LAWS(DLH)-2008-7-316

NIRMALA Vs. GOVT. N.C.T. OF DELHI

Decided On July 07, 2008
Nirmala And Ors. Appellant
V/S
Government N.C.T. of Delhi Respondents

JUDGEMENT

(1.) RULE . Heard for disposal.

(2.) A short question arises for consideration in the above captioned petitions.

(3.) FOR 605 vacant posts of drawing teachers a public notice was issued by the Delhi Subordinate Services Selection Board informing eligible candidates that said posts were required to be filled up under the Govt, of NCT Delhi. It was informed that the posts are of drawing teachers in schools established by the Govt, of NCT Delhi.