DELHI SUBORDINATE SERVICE SELECTION BOARD Vs. PARUL DHINGRA

JUDGEMENT

(1.) Vide impugned judgment and order dated 18.3.2010, purporting to follow the ratio of law laid down by this Court in W.P.(C) No.7297/2007 Sachin Gupta & Ors. Vs. DSSSB & Ors., the Tribunal has held that the respondent Parul Dhingra would be entitled to be appointed as an Assistant Teacher (Primary) under the Municipal Corporation of Delhi.

(2.) Parul Dhingra had sought appointment as an Assistant Teacher (Primary) in response to an advertisement No.8 dated 6-12 October 2007 and it is not in dispute that she was aged more than 27 years as on date of the advertisement. That she had obtained ETE Diploma in the year 2002 is also not in dispute. It may be noted that Parul Dhingra was born on 23.1.1979.

(3.) As per the advertisement the maximum age for eligibility was 27 years and thus, as per the advertisement Parul Dhingra was overage. Being a candidate in the general category, Parul Dhingra is admittedly not entitled to any age relaxation.