KENDRIYA VIDYALAYA SANGATHAN Vs. ARUSHI TANWAR

JUDGEMENT

(1.) This petition has been filed, challenging the Order dtd. 13/9/2024 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the, 'Tribunal') in O.A. No. 3985/2023, titled Arushi Tanwar v. Kendriya Vidyalaya Sangathan & Anr., whereby the said O.A. filed by the respondent herein was allowed with the following directions:

(2.) The brief facts leading to the filing of the present petition are that the petitioner had issued Advertisement No. 16/2022 for Direct Recruitment to the post of Primary Teacher in Kendriya Vidyalaya Sangathan (hereinafter referred to as, 'KVS'). As per the advertisement, a total of 6414 vacancies were notified, comprising 2599 for Unreserved (UR) Category, 1731 for OBC (Non-Creamy Layer) Category, 962 for SC Category, 481 for ST Category, and 641 for EWS Category.

(3.) Pursuant to the said advertisement, the respondent, possessing the requisite educational qualifications, namely Senior Secondary qualification, Diploma in Elementary Education (D.El.Ed.), and having qualified Central Teacher Eligibility Test (CTET) conducted by the competent authority, in addition to holding a Bachelor's degree from the University of Delhi, applied for the post of Primary Teacher under the OBC (NCL) Category.