GNCT OF DELHI Vs. RAHUL DEV

JUDGEMENT

(1.) RELYING upon paras 19, 20 and 24 of the decision reported as (2000) 1 SCC 128 Anil Kumar Gupta & Ors. Vs. MCD & Ors.; and distinguishing the decision of the Supreme Court reported as (2001) 2 SCC 362 Indian Airlines Ltd. & Ors. Vs. S.Gopalakrishnan, vide impugned decision dated January 23, 2013, interpreting the essential qualifications and experience required to fill up the post of Instructor (Maths) the Tribunal has held that the respondent was duly qualified as also eligible for the post in question notwithstanding there being an overlap in the period of experience and the diploma obtained by the respondent.

(2.) THE essential qualifications and experience for the post were a Matriculation or equivalent degree and a diploma in Mechanical Engineering with one year practical experience in an Engineering Workshop of repute or a year's training at the Central Training Institute.

(3.) AS per the petitioner the practical experience of one year had to follow after diploma was obtained. In Anil Kumar Gupta's case (supra), following the law