- (1.) Delay condoned.
(2.) The submission which has been urged on behalf of the petitioners is that Rule 105 of the Delhi School Education Rules, 1973, does not envisage a deemed confirmation of the services of a probationer. Sub-Rule (2) of Rule 105 provides that if the services of the probationer are satisfactory, a confirmation will be issued on the expiry of the period of probation or the extended period.
(3.) In the present case, it has been submitted that there was no confirmation and hence the High Court was in error in concluding that there is a deemed confirmation in service. Reliance has been placed on a judgment of a Division Bench of the Delhi High Court in Dy. Director of Education & Anr. vs. Veena Sharma, 2010 175 DLT 311(DB).;