HEMANT GUPTA,J. - (1.) Leave granted. The challenge in the present appeal is to an order passed by the Delhi High Court on 20.2.2019 affirming the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi on 5.9.2018 whereby an original application (OA) filed by the respondent herein was allowed, holding that she was entitled to age relaxation of five years for appointment to the post of PGT (English) Female.
(2.) The respondent is serving as Teacher (Primary) in South Delhi Municipal Corporation[1] since 7.4.2006. The appellant invited applications for various posts including the post of PGT (English) Female, Post Code No. 133/2012, vide Advertisement No. 2/2012. The age limit as per the advertisement in respect of the post for which the respondent was an applicant reads thus: "Age Limit: Below 36 years and relaxable in case of Govt. Servant and departmental candidates upto 05 years in accordance with the instructions or orders issued by the Central Government. This post is identified as suitable for OH/VH persons only as per the Requisition of the User Department." [1] For short, the 'Corporation'
(3.) The respondent's date of birth is 10.2.1976 and on the closing date of the receipt of the applications i.e. 15.6.2012, she was more than 36 years of age. The learned Tribunal allowed the OA filed by the respondent holding that she was entitled to age relaxation as the Corporation falls under the ambit of Government Organisation. It is the said order which was affirmed by the High Court.;