YOGESH KUMAR Vs. GOVERNMENT OF NTC DELHI

JUDGEMENT

(1.) This is an appeal by candidates who are holders of B.Ed degree seeking recruitment to the post of Assistant Teachers in the Primary Schools of Municipal Corporation, Delhi. The division bench of Delhi High Court by impugned common judgment dated 6.2.2001 in Public Interest Petition and Original Petitions filed by B.Ed. candidates dismissed the claim of B.Ed. candidates for appointment to the post of primary teachers. The candidates holding B.Ed. degree have approached this Court in this appeal.

(2.) The first contention advanced by the learned counsel appearing for the B.Ed. candidates is that under the terms of the advertisement for recruitment issued on 21.9.2000, B.Ed. qualification is included in the prescribed qualification and just at the nick of final selection the authorities were not right in issuing the impugned Circular to declare them ineligible for recruitment. The relevant part of the advertisement for recruitment containing the requirements of essential qualifications reads as under:

(3.) The second contention advanced is B.Ed. qualification should be treated as higher qualification than TTC because primary teachers recruited on TTC qualification can get promotion as teachers to teach higher classes and B.Ed. is the prescribed qualification for higher classes.