RAJEEV RANJAN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) In these proceedings, the petitioner claims an appropriate direction to the respondent to appoint him to the post of Teacher.

(2.) The respondent No.1, (hereafter referred to as DSSSB) issued an advertisement on 11th June, 1998 inviting applications for filling up posts of Teachers to be employed by the third respondent (hereafter referred to as ?the MCD?). The advertisement inter alia required the candidates to be graduates and also holders of specified professional qualifications.

(3.) It is not in dispute that the petitioner is an honours graduatewith B.Ed. qualification. He completed his graduation from the Bihar University, Muzzafarpur and obtained B.Ed. degree from Banaras Hindu University. The advertisement indicated a formula for calculation of marks for education qualifications. For the purpose of this petition, the weighted score relevant is as indicated for graduation with B.Ed., namely, 0.4 of the average or 40% for the entire selection procedure. Formula 'a' denoted the percentage of marks to aggregate marks in graduation or equivalent.