DIRECTORATE OF EDUCATION Vs. ANJUM

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India seeking to quash the order dated 31.10.2014 passed by Central Administrative Tribunal in O.A.No.3074/2014 whereby the O.A. filed by the respondent herein was allowed.

(2.) The brief facts of the case are that vide public notice dated 9.6.2014, the petitioner invited applications for appointment to the post of Trained Graduate Teacher (TGT) for academic session 2014-2015 on contract basis. Pursuant to the said public notice, the respondent made an application, which was rejected on the ground that the respondent failed to provide B.Ed. degree for verification. The respondent thereafter submitted her representation against rejection of her candidature, which was rejected. The respondent again submitted a representation, which was also rejected. Aggrieved by the decision of the petitioner, the respondent approached the Tribunal by filing O.A.No.3074/2014, which was allowed by the Tribunal vide impugned order dated 31.10.2014, operative portion of which reads as under:

(3.) Aggrieved by the impugned order, the petitioner has filed the present writ petition.