2020 (1) ADR 338 ::AIROnline 2019 DEL 1877 ::(2020) 2 SCT 402. 2 ::2021 (2) Serv LR 195 ::2020 (2) SCT 402

Delhi High Court

Hon'ble Judge(s): C. Hari Shankar , J

(A) Delhi School Education Act (18 of 1973) , S.8— Delhi School Education Rules (1973) , R.96(6)— Promotion - Post of Vice-Principal of School - Petitioner challenging promotion of respondent no.6 on basis of OM dated 8th September, 1998, r/w OM dated 16th June, 2000, by contending that for vacancy/panel year 2000-2001, ACRs up to years 2012-2013 are required to be considered - There is nothing in Delhi School Education Act or in Rules framed thereunder, which indicates that Office Memoranda, issued by DOPT, or any other authority, governing DPCs are, mutatis mutandis or otherwise, applicable to DPCs convened by School - R.96(6) allows Selection Committee to regulate its own procedure - Plea that DPC which met on 26th June 2015, ought not to have taken, into consideration, ACRs for years 2013-2014 and 2014-2015 is, therefore, rejected. (Para 31 34) (B) Delhi School Education Act (18 of 1973) , S.8— Delhi School Education Rules (1973) , R.96(6)— Promotion - Post of Vice-Principal - Petitioner challenging promotion of respondent no.6 relying on OM, dated 8th February, 2002, of DOPT - No compulsion, on DPC to follow procedure which was adopted by any earlier DPC, or DPCs - DPC did not choose to include, in its procedure a stipulat....