SEEMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks direction to the respondents to admit her in anyone of the nine Government DIET in the two years diploma for Elementary Teachers Education course in the OBC i.e. reserved category candidate.

(2.) The State Council of Educational Research and Training (SCERT) was set up by the Government of NCT in 1988 to improve the quality of school education by training school teachers at various levels. To achieve this, nine DIETs (District Institute Education and Training) were established. They function under the administrative control of the Government of NCT. Admission to the DIETs are on the basis of qualifying examination at the 10+2 level. For the current academic year 2007-2008, the prospectus-cum-application form were sold between 21.7.2007 and 30.7.2007. It is not in dispute that the petitioner applied for the course. Between 10.8.2007 to 12.8.2007, the respondent displayed status of the various application forms received on its website. The Petitioner's application was shown to have been received. She claims to have fallen ill on 11.8.2007 and, therefore, could not approach the respondents on 13.8.2007 to correct the application form. The petitioner claims that the application form was incomplete in regard to an inconsequential detail i.e. date of birth. Admittedly, she had left the relevant portion blank.

(3.) It is alleged that petitioner's father approached the respondents along with requisite documents such as date of birth certificate etc. on 13.8.2007. He also produced a copy of the medical certificate evidencing her illness. It is further alleged that the respondents refused to entertain the request and eventually declared the result on 27.8.2007. The petitioner's application was not entertained.