GOVT. OF NCT OF DELHI Vs. SAROJ KHOSLA

JUDGEMENT

(1.) THE genesis of the above-captioned writ petition lies in the events which took place in the year 1984 when High School Education in the Union Territory of Delhi was under the aegis of Delhi Administration and in particular the Directorate of Education. The Staff Selection Board constituted by the Director of Education headed by the Director himself notified 654 vacancies in various disciplines of Trained Graduate Teachers and invited applications from eligible candidates; a requisition was sent to the Employment Exchange to sponsor names of suitable candidates who had got their names registered with the Exchange. The selection process being completed, the names of 1492 candidates were notified as having been selected to be appointed as Trained Graduate Teachers in various disciplines. And relevant would it be for us to highlight that displayed on the Notice Board (it was the era when internet did not exist) were the names of 1492 candidates with an announcement/commitment/assurance :

(2.) IT was further notified :

(3.) BUT , at the first instance only 527 candidates were issued letters offering appointment; and in the order of merit. It was followed by letters offering appointment issued to further 127 candidates. Thus, only 654 candidates were issued letters offering appointment; and this was the number of vacancies originally notified. However, as would be apparent to the reader, the number was far less than the number 1492, being the number of candidates enlisted as per merit position in the Select List with an assurance that all of them would be given appointment and that appointment will be made till the last candidate is appointed.