(1.) The writ petitioners are working under the Management of the third respondent, which runs a group of schools. On the 11th of January, 1990, the Director of Education, Delhi had issued a Circular with reference to maintaining seniority of employees of recognised Governmentaided schools which run by the same trust/society. The Circular reads as under:
(2.) The petitioners have prayed for the fol lowing reliefs:
(3.) The main point raised by the petitioners is that the provisions of the Delhi School Education Act and the Rules, 1973 do not make any difference between the teachers working in the aided schools and unaided schools and when a circular had been issued with reference to aided schools, the same benefit should be given to the teachers working under the management running group of unaided schools.