GOVT OF NCT OF DELHI Vs. POONAM

JUDGEMENT

(1.) THE petitioners have challenged the order dated 8th July, 2010 passed in OA No. 1489/2010 by the Central Administrative Tribunal, Principal Bench titled as `Mrs. Poonam v. Delhi Subordinate Services Selection Board and Ors'.

(2.) THE application of respondent No.1 before the Tribunal had contended that she had completed two years diploma course in Elementary Teacher Education (hereinafter referred to as ETE) in the month of May, 2005 at the age of 26 years. THE result of ETE Diploma Course was declared on 24th May, 2005.

(3.) THE impugned order dated 8th July, 2010 deciding the original applications, being OA No. 751/2010, titled as `Ms. Jyoti Dua & Ors. v. Delhi Subordinate Services Selection Board & Ors.', was challenged by the petitioner in writ petition bearing WP(C) No. 8545/2010 titled as `Delhi Subordinate Services Selection Board & Ors. v. Ms. Jyoti Dua & Ors'.