SHIKHA ARORA Vs. DSSSB

JUDGEMENT

(1.) The petitioner is aggrieved of the non-consideration of her case for recruitment to the post of Assistant Teacher (Primary) in Directorate of Education, Govt. of NCT of Delhi, pursuant to an advertisement stated to have been issued by the respondent on 27th July, 2006.

(2.) By that advertisement, the Delhi Subordinate Services Selection Board, had invited applications for appointment to the post of Assistant Teacher (Primary) in the Directorate of Education, Govt. of NCT of Delhi. It was stated that there are 1254 vacancies, out of which 563 were under the reserved category. The petitioner is admittedly a general category candidate. It is the petitioner s case that she fulfilled all the essential criteria for the appointment. The selection consisted of a two part examination. The first part, or Part I was of an, "objective", nature, while Part II was, "descriptive". Those candidates who qualified in the objective type examination, i.e. the Part I examination, were permitted to participate in the Part II examination.

(3.) The petitioner participated in both Parts I and II examinations. Both the examinations consisted of 200 marks each. The Part I examination was held on 25th March, 2007 whereas the Part II examination was held on 6th May, 2007. The petitioner obtained 89.50 marks out of 200 in the Part I examination and 75 marks out of 200 in the part II examination. Consequently, out of 400 marks in all, she obtained 164.50 marks. The overall percentage of the marks obtained by the petitioner in the two examinations, taken together, comes to 41%.