SANTOSH KUMAR MEENA Vs. GNCT OF DELHI

JUDGEMENT

(1.) On 12.10.2007, the Delhi Subordinate Service Selection Board (DSSSB), acting on behalf of the Municipal Corporation of Delhi issued a public notice inviting applications from eligible candidates for the post of Teacher (Primary). As per the advertisement, the last date of for applying i.e. submitting the application was 29.10.2007. As per the advertisement, the applicable educational qualification to be eligible was:-

(2.) Needless to state, vide serial No. (ii) of the three condition for eligibility was the candidate possessing either a two year Diploma or a Certificate course in either of the three i.e. ETE, JBT or B.BI.Ed.

(3.) The petitioners of the four captioned petitions who are mostly residents of Rajasthan and all of whom had appeared for examinations conducted by Universities either in the State of Rajasthan or State of Haryana pertaining to ETE course i.e. Elementary Teacher Education applied for being appointed as Elementary Teachers by submitting their applications. But, unfortunately for them their respective University had not declared the result by the cut-off date i.e. 29.10.2007.