VEENA JHA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner, Ms. Veena Jha has filed the present petition aggrieved by the order of the Central Administrative Tribunal dated 18th January, 1999 passed in OA NO. 2814/1997. In the aforesaid original application the petitioner had prayed for direction against the respondent to appoint her as T.G.T. (Social Science) with all consequential benefits and had also prayed for some other reliefs.

(2.) The petitioner is M.A. (Political Science) and also has a B.Ed degree. The petitioner applied for recruitment as a teacher to the post of TGT (Social Science) pursuant to an advertisement dated 31st May, 1994 taken out by the respondent for recruitment of teachers in different grades/cadres. The petitioner claims that along with the application form she submitted photo copies of various certificates including B.A.(Ist Year) examination result which shows that she had appeared and had cleared English examination of 100 marks. It is a case of the petitioner that she is entitled to 5 extra grading marks as she had cleared English paper of 100 marks at the graduation level and therefore, she should have been given 69 marks for the purpose of recruitment to the post of TGT(Social Science), which is more than the cut of percentage of 66 marks on the basis of which various candidates have been selected.

(3.) It is a case of the respondent that the petitioner did not submit copy of B.A. (Part-I) examination mark sheet along with the application form for appointment and therefore, she was rightly not given 5 extra marks for the purpose of deciding whether she had qualified for recruitment to the post of TGT(Social Science). It is further submitted by the respondent that they had specifically taken out an advertisement in newspapers dated 8th May, 1996 calling upon various candidates who had passed English paper at graduation level of 100 marks to submit their relevant mark sheet but the petitioner did not submit and/or file copy of the said mark sheet.