MANOJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is by the appellant seeking appointment as a primary school teacher. He is aggrieved by the judgment of the Division Bench of the High Court of Delhi dismissing the writ appeal,[1] which was filed against the order of the Single Judge dismissing his writ petition.[2]

(3.) Pt. Deendayal Upadhyaya Institute for the Physically Handicapped, hereinafter referred to as the Institute, issued an advertisement in March 2016 calling applications for appointment to the post of primary school teachers. The vacancy circular issued for this purpose provided the qualifications and the procedure for selection. The basic qualification was senior secondary with a two-year diploma or certificate course in ETE/JBT or B.EI.Ed. The candidates were required to have passed the secondary level with Hindi as a subject. The final selection was to be made after conducting an interview of qualified candidates. The Institute reserved its right to evaluate, review the process of selection, and shortlist candidates at any stage, and its decision would be final and binding. This discretionary power is notified under Clauses 14 and 19 of the vacancy circular. The relevant clauses relied on by the Institute are as follows: