POONAM PATWAL Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Through the present Petition, the Petitioner seeks to assail the order dtd. 18/12/2025 [hereinafter referred to as 'Impugned Order '] passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi [hereinafter referred to as 'Tribunal '] in O.A. No.2798/2018, whereby her Original Application seeking age relaxation and consequential appointment to the post of Teacher (Primary), Post Code 01/18, in the MCD has been dismissed.

(2.) In order to appreciate the controversy involved in the present Petition, the relevant facts, in brief, are required to be noticed.

(3.) The Petitioner was born on 27/4/1982 and belongs to the Unreserved category. According to the Petitioner, she has been working as a Guest Teacher with the DoE, GNCTD, since the year 2012. She relies upon the Notification dtd. 1/11/1980 issued by the DoE under Rule 43 of the Delhi School Education Rules, 1973 [hereinafter referred to as 'DSE Rules ']. The Notification dtd. 1/11/1980 provided for a general relaxation of ten (10) years in the maximum age limit prescribed in the Recruitment Rules for recruitment to various posts of teachers in Delhi Schools for women candidates.