Delhi High Court - Orders
Dayanand And Ors vs Gnct Of Delhi And Ors on 27 September, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A.K. Chawla
$~S-7.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 13885/2018
DAYANAND AND ORS. ..... Petitioners
Through: Ms. Sripana Chatterjee, Adv.
versus
GNCT OF DELHI AND ORS. ..... Respondents
Through: Ms. Sangita Rai, Adv.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A.K. CHAWLA
ORDER
% 27.09.2019 C.M. No. 43526/2019
Exemption allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 43524/2019 Delay in filing the review petition is condoned. The application stands disposed of.
REVIEW PET. 408/2019 and C.M. No. 43525/2019 The submission of learned counsel for the applicants, who are arrayed as respondent Nos. 4 to 26 in the writ petition is that the applicants are holding the MCA Degree. Since they had not been issued appointment letters by the DSSSB, they had preferred an Original Application before the Tribunal, which was allowed. Against the said decision, the petitioner, holding the BCA Degree had approached this Court by preferring the writ petition. This Court had remanded the matter back to the Tribunal for fresh consideration of the issue i.e. as to whether the two-year Degree of MCA obtained after graduation in any subject could be considered to be a higher qualification or at par with the three-year BCA Degree and whether the attainment of MCA qualification subsumes within it the qualification of BCA. The views of the Governing Councils such as AICTE, who are concerned with the field of Computer Education, were directed to be called for.
The submission of learned council for the applicants is that unbeknown to the applicants, the said exercise had already been undertaken by the DSSSB. Premised on the said exercise undertaken by the DSSSB, this application has been filed to seek review.
We are not inclined to review our decision. However, we leave it to the applicants to place such materials before the Tribunal and the Tribunal shall consider the matter while undertaking the exercise as directed by us.
We request the Tribunal to deal with the matter as early as possible considering the fact that the appointment of the applicants and others are held up.
VIPIN SANGHI, J A. K. CHAWLA, J SEPTEMBER 27, 2019 N.Khanna