ANITA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THE present writ petition has been preferred under Article 226 of the Constitution of India to assail the order dated 10.01.2014 passed in OA No. 501/2012 by Central Administrative Tribunal, Principal Bench, Delhi (CAT/ Tribunal) , whereby the Tribunal has dismissed the Original Application preferred by the petitioner.

(2.) THE petitioner being a person belonging to the Other Backward Classes (OBC) category applied for the post of Teacher (Primary) in the Municipal Corporation of Delhi (MCD) pursuant to the advertisement issued by the respondents dated 06.10.2007. The said advertisement No.08/2007 laid down the following educational and other qualifications:

(3.) ON 24.10.2007, the petitioner along with similarly situated persons filed Civil Writ Petition No.7704/2007 before this Court questioning the Recruitment Rules of the respondent for the post in question, and in pursuance of the interim directions issued by the Court, the petitioner was permitted to participate in the selection process.