SAROJ RANA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) BOTH these writ petitions are proposed to be decided by this common judgment because question of facts and law involved in both of them are identical.

(2.) THE short question that arises for consideration in these writ petitions is whether the subject of English studied by the petitioners as compulsory subject in all the three years of their B. A. (Pass) course meets the requirement prescribed by the respondents for recruitment of TGT (English ). In other words, the question is whether the expression 'elective subject' used in the recruitment rules would include within its ambit the main subjects with at least 100 marks studied by the candidate at the graduation level during all the three years of graduation.

(3.) THE brief facts of the case giving rise to the above question are that the Director of Eduction wanted to appoint teachers for their schools in Delhi and the task to select teachers was entrusted to Delhi Subordinate Service selection Board (in short 'dsssb' ). DSSSB is respondent No. 2 in both these petitions. Respondent No. 2 vide its advertisement No. 04/2000 as published in the Times of India, New Delhi dated 11. 12. 2000 invited applications from eligible candidates for the recruitment to various teaching and related posts in the Department of Government of National Capital Territory of Delhi and its local and autonomous bodies/public undertakings. As per the aforesaid advertisement dated 11. 12. 2000, respondent No. 2 prescribed the following educational and other qualifications for the posts of TGT in Natural Science, social Science, Mathematics, English, Hindi, Sanskrit, Urdu and Punjabi:-