NEELAM KUMARI Vs. GNCTD & ANR

JUDGEMENT

(1.) Neelam Kumari, the petitioner in this writ petition, impugns the order dated 25th January, 2016 passed in CP No.295/2015. The contention of the petitioner is that the impugned order negates and rewrites the order of the Principal Bench of the Central Administrative Tribunal dated 20th May, 2014 in O.A No. 510/2013

(2.) The petitioner had applied for the post of PGT (Hindi) advertised by the Delhi Subordinate Services Selection Board. The last date for submission of the application was 30.7.2010 and one of the essential qualifications as stipulated and required by the recruitment rules was Masters Degree or equivalent Oriental degree in the concerned subject from a recognised university.

(3.) The petitioner had filed marksheet dated 25th September, 2009 issued by the University of Kurukshetra for M.A.(Final) Examination in Hindi. The said marksheet was issued prior to the last date of receipt of the application, i.e., 30th July, 2010.