GOVT OF NCT OF DELHI Vs. SACHIN GUPTA

JUDGEMENT

(1.) THE above captioned five writ petitions have a common backdrop and hence are being decided together.

(2.) PERTAINING to the educational qualifications; specified as essential, relevant portion of the Recruitment Rule for the post of Trained Graduate Teacher (T.G.T.) as originally framed by the Government of NCT of Delhi on December 11, 1991 reads as under:-

(3.) ON January 17, 1994 the Government of NCT of Delhi made following amendments in the Recruitment Rules for the post of Trained Graduate Teacher (Modern Indian Language) in Education Department, Delhi Administration, Delhi:-