Delhi High Court - Orders
Govt. Of Nct Of Delhi And Ors vs Manisha Singh And Ors on 25 February, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
$~42.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1882/2019
GOVT. OF NCT OF DELHI AND ORS. ..... Petitioner
Through: Ms.Avnish Ahlawat, Standing Counsel for
GNCTD (Services) with Mr.N.K. Singh, Advocate
versus
MANISHA SINGH AND ORS ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 25.02.2019 C.M. No. 8803/2019 Allowed, subject to just exceptions. Application stands disposed of.
W.P.(C) 1882/2019 Learned counsel for the petitioner submits that the tribunal has allowed the Original Application preferred by the respondent on the specious plea that the CTET test which was an essential qualification of appointment of a Special Educator in respect of the advertisement dated 20.12.2017 was not held by the CBSE in the year previous to the year in which the advertisement was issued. She points out that this court has already dealt with the said issue in WP(C)13802/2018 Puran Singh Rana & Ors. Vs. Govt. of NCT of Delhi & Ors. and the similar plea has been rejected by this Court in WP(C)463/2019 Mayank Vs. Govt. of NCT of Delhi & Ors.
Issue notice to respondents, returnable on 27.9.2019. In the meanwhile, operation of the impugned order shall remain stayed.
VIPIN SANGHI, J A. K. CHAWLA, J FEBRUARY 25, 2019 ssn