KIRAN JAIN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present appeal(s) arise out of a common judgment dtd. 1/10/2019, passed by the learned Single Judge in W.P.(C.) No. 10549/2018 (the 'Impugned Judgement ").

(2.) The facts of the case reveal that the Appellant in LPA 691/2019 holds the requisite qualification for the post of Trained Graduate Teacher ("TGT') in Hindi (hereinafter referred to as 'TGT (Hindi)') i.e., (i) a B.Ed obtained in 2013-14; (ii) successfully cleared the Central Teacher Eligibility Test ("CTET') in 1/4/2015; and (iii) served as a guest teacher in Rajkiya Sarvodaya Kanya Vidyalaya between 2014 and 2017. The facts of the case further reveal that an advertisement dtd. 26/8/2017 was issued by the Respondent No. 3 / Manager, Hira Lal Senior Secondary School i.e., a minority institution having been granted minority status by the National Commission for Minority Educational Institutions, New Delhi inviting applications for inter alia the post of TGT (Hindi) (the 'Advertisement"). The Appellant, in response to the Advertisement submitted an application for the post of TGT (Hindi).

(3.) A total of 20 (twenty) candidates were shortlisted for an interview to be conducted by Respondent No. 3's Selection Committee (the 'SC') wherein the candidates were to be evaluated on the basis of a marking scheme which was formulated on the basis of the Recruitment Rules (defined below) and approved by Respondent No. 3's Executive Committee (the 'EC"). For ease of reference the key parameters of the marking scheme qua appointment of teachers as TGT (Hindi) are reproduced as under (the 'Evaluation Matrix"):