SANJANA Vs. ADDL DY COMMISSIONER

JUDGEMENT

(1.) The petitioner applied in response to an advertisement issued by the respondent No. 2, the Municipal Corporation of Delhi, on 16th July, 1996 for the post of Primary Teacher. The petitioner had passed the Pre-University Examination in 1985 from Maharishi Dayanand University, Rohtak securing 61.1 percent marks. The said Pre-university course was of one year duration after obtaining the matriculation certificate for a 10 year course.

(2.) The petitioner was denied selection for the post of primary school teacher and the results were declared on 24th January, 1998, by public notice inviting objections from the candidates. The petitioner herein filed her objections to the proposed results by brining on record the fact that Pre-University Course (1995) of Maharishi Dayanand University, Rohtak was one year duration after 10 years of Matriculation examination of recognised Board which is considered equivalent to II years Higher Secondary programme.

(3.) Alongwith the counter affidavit, Annexure R-1 has been filed and the reliance has been placed on a decision dated 8th August, 1996 of the Education Department of the Municipal Corporation of Delhi. The said decision sets out die following table: <FRM>JUDGEMENT_768_DLT79_1999Html1.htm</FRM>