Mamta Kaushik vs Govt. Of NCT Of Delhi & Others

L. Narasimha Reddy, J

The Delhi Subordinate Services Selection Board (DSSSB), the 2nd respondent herein issued an advertisement for various posts including the post of

Drawing Teachers, for being appointed in the Directorate of Education under the Govt. of NCT of Delhi 3rd respondent herein, in January 2020. The

educational qualification and age limit are prescribed therein.

The applicant has crossed the age limit stipulated therein. She contends that the 1st respondent i.e. GNCTD issued an order dated 01.11.1980

providing for relaxation of age limit by ten years, for a female candidate and the same is not being extended to her. This OA is filed with a prayer to

direct the respondents to extend the benefit of the order dated 01.11.1980, if necessary, by ignoring any orders to the contrary.

We heard Mr. Raman Kumar, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for the respondents at the stage of

admission, through video conferencing.

It is not disputed that the applicant has crossed the age limit stipulated under the advertisement. She claims the benefit of the order dated

01.11.1980 issued by the 1strespondent, providing for the benefit of age relaxation of 10 years in favour of the female candidates. Extensive litigation

ensued in respect of that order. It ultimately emerges from the various orders passed by the Hon’ble High Court, that

(a) The benefit there under is only for the post of Music Teachers

(b) The relaxation under that order is only pending the framing of relevant in recruitment rules.

It is not in dispute that for the post of Drawing Teachers, there exists a set of recruitment rules. At any rate, the Government has since withdrawn

the order dated 01.11.1980 through an order dated 06.03.2020. The applicant did not specifically challenge the order dated 06.03.2020. Viewed from

any angle, we do not find any merit in this OA and the same is accordingly dismissed. There shall be no order as to costs.