Neelam & Ors. vs Lt. Governor Through: Chief ...
2018 Latest Caselaw 2640 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 26, 2018

+     W.P.(C) 4335/2018 & C.Ms. 16829-30-31/2018

      NEELAM & ORS.                                    ..... Petitioners
                          Through: Mr. Shanmuga Patro, Mr. Tarun
                          Kumar & Mr. Nikhil Patnaik, Advocates

                          Versus

      LT. GOVERNOR THROUGH: CHIEF SECRETARY DELHI
      AND ORS.                                  .....Respondents
                   Through: Mr. N.K. Singh, Advocate for Mrs.
                   Avnish Ahlawat, Standing Counsel for GNCTD

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

Petitioners claim that they are working as Guest Teachers for the last 2 to 6 years and they have right to seek regularization of their service in terms of Sarva Shiksha Abhiyan Bill, 2017.

Learned counsel for petitioners submits that a concise and composite Representation will be filed on behalf of the petitioners to third respondent- Directorate of Education within a week.

If such a Representation is received by third respondent- Directorate of Education, then it be considered and decided within four weeks by passing a speaking order and the fate of Representation be

conveyed to Representationist/ petitioners through counsel within a week thereafter, so that petitioners may avail of the remedy as available in law, if need be.

In the facts and circumstances of this case, status quo as of today, in respect of petitioners' service be maintained till the fate of Representation is conveyed to them.

With the aforesaid direction, this petition and applications are disposed of.

A copy of this order be given dasti under the signatures of Court Master to counsel for the parties.

(SUNIL GAUR) JUDGE

APRIL 26, 2018 r