MAYAWATI MALIK Vs. MCD

JUDGEMENT

(1.) PETITIONER has filed this writ petition against the order dated 17th April, 2009 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (for short hereinafter referred to as "Tribunal") passed in TA No. 715/2009 thereby holding that Petitioner was not entitled to the reliefs as prayed in the petition.

(2.) BRIEF facts are that the Petitioner had passed two years JBT diploma course from the Lovely Teachers Training Institute, which was duly recognized by Government of National Capital Territory of Delhi, in the year 1997. Petitioner also got herself registered with the Employment Exchange for Primary Teacher. On 11th June, 1998 Respondent issued an advertisement inviting applications in the prescribed format for the post of Primary Teachers in the pay scale of Rs.4500 -7000/ - (revised), exclusively from the candidates, who had passed Elementary Teacher Education (ETE) course from District Institute of Education Training (DIETs) run by State Council of Education Research and Training (SCERT) of Government of National Capital Territory of Delhi.

(3.) PETITIONER alleges that the JBT diploma course from SCERT was at par with the ETE certificate course done from DIET. Even, Respondent had recognized both the courses at par in the past and for this reason only in the earlier advertisement dated 24th December, 1996 Respondent had invited applications from the eligible candidates holding ETE certificate and JBT diploma, for filling up the vacancies of Primary Teachers at that point of time.