Deepak Sharma vs Chairman, Delhi Subordinate Services Selection Board

Nita Chowdhury, J

Heard learned counsel for the applicant.

By filing this OA, the applicant is seeking the following reliefs:-

"A. Direct the respondents to change the date of PET/Skill test of the applicant either for the post of Wardor - Post Code 62/15 or Post Code 86/17 from 2.3.2009 to 11.3.2019 or 14.3.2019.

During the course of hearing, learned counsel for the applicant submitted that in pursuance of advertisements issued in 2015 and 2017, the applicant applied for the post code No.62/15 and Post Code No.86/17. However, the respondents are conducting the PET/Skill test for both the said post codes on the same date, i.e., 2.3.2019 and same time, i.e., 8.00 PM to 05.00 PM) and the place of appearing in the said PET/Skill tests are different and it is no possible for him to appear in both the said PET/skill tests which amounts to depriving the applicant to appear in both the PET/Skill tests.

Counsel for the applicant submitted that being aggrieved by the said holding of PET/Skill tests for the posts advertised by different advertisements on the same day and same time as well as at different places, the applicant moved a representation to the respondents on 27.2.2019 (Annexure A5) and when the respondents have not taken any decision on the same, he has moved this OA for redressal of his grievance.

Having regard to the aforesaid submission of the learned counsel for the respondents, we deem it appropriate to dispose of this OA with a direction to the respondents to take a decision of the aforesaid representation of the applicant and pass a reasoned and speaking order today itself.

A copy of this Order be given DASTI to learned counsel for the applicant to enable him to submit the same to the concerned respondents so that they may take action in this matter promptly.

This OA is disposed of in above terms at the admission stage itself.