DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. ANU DEVI

JUDGEMENT

(1.) These writ petitions involve a common question,

(2.) The Central Administrative Tribunal had allowed the original applications of the different respondent no.1 and the petitioners were directed to declare the results of the applicants and to process their cases for appointments as teachers in their respective discipline to which they applied with all the benefits as admissible in law. The Central Administrative Tribunal, Principle Bench has held in different original applications filed before it that plea of cut-off date may hold good for educational qualification but would not apply in the case of caste certificates. It was held that eligibility under the OBC category is acquired by a candidate on the date a particular caste is notified as OBC in a particular State and not on account of issuance of an OBC certificate. The Tribunal relied on a decision of High Court in WP (C) 8508 of 2007 dated 2.2.2009 which had relied on another decision of High Court in Tej Pal Singh & ors. Vs Govt. of NCT of Delhi, 120 (2005) DLT 117 holding as under:

(3.) Before considering the pleas and contentions of the learned counsel for the parties, the relevant facts of different petitions are enumerated hereinafter: