SUSHAMA Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) C.M. No.17346/2018

(2.) It is the case of the petitioner that she is a duly qualified diploma holder in education from Board of School Education, Haryana.

(3.) It is further an admitted position that, on the strength of the aforesaid qualifications, the petitioner appeared in CTET examination held on 18.09.2016 and was declared qualified in the said examination on 07.11.2016.