(1.) Pursuant to an advertisement issued by Delhi Subordinate Services Selection Board (respondent No. 1 herein) in the Employment News of 13-19/01/2007 for inviting applications for filling up of various posts of Teachers, the petitioner had applied for her appointment to the post of TGT, Punjabi (Female) against Post Code No. 117/2006. She had qualified the preliminary examination but the result of her main examination was withheld by respondent No. 1. The petitioner later on came to know through information under RTI Act that she had also qualified the main examination but was denied appointment as she did not fulfill the eligibility criteria on the cut-off date of 02.02.2007 mentioned in the advertisement pursuant to which she had applied. Aggrieved therefrom, the petitioner has filed the present writ petition seeking issuance of a writ of certiorari quashing the cut-off date of 02.02.2007 fixed by the respondents for determining the eligibility for the post of TGT, Punjabi (Female) vide its advertisement in the Employment News dated 13-19/01/2007 (Advertisement No.06/2006) as arbitrary and discriminatory. The petitioner has prayed for directions to the respondents to consider her for appointment to the post of TGT, Punjabi (Female).
(2.) I have heard the arguments of learned counsel for both the parties and have also perused the record.
(3.) In the advertisement pursuant to which the petitioner had applied for her appointment to the post of TGT, Punjabi (Female), the cut off date of 02.02.2007 was specifically mentioned as the date on which the candidates applying for various posts should meet the eligibility criteria mentioned in the said advertisement. The last date of receipt of applications from eligible persons mentioned in the advertisement was 02.02.2007. It was specifically provided in the advertisement that the educational qualification, age, experience and other conditions of eligibility as stipulated in the advertisement shall be determined as on the closing date of applications i.e. 02.02.2007.