DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Leave granted.

(3.) The Delhi Subordinate Services Selection Board (hereinafter referred to as the 'Appellant Board') seeks to impugned the legality of the judgment and order dated 20.07.2016 passed by the High Court of Delhi in Writ Petition No. 3104 of 2016 whereby the High Court has affirmed the order of the Central Administrative Tribunal (CAT) which directed the Appellant Board to consider the candidature of the respondent for selection and appointment as Teacher (Primary) in MCD Schools by giving him age relaxation upto 32 years, provided he does not exceed the upper age limit of 32 years as on the cutoff date, i.e. 15.01.2010, and he fulfils all other eligibility conditions as stipulated in the advertisement.