GOVT. OF NCT DELHI Vs. VIRENDER KUMAR CHOUDHARY

JUDGEMENT

(1.) Petitioner impugns order dtd. 21/12/2017 whereby the original application filed by the respondent seeking quashing of order dtd. 1/8/2016 passed by the petitioner cancelling the candidature of the respondent for the post of TGT (Natural Science) has been allowed.

(2.) The respondent had applied for the post of TGT (Natural Science) under post code 10/13 under the unreserved category pursuant to an advertisement No.01/13.

(3.) Petitioner appeared in the written examination and scored high marks and fell within the consideration zone under the unreserved category and was thereafter called for verification of the documents. One of the eligibility conditions for consideration for the relevant post was that the candidate should have qualified the Central Teacher Eligibility Test (CTET) conducted by CBSE.