BHAWNA SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition involves a short question of law relating to the eligibility of the petitioner for the post of Assistant Teacher (Primary). Respondent No. 3 i.e. Delhi Subordinate Service Selection Board (DSSSB) gave an advertisement vide Advertisement No. 0002/98 for filling up of various posts in the Schools run by respondent No. 4, namely, Municipal Corporation of Delhi (MCD). The essential qualifications for the said posts as advertised in the aforesaid advertisement are as under:

(2.) Therefore a Corrigendum dated 18.6.1999 was issued and the aforesaid 'Note' was substituted by the following :

(3.) As is clear from the note appearing in the aforesaid advertisement, it was one of the essential conditions of eligibility for the post that the candidate should have passed the required language i.e. Hindi at the Secondary or Senior Secondry level.