RAVITA Vs. MCD

JUDGEMENT

(1.) The petitioners who are 29 in number have filed a writ petition against the respondents seeking quashing of the advertisement No. 02/2008 published in Employment News for the post of Teacher (Primary) in MCD and they also seek issuance of a writ of mandamus or any other suitable writ, order or directions to the respondents to allow the Final Year students of Elementary Teachers Education (ETE or NTT examination) to apply for the post advertised vide said impugned advertisement.

(2.) The Delhi Subordinate Services Selection Board (in short DSSSB , respondent No. 2 herein) had issued an advertisement in the Employment News of July, 2008 for inviting applications from eligible persons for the post of Teacher (Primary) in MCD. The last date of receipt of applications from eligible persons mentioned in the advertisement was 12.8.2008. It was specifically provided in the advertisement that the educational qualification, age, experience and other conditions of eligibility as stipulated in the advertisement shall be determined as on the closing date of receipt of applications.

(3.) As per the impugned advertisement the essential qualifications required for the post of Teacher in MCD were as under: