Delhi High Court - Orders
Government Of Nct Of Delhi & Ors vs Asha on 9 October, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12280/2025 & CM APPL. 50058/2025
GOVERNMENT OF NCT OF DELHI & ORS.
.....Petitioners
Through: Mr.Gaurav Dhingra &
Mr.Shashank Singh, Advs
versus
ASHA
.....Respondent
Through: Nemo.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 09.10.2025
1. This petition has been filed, challenging the Order dated 30.01.2025 (wrongly typed as 30.01.2024 in the Impugned Order), passed by the learned Tribunal in O.A. No. 1425/2018, titled as Asha v. Govt. of NCT of Delhi & Ors., whereby the learned Tribunal allowed the said O.A. filed by the respondent herein, directing the petitioners to consider the MCA degree of the respondent as meeting the essential qualification prescribed in terms of the advertisement for the post of TGT (Computer Science) under the Post Code 192/14.
2. The learned counsel for the petitioner submits that the advertisement was very specific and recognized only the following as essential qualifications: -
"Essential Qualification: Essential: 1. Bachelors Degree in Computer Application (BCA) from a recognized University. OR This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 21:56:21 Graduation in computer Science from a recognized University. (Provided that the Computer Science subject must be studied in all years as main subject). OR B.E./ B. Tech. (Computer Science/Information Technology) from a recognized University. OR Graduation in any subject and 'A' level course from DOEACC, Ministry of Information & Communication and Technology, Govt. Of India."
3. He further submits that the question of the respondent having a higher qualification, therefore, does not arise in the present case.
4. Issue notice to the respondent, to be served through all permissible modes, returnable on 24th February, 2026, to be listed along with W.P.(C) 9669/2023, titled Varun Kumar Dinkar &Ors. v. GNCT Of Delhi & Ors.
5. Let a counter affidavit be filed within a period of four weeks of the receipt of the notice. Rejoinder thereto, if any, be filed within a period of three weeks thereafter.
6. In the meantime, there shall be a stay on the enforcement of the Impugned Order.
NAVIN CHAWLA, J MADHU JAIN, J OCTOBER 9, 2025/rv/HS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2025 at 21:56:21