REKHA Vs. UOI

JUDGEMENT

(1.) This writ petition challenges the order dated 21st January, 2006 of the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the "CAT") by which the CAT quashed the advertisement issued by the Respondent No.2, Kendriya Vidyalaya Sangathan, which prescribed B.Ed. as educational qualification for the appointment to the post of primary teachers and that those candidates who possessed B.Ed as an educational qualification were also held eligible for appointment and were permitted to submit application. The relevant portion of the advertisement prescribing the eligibility reads as follows: "i) Senior Secondary (Class XII) with 50% marks: ii) JBT after Senior Secondary (Class XII or B.Ed. or equivalent or B.EL.Ed. iii) Proficiency in teaching through Hindi and English Media (will be judged by way of descriptive type written examination of 10th Standard.)"

(2.) For the sake of convenience, we have taken up facts of the W.P. (C) No. 15098-100/2006 which are similar and illustrative of the issue involved in the WP(C) Nos. 4708/2006 and 9994-10022/2006. The brief facts of the case as stated by the petitioner are as follows:

(3.) The learned counsel for the petitioner Mr. R. S. Hedge submitted as follows: