- (1.) THIS appeal is directed against the order dated 17th February, 2003 passed by the learned Single Judge dismissing the writ petition filed by the appellant. The appellant was appointed as an Assistant Teacher in Government Girls Senior secondary School No. 1, Shakarpur, Delhi by an order dated 30th August, 1997. A copy of the said order is placed on record. A bare perusal of the aforesaid order would indicate that it was issued by the Principal of Government Girls senior Secondary School No. 1, Shakarpur, Delhi. The appointment letter stipulated the following terms and conditions: "1. The appointment is purely temporary and on emergent basis which may be terminated at any time without any notice. 2. The appointment shall not confer any right or claim whatsoever of regular appointment, seniority or any other kind of benefit. 3. She will be paid a fixed salary of Rs. 1,000/- (Rs. One thousand only) per month to be collected from the students through P. T. A. fund. 4. In case, she avails of any kind of leave, during the period of her stay in the school, necessary deductions from salary to that extent shall be made. 5. She will not claim any right for absorption or higher pay at any stage in future. 6. She is directed to report for duty w. e. f. 1. 9. 97 (F/n ). "
(2.) THE appellant filed the writ petition praying for a direction to the respondents to regularise her services as permanent Assistant Teacher in the school. The learned Single Judge considered the terms and conditions of her appointment and on hearing the counsel for the parties held that the aforesaid appointment of the appellant was made only on emergent basis and her salary was to be paid out of the funds to be collected through the Parent Teacher association funds. It was also held that the appointment of the appellant would not confer any right upon her to claim regularisation. It was observed that the appellant having been appointed in violation of the recruitment rules would not have any right to be regularised in service. Consequently, the writ petition was dismissed.
(3.) BEING aggrieved by the aforesaid judgment, the present appeal was filed on which we have heard the learned counsel appearing for the parties. Counsel for the parties have also drawn our attention to the terms and conditions of appointment as spelt out in the order dated 30th August, 1997. The said order clearly stipulated that the appointment of the appellant was a temporary appointment on emergent basis. She was also directed to be paid a fixed salary of Rs. 1,000/- per month, which was to be paid from the money collected through the Parent Teacher Association Fund. The order was issued by the Principal of the school, who was not the appointing authority as the aforesaid school was a government school. The Director of Education was the appointing authority of an assistant Teacher in a Government school and in respect of the aforesaid, no dispute could be raised. Procedure for appointment of an Assistant Teacher is also laid down in the statutory rules, which governs such appointment. The aforesaid appointment, therefore, was against the said procedure and the same being in violation of the statutory rules, no order for regularisation can be made on the basis of such an order of appointment.;