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Judgment
Pradeep Kumar, Member (A)
The applicant belongs to SC category. He applied for the post of LDC, post code 51/13, against a recruitment notification issued on 19.09.2013. He
applied as a UR category candidate. The written examination was held on 25.10.2019. The result was declared on 23.09.2020. The applicant secured
112.56 marks as a UR candidate. The cut off marks for SC category candidates for this exam is 103.96.
The applicant is not shortlisted under UR category.
The applicant made a representation dated 24.09.2020 to DSSSB that his SC certificate should be taken on record and his candidature be
considered as a SC candidate in place of UR candidate, under which he applied earlier. This representation has not been decided as yet.
Feeling aggrieved, the instant OA has been filed seeking a direction to the DSSSB to consider his candidature as a SC candidate.
Matter has been heard at length at the admission stage. Shri M. K. Perwez, learned counsel represented the applicant. Ms. Esha Mazumdar,
learned counsel represented the respondents on advance information.
The applicant, however, also pleads that he will be satisfied if a direction can be issued to the respondents to decide his pending representation
dated 24.09.2020 in a time bound manner before impending Typing skill test.
In view of the aforesaid, the OA is disposed of at the admission stage itself, without going into the merits of the case, with a direction to the
Respondents to decide the aforesaid pending representation Dt. 24.9.2020, of the applicant within a period of three weeks under advice to the
applicant.
Pending MA also stands disposed of. No costs.