Charu Dixit vs Directorate Of Education And Ors

L. Narasimha Reddy, J

The applicant is a Trained Graduate Teacher (English) in the Education Department of Government of Madhya Pradesh. Through an order dated 08.10.2013, she was taken on deputation by the Government of National Capital Territory of Delhi (GNCTD) for a period of one year. Thereafter, the period of deputation was being extended from time to time. However, the GNCTD did not extend it beyond five years. The applicant submitted representation for extension.

On 02.04.2019, the Principal of the Institution has informed the competent authority that the applicant is performing the duties in the school but without salary from 22.10.2018, and requested that necessary steps be taken in this behalf.

This OA is filed with a prayer to direct the respondents to extend the deputation of the applicant till October, 2020. It is stated that the official memorandum issued by the DoP&T provide for extension of the deputation in certain cases up to six years.

We heard Shri Sandeepan Pathak, learned counsel for the applicant at the admission stage itself.

The initial period of deputation was only for one year. Thereafter it was extended for an aggregate period of five years. Once, there was no extension of deputation beyond five years, it is not understandable as to how the applicant is discharging the duties in the school at GNCTD. Taking a teacher on deputation from Madhya Pradesh to Delhi itself is something extraordinary. Added to that, the applicant cannot insist on being continued at Delhi for years altogether.

We do not find any merit in the OA. It is accordingly dismissed. There shall be no order as to costs.