SANJEEV KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Issue rule in these petitions. Since the issues involved in these proceedings under Articles 226 of the Constitution are common, with consent of parties, the matters were heard together finally.

(2.) The petitioners in WP 6934-36/04 (hereafter referred to as Sanjeev ) seek a direction that they are entitled to compete in, and considered for the post of Assistant Teachers, advertised by the Delhi Subordinate Selection Board ( the Board ). These petitioners hold B.Ed/ one years' teachers' training certificates. The second batch of petitioners (WP 6606- 10/2005, hereafter called Sandeep ) on the other hand, seek a declaration/ direction that only those candidates with two years' teachers' training certificate qualifications, can compete in the recruitment process. They also attack inclusion of certain questions in the competitive examination held by DSSB, as falling outside the syllabus; the competitive exam is therefore impugned.

(3.) That Board invited applications for recruitment, to the post of Assistant Teachers, (bearing code 0342 and 0347). Code 0342 relates to recruitment to 36 posts, under the Government of NCT. The essential qualifications advertised for the post are: