RAKESH SHARMA Vs. NATIONAL CAPITAL TERRITORY OF DELHI

JUDGEMENT

(1.) This order shall decide the abovesaid applications moved by all the petitioners in their respective writ petitions as the common questions of facts and Law are involved. The petitioners are aggrieved by the amendment which has changed the age pattern of candidates for recruitment as Primary Assistant Teachers. The petitioners are the holders of diploma course in Elementary Teacher Education (to be referred as ETE henceforth). It is explained that respondent no. 2, State Council of Education Research and Training, is conducting a two year diploma course in ETE. The qualifications for seeking admission to ETE course are Senior Secondary Examination i.e. 10 + 2 of CBSE, Delhi or its equivalent examination of any other recognized Board, University, from the Schools of National Capital Territory of Delhi only, the candidates are required to secure at least 50% marks in aggregate in Senior Secondary Examination and there is 5% relaxation for SC/ST and physically handicapped. Any person between the age of 17 years to 30 years can apply but there is relaxation in age in upper limit upto five years in the case of SC/ST and physically handicapped.

(2.) Previously, the upper age limit for the said post of Assistant Teacher (Primary) in case of male was below 32 years, in case of female it was below 42 years and for candidates belonging to SC/ST and physically handicapped there was relaxation of five years.

(3.) Delhi Subordinate Services Selection Board (DSSSB henceforth), respondent no. 3, published an advertisement for the post of Assistant Teacher (Primary) wherein the following essential qualifications were prescribed:-