RAM KUMAR Vs. NCT OF DELHI

JUDGEMENT

(1.) All these Writ Petitions raise common question of law. The petitioners in these Writ Petitions have applied for the post of Primary Teacher. In certain cases advertisement for the aforesaid post were issued by the Municipal Corporation of Delhi (hereinafter referred to as MCD, for short) while in the other cases the advertisements were issued by the Delhi Subordinate Services Selection Board (hereinafter referred to as DSSSB, for short) for the aforesaid posts in MCD as well as New Delhi Municipal Corporation (hereinafter referred to as NDMC, for short).

(2.) . All these petitioners have acquired their B.Ed degree from Sampurnanand Sanskrit Vishvavidyalaya, Varanasi (hereinafter referred to as SSV, for short) or from Hindi Sahitya Sammellan, Allahabad (hereinafter referred to as HSS, for short).

(3.) . The respondents refused to entertain the applications of the petitioners and did not consider their case for appointment to the post on the ground that the aforesaid degree issued by SSV/HSS is not recognised for the purpose of employment. This action of the respondents is challenged by the petitioners in these Writ Petitions. As the question involved is as to whether such an action of the respondent in not recognising the degree from SSV/ HSS is valid or not, is a common question in all these Writ Petitions, these petitions were taken up together for arguments and are being disposed of by this single Judgement.