After 24 TGT Aspirants Allege Some Interviewees Lacked Required Qualifications, CAT Directs CBSE To Scrutinise Eligibility Before Job Offers

The 24 applicants were candidates for TGT (Work Experience) under CBSE Recruitment Notification No. 01/2025 for posts in KVS and NVS.

They claimed to possess the prescribed engineering degree with at least 50% marks, to have qualified Tier-I and Tier-II, and to have participated in interviews.

They alleged that some interviewed candidates did not possess the essential qualifications specified in the notification, despite an FAQ stating that candidates’ qualifications must match the notification word for word.

After their representation to the KVS Commissioner and legal notice remained unanswered, the applicants sought relief from the Tribunal.

The Tribunal relied on Recruitment Notification No. 01/2025, particularly its prescribed essential qualifications for TGT (Work Experience), and the respondents’ FAQ concerning the match between candidates’ qualifications and the notification.

It directed that the recruitment exercise be conducted in accordance with the notification and applicable recruitment rules.

The Tribunal noted CBSE’s responsibility for conducting the recruitment exercise and that the applicants’ legal notice had also been addressed to it.

Rather than adjudicating whether the alleged candidates were ineligible, the Tribunal directed CBSE to scrutinise their eligibility against the notification’s essential qualifications and to address any established illegality under the applicable rules and notification terms.

It directed KVS and NVS to remain mindful of that scrutiny before issuing appointment offers.

It directed CBSE to examine the allegations and scrutinise the candidates’ eligibility; if an illegality was found, the respondents were to address it in accordance with the applicable recruitment rules and notification.

KVS and NVS were directed to take these directions into account before issuing appointment offers.

The applicants remained at liberty to pursue appropriate remedies if their grievance survived.

No order as to costs was made; pending MAs were also disposed of.