/90-Edn./795-800, Dated : 21-03-1990
1. Name of the post : Lab. Assistant
2. No. of posts : 1762 (Subject to variation dependent on work
load).
3. Classification : Group 'C', Non-Gazetted, Non-Ministerial
4. Scale of pay : Rs. 1200-2040 (Pre-revised) Rs. 4000-6000
(Revised as per V C.P.C.)
5. Whether selection post or : Non-selection
non-selection posts
6. Age limit for direct recruits : 18-25 years (Relaxable for Govt. servants)
7. Education and other : Essential :
qualifications required for Senior Secondary/Intermediate with Science from a
direct recruits recognised University.
Desirable :
At least 6 months experience as Lab. Assistant
8. Whether age and : **Qualifications :
Educational qualifications To the extent mentioned in Column 11.
prescribed for direct recruits Age : No limit.
will apply in the case of * Amended vide Delhi Admn., Delhi Notification
promotions No.
F.2(102)/80-S.II dated 3.3.1981
* Amended vide Delhi Admn., Delhi Notification
No.
F.2(102)/80-S.II dated 14.3.1986.
* Amended vide Delhi Admn., Delhi Notification
No.
F.27/1/90-Edn./795-800 dated 21.3.1990.
9. Period of probation : 2 years
10. Method of recruitment : By promotion failing which by Direct Recruitment
whether by direct rectt. or by
promotion or by
deputation/transfer &
percentage of the vacancies
to be filled by various
methods.
11. In case of rectt. by : Promotion : Group 'D' employees of Delhi Admn.
promotion/deputation/transf having 3 years service in the grade rendered after
er, grades from which appointment thereto on a regular basis who are
promotion/deputation matriculate or equivalent/Higher Secondary with
transfer to be made Science (Physics & Chemistry & Biology with
Practical), and employees who are matriculate or
equivalent/Higher Secondary without Science
provided they have successfully undergone a three
months Orientation Course in Science conducted by
the Directorate of Education.
Note : The ratio proportion between the two
categories will be determined on 1st May every year
depending upon the actual number of eligible
employees under the respective category on that day.
12. If a DPC exists, what is its Group 'C' D.P.C.
composition
13. Circumstances in which Not Applicable.
U.P.S.C. is to be constituted
in making recruitment
5. In the writ petition, petitioner has not given details as to how
the petitioner satisfies the eligibility criteria given in para 11 of the
Recruitment Rules, and counsel for the petitioner at this stage thus only
prays that petitioner be considered for promotion to the post of Lab
Assistant in accordance with the rules and only if the petitioner satisfies the
eligibility criteria as per Recruitment Rules for the post of Lab Assistant
then the DPC should consider the petitioner for promotion to the post of Lab
Assistant.
6. In view of the fact that petitioner was the senior most person as
on 13.7.2004 and has accordingly to be considered first for promotion to the
post of Lab Assistant before consideration of Sh. Jagdish Singh Prasad and
Sh. Bahadur Singh, accordingly, this writ petition is disposed of with the
direction that the respondent no.1/school must now constitute a
DPC/Selection Committee in accordance with the applicable rules and
guidelines and in case the petitioner before this DPC succeeds in showing
that he was a senior most person as on 13.7.2004 for being appointed to the
post of Lab Assistant and the petitioner otherwise has the necessary
eligibility criteria as required for the post of Lab Assistant, then the DPC in
accordance with the rules and guidelines of the respondent no. 1/school will
consider the case of the petitioner for promotion to the post of Lab
Assistant.
7. The writ petition is, accordingly, allowed and disposed of,
subject, however, to the aforesaid observations and also for constituting of a
DPC to examine the case of the petitioner for promotion to the post of Lab
Assistant in accordance with law. Parties are left to bear their own costs.
FEBRUARY 21, 2017 VALMIKI J. MEHTA, J
AK
