ARVIND KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) A very interesting question has arisen in the writ petition. Respondent-Director of Education was to appoint teachers for their schools in Delhi and the task to select teachers was entrusted to Delhi Subordinate Services Selection Board (for short 'DSSSB'). DSSSB advertised post of teachers that included subject of History in the pay scale of Rs.6500-10500. The educational qualification as stated in the said advertisement for the purposes of present writ petition, which are relevant, was :- Master Deegree or its equivalent in the subject concerned from a recognised University.

(2.) It is the case of the petitioner that the petitioner graduated from B.A.(Hons.) History from Babasaheb Bhimrao Ambedkar University, Bihar in 1995 with 64% of marks and thereafter the petitioner did his M.A. in History of Art, from National Museum Institute of History of Art, Conservation and Museology, New Delhi (in short 'National Museum Institute').

(3.) It was contended before me by the learned counsel for the petitioner that the said National Museum Institute is a deemed University and degrees conferred by it are recognised by the University Grants Commission ('U.G.C.'). After examination was held the petitioner came to know from the result declared in newspapers that he has since passed the written test and has been selected provisionally for the recruitment to the post of P.G.T. in the Directorate of Education as this document has been relied upon by both the parties, it is necessary to reproduce the same :-