NAND KISHORE Vs. DELHI SUBORDINATE SERVICES SELECTION BOARD

JUDGEMENT

(1.) The present writ petitions have been filed by the petitioners under Article 226 of the Constitution of India against the respondent for carrying out arbitrary and incorrect marking by ill-equipped teachers in the examination conducted on 15.02.2009 for the post of Assistant Teacher (Primary). Following is the relief sought by the petitioners :

(2.) The petitions under consideration are inter-connected as the petitioners in all three petitions appeared for the above mentioned examination in the hope of being appointed to the post of Assistant Teacher (Primary) and therefore, as the facts and contentions as well as the allegations are similar, the petitions shall be considered and adjudged by this common order and it is not necessary to exposit them separately.

(3.) The common facts on which the petitions have been filed are that the defendant published an advertisement in various newspapers with regard to vacancies for the post of primary teachers in MCD schools which was responded to by the petitioners. An exam was carried out for the said post on 15.02.2009 which consisted of two portions, Part-I which had objective type questions and was a qualifying test and Part-II which had subjective type questions and was merit based.