Delhi High Court: A Single Judge Bench comprising of Sunil Gaur, J., disposed of a writ petition before it. The petitioner, an unsuccessful candidate for the post of Trained Graduate Teacher (TGT) in Mathematics, had filed the writ petition against the appointment of Respondent 7, who was selected as TGT in Dhanpatmal Virmani Secondary School, Roop Nagar, Delhi.
The petitioner’s case was that the Masters’ degree held by Respondent 7 was fabricated and that there was interpolation of marks scored by Respondent 7 in the interview. The petitioner submitted that while she was working as a guest teacher in another school, Respondent 7’s ineligibility gave her a valid claim to be appointed as TGT. The petitioner submitted that several representations in this regard were made but to no avail. She also brought to light the fact that she had sent a legal notice to the respondents but there was no response to it.
The Court adjudged that a proper inquiry was called for, considering the fact that Respondent 7’s marks were handwritten whereas the other candidates’ were printed in the interview score sheet and that Respondent 7 claimed to have earned an MA in Mathematics from Kalinga University, Raipur, Chhatisgarh, which is a full time regular course, while she was in regular service in a MCD school within the same period. The Court directed that the conclusions of the inquiry be communicated to the petitioner so she may avail remedy available under law. Petition disposed of. [Ashu Rani v. Dhanpatmal Virmani Senior Secondary School,2018 SCC OnLine Del 7127, decided on 07.02.2018]