Mamta Devi vs Govt Of Nct Of Delhi And Anr
2018 Latest Caselaw 2474 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+              W.P.(C) 8122/2016 & CM APPL. 1335/2018

%                             Date of decision : 19th April, 2018

       MAMTA DEVI                           ..... Petitioner

                          Through :   Mr. Ashok Agarwal, Adv.

                          versus

       GOVT OF NCT OF DELHI AND ANR .... Respondents
                    Through : Mr. Naushad Ahmad Khan,
                              ASC, GNCTD.
                              Mr. Rajan Tyagi, ASC along
                              with Mr. Muktamay Mandal,
                              Astt. Director (Education).
                              Ms. Avnish Ahlawat, Standing
                              Counsel     with    Ms.     Palak
                              Rohmetra, Adv. for DOE.

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR
                      JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. Pursuant to our last order, Mr. Rajesh Chopra, Secretary of the Delhi Subordinate Services Selection Board (DSSSB) is present in court. He informs us that so far as the posts of Special Educators in schools (both under the Municipal Corporations as well as those run by the Delhi Administration) are concerned, the applications stood invited by the DSSSB, last date of which was notified as 31 st January, 2017 for

the schools run by the Delhi Administration and 15th September, 2017 for the schools run by the Municipal Corporation.

2. We are informed that so far as the applications received are concerned, the examination has been scheduled in the last week of July, 2018.

3. The respondents are seized with the issue of filling-up the posts of Special Educators, which has been raised in this writ petition, and have taken active steps towards effecting the recruitment.

4. In view of the above position, this writ petition does not need to detain us any further and shall stand disposed of. Pending application also stands disposed of.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J APRIL 19, 2018 aj