HRISHIKESH ROY, J. - (1.) Leave granted.
(2.) Heard Ms Madhavi Divan, Learned Additional Solicitor General of India representing the appellants. The Learned Senior Counsel Ms Aishwarya Bhati, represents the contesting Respondent Nos. 2-6. The respondents and few others had filed the O.A. No. 1047 of 2014 before the Central Administrative Tribunal (CAT) and the same was allowed on 20.08.2018 (Annexure P/5). The resultant challenge by the appellants was dismissed under the impugned order of the High Court of Delhi in the Writ Petition (C) No. 557 of 2019, which has led to the present appeal.
(3.) The matter pertains to the recruitment of Special Education Teachers under the Govt. of NCT of Delhi. The Advertisement No. 01/2013 (Annexure P/1) was issued by the Delhi Sub-ordinate Services Selection Board where, for the vacancies of Special Education Teachers against Post Code 01/13, the following essential qualifications were stipulated:- "............................................. i)Graduate with B.ED (Special Education) or B.ED. with a two years Diploma in Special Education or Post Graduate Professional Diploma in Special Education or any other equivalent qualification approved by Rehabilitation Council of India. ii)Central Teacher Eligibility Test (CTET) conducted by Central Board of Secondary Education (CBSE). .........................................." ;