HIRA LAL Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Rule. Since the issue raised in the petition lies within a very narrow compass, with the consent of counsel for the parties, the petition is taken up for final disposal.

(2.) By this petition under Article 226 of the Constitution the petitioner seeks to challenge the order dated 22/12/1999, whereby the Education Officer has declined to approve the promotion of ..the petitioner to the post of PGT(Pol.Science). The petitioner also prays for quashing of the order dated 4/01/2000, whereby he has been informed by the school that in view of the said communication from the Education Officer he cannot be promoted to the said post.

(3.) The petitioner was appointed in Atma Ram Sanatan Dharam Senior Secondary School (respondent N0.4 herein) as a language teacher against the Scheduled Caste quota and at the time of his appointment he was holding a degree of M.A. in Hindi. However, in the year 1996 he acquired the degree of M.A. in Pol.