KANTA RANI Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) A piquant situation had developed in his case and we were not quite clear at the beginning as to how we should proceed, consequently, we heard the matter at length.

(2.) On 6th October, 1988, Mr. A.K. Dhull and Mr. Narendra Singh filed Civil Writ No. 2306/88. They impleaded the Staff Selection Commission, Department of Personnel & Training, Ministry of Home Affairs, the Secretary, Ministry of Home Affairs and the Municipal Corporation of Delhi as respondents.

(3.) In the said petition, it was mentioned that the Municipal Corporation of Delhi was running a large number of primary schools and employed thousands of teachers Consequently, the Municipal Corporation of Delhi requested the Staff Selection Commission to select Assistant Teachers (Primary) for them. In response to this request the Staff Selection Commission published an advertisement on 17th September, 1988 and specified certain educational qualifications.