Anita R Mishra vs Lieutenant Governor Of Delhi & Others

L. Narasimha Reddy, J

(Through Video Conferencing)

The applicant is working as Guest Teacher in a Government School at Delhi. The respondents initiated steps for appointment of Trained Graduate

Teachers (TGT) in various subjects, and issued Advertisement No.02/21 on 12.05.2021. The age limit is stipulated, and in the normal course the

applicant has crossed the age limit.

There exists a facility of age limit in favour of Guest Teachers to the extent of five years, as a one-time measure. The applicant contends that

though she availed the benefit of age relaxation for the post of PGT (Social Science) in 2017, this time she intends to apply for the post of TGT (Social

Science). She contends that these two posts are distinct, separate and independent, and there was no basis for the respondents in denying her the

benefit of relaxation of age limit.

We heard Shri Khagesh B. Jha, learned counsel for the applicant and Ms. Esha Mazumdar and Shri Amit Yadav, learned counsel for the

respondents.

The relaxation granted under official order dated 11.06.2021 is subject to two conditions. 1st is that, it shall not exceed five years, and 2nd is that the

relaxation shall be extended only for one time, in favour of a candidate. Admittedly, the applicant availed the relaxation of age limit in the year 2017,

but was not successful. The plea that she intends to apply for a different post is unacceptable. The circular is clear to the effect that the age relaxation

is a one-time measure and the applicant cannot extend the scope of that by referring to individual posts. If that is accepted, the benefit can be availed

for nearly 20 posts which, in fact, are advertised by the respondents.

We do not find any merit in the OA. It is accordingly dismissed. There shall be no order as to costs.