Central Administrative Tribunal - Delhi
Neetu Yadav vs Gnctd on 29 April, 2026
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Item No.42/ C-IV O.A. No.4775/2025
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No.4775/2025
This the 29th day of April, 2026
Hon'ble Mr. Manish Garg, Member (J)
Hon'ble Dr. Anand S Khati, Member (A)
Neetu Yadav, Aged about 29 years Dlo Satya Narayan
Yadav Village Bhula, Aspure Devsara Patti, Pratapgarh,
Uttar Pradesh- 203124
...Applicant
(By Advocate: Mr. Yogesh Kumar Mahur with Mr.
Harkesh Parashar)
Versus
1. Govt. of NCT of Delhi, Versus Through its Chief
Secretary, A-Wing, 5th Floor, Delhi Secretariat, I.P.
Estate, New Delhi
2. Directorate of Education, Through its Director, Old
Secretariat, Vidhan Sabha Metro Station, Civil Lines,
New Delhi
3. Delhi Subordinate Services Selection Board· Through
its Secretary, F-18, Karkardooma Institutional Area,
New Delhi
...Respondents
(By Advocates: Mr. Tanmay Vasishtha for Mr. Amit
Anand;
Ms. Garima)
SNEHA 2026.05.04
MEENA 11:05:15+05'30'
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Item No.42/ C-IV O.A. No.4775/2025
ORDER (ORAL)
By Hon'ble Mr. Manish Garg, Member (J) In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:-
"I) Quash and set aside the Impugned Order DE.4(77)/DRC/E-IV/Part File (40/22) DST/2024/133-138 dated 07.01.2025 vide which the Respondents have cancelled the candidature of the applicant for the post of Domestic Science Teacher, against Post Co.de 40/22. II) Direct the Respondent to consider the candidature of the Applicant for the post of post of Domestic Science Teacher, Post Code 40/22 as she fulfills the eligibility conditions and process her candidature as per the merit position in the " respective Category by affording her appointment to the said post.
III) Direct respondents to complete the process of selection and appoint the Applicant forthwith to the post applied under respective category (UR) for which the applicant was selected with all consequential benefits. IV) Pass such further and other orders and directions as this Hon'ble Court may deem fit and proper."
2. Learned counsel for the applicant submits that the applicant was declared successful in the examination for the post of Domestic Science Teacher (Post Code40/22) and was included in the select list pursuant to Advertisement No. 08/2022. He submits that the issue involved in the present O.A. is no longer res integra and stands squarely covered by various judgments of this Tribunal, including Rachita & Ors. vs. Directorate of Education & Ors., O.A. No. SNEHA 2026.05.04 MEENA 11:05:15+05'30' 3 Item No.42/ C-IV O.A. No.4775/2025 3913/2023 decided on 07.02.2025, and Anju & Ors. vs. Govt. of NCT of Delhi & Ors., O.A. No. 3618/2025 decided on 12.01.2026, wherein similarly placed candidates possessing qualifications in Home Science were held to be eligible.
3. Learned counsel for the applicant further submits that the applicant has studied Home Science at the 10+2 level, as well as during graduation, and has also obtained a Bachelor of Education (B.Ed.) with Home Science as a teaching subject. The applicant has placed on record relevant certificates in support of her educational qualifications.
4. Learned counsel for the applicant has, inter alia, raised the following grounds:
(i) The Competent Authority has wrongly cancelled the candidature of the applicant on the ground that the essential qualifications possessed are not in consonance with the Recruitment Rules. As per the RRs, the essential qualifications are: (a) Bachelor's Degree in Domestic Science/Home Science from a recognized university/institution; and (b) Bachelor's Degree in Education with Domestic Science/Home Science as a teaching subject. In the instant case, the SNEHA 2026.05.04 MEENA 11:05:15+05'30' 4 Item No.42/ C-IV O.A. No.4775/2025 applicant fulfills the eligibility criteria, having obtained a Bachelor's Degree and having studied the concerned subject, i.e., Domestic Science/Home Science, in all three years of graduation.
5. Learned counsel further draws attention to the documents placed on record to demonstrate that the issue regarding essential qualification already stands settled. It is also submitted that in similar matters, the respondents themselves have implemented the judgments and granted appointments to similarly situated candidates.
6. On the other hand, learned counsel for the respondents opposes the relief sought and relies upon the Recruitment Rules, contending that the applicant does not possess the essential qualifications as prescribed and that the qualification in Home Science does not strictly satisfy the requirement. Learned counsel for the respondents submits that the applicant possesses the following qualifications:-
Name Class/Level Subjects
Neetu Yadav 10th Science, Drawing
Hindi, Sanskrit, English, Civics, Home Neetu Yadav 12th Science, Sports and Physical Education Neetu Yadav BA 1st Year English, Hindi, Home Science Neetu Yadav BA 2nd Year English, Hindi, Home Science Neetu Yadav BA 3rd Year English, Home Science, Environmental SNEHA 2026.05.04 MEENA 11:05:15+05'30' 5 Item No.42/ C-IV O.A. No.4775/2025 Name Class/Level Subjects Studies Neetu Yadav B.Ed. Education, Pedagogy of School Therefore, the candidature of the applicant canceled with remark as 'Essential qualification possessed by the candidate is not pas the Recruitment Rules' vide order no DE.4(77)/DRC/E-IV/part file(40/22)DST/2024/133-138 dated 07.01.2025.
7. We have heard learned counsel for the parties and perused the material available on record. From the documents placed before us, it is evident that the applicant has studied Home Science throughout her academic career and possesses the requisite teaching qualification (B.Ed.) in the said subject. Further, the issue regarding equivalence/eligibility of such qualification appears to have been settled in earlier decisions of this Tribunal, which have also been implemented by the respondents.
8. In view of the above, and considering the settled position, the present O.A. is allowed. The impugned order dated 07.01.2025 is quashed and set aside. The respondents are directed to consider the case of the applicant for appointment to the post in question, if SNEHA 2026.05.04 MEENA 11:05:15+05'30' 6 Item No.42/ C-IV O.A. No.4775/2025 otherwise found eligible, in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.
9. Needless to mention that the applicant shall be entitled to all consequential benefits on a notional basis. However, there shall be no payment of any arrears of pay and allowances on the principle of "No work, no pay."
10. Accordingly, the O.A. is allowed in the aforesaid terms. Pending M.As., if any, shall also stand disposed of accordingly. There shall be no order as to costs.
(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)
/sm/
SNEHA 2026.05.04
MEENA 11:05:15+05'30'