PRAVEEN KHATRI Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) It needs to be stated at the very outset that, the above-captioned application i.e., CM No.22861/2020 has been moved by petitioners no.4 to 6, while CM No.25471/2020 has been moved by the applicants, who are parties to O.A. No.3647/2018, which was disposed of vide the impugned order dtd. 2/4/2019. The said O.A. was, in fact, dismissed.

(2.) Mr. Sudhir Naagar, who appears on behalf of petitioners no.4 to 6, as well as the applicants in CM No.25471/2020[ " persons represented" ], says that, although several persons, similarly circumstanced, have been granted the relief, the persons represented by him had not been accorded relief. In other words, one time relaxation granted to others with regard to late submission of certificate to establish that the candidate had qualified the Central Teacher Eligibility Test (in short "CTET" ) was not extended to the persons represented. We are told in all cases CTET was cleared and certificates were obtained, before the appointment to the post of "Special Educator (Primary)" [Post Code 15/17]; the advertisement qua which was published on 15/9/2017.

(3.) That being the position, we are of the opinion that, merely because the CTET qualification was obtained after the cut off date, but before the completion of the recruitment process, persons represented by Mr Naagar, cannot be treated differently