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Judgment
Justice L. Narasimha Reddy, Chairman :
This OA is filed by the applicant with a prayer to direct the respondents to give one-time exemption to the applicant with regard to CTET qualification against the post code 32/20 Special Educator (Primary) by the Municipal Corporation of Delhi (MCD).
We heard Mr. Tribiridh Kumar, learned counsel for the applicant and Ms. Esha Mazumdar and Mr. R.K. Jain, learned counsels for respondents, at the stage of admission.
The reasons stated by the applicant for seeking exemption is that no examination was held for CTET for the past seven years. This very contention was dealt with in detail in the case of Himanshu Dabas Vs. Govt. of NCT of Delhi (OA No. 300/ 2018) and was rejected through a detailed Order dated 14.03.2019. It is brought to our notice that the Order of the Tribunal was upheld by the Hon'b1e High Court.
We, therefore, do not find any merit in the OA and accordingly, the same is dismissed.
There shall be no order as to costs.