REKHA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties the writ petition is taken up for final hearing.

(2.) This writ petition challenges the judgment/order dated 8th February, 2001 in OA No. 740/2000 by the Central Administrative Tribunal(Principal Bench) New Delhi (hereinafter referred to as the 'CAT') by which the petitioner's claim for appointment as Assistant Teacher (Hindi) was rejected.

(3.) The issue involved in the present writ petition relates to an interpretation of the qualification prescribed by the tribunal. The petitioner was an applicant for a post of Primary/Assistant Teacher in Hindi pursuant to a post which was advertised by the respondent no. 3 Delhi Subordinate Services Selection Board. The following position is not in dispute: