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Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0158

Manju vs Govt. Of NCT Of Delhi & Others

Central Administrative Tribunal · Decided on 31 March 2021

HON’BLE JUDGES
L. Narasimha Reddy, J · A. K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 691 Of 2021
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Judgment

7 paragraphs · 347 words

L. Narasimha Reddy, J

1.

The Delhi Subordinate Services Selection Board (DSSSB) issued an Advertisement dated 04.03.2021, inviting applications for various posts, including the Special Education Teacher with Code No.32/21. The age limit stipulated for that post is 30 years for the unreserved category. The applicant crossed that age limit. This OA is filed, with a payer to direct the respondents to relax the age limit for the post.

2.

The applicant contends that on several occasions, the Government relaxed the age limit in compliance with the directions issued by the Hon'ble High Court. Reference is made to an order dated 13.03.2020 passed in this behalf.

3.

We heard Shri Tanvir Ahmed Ansari, counsel for the applicant and Ms. Anupama Bansal with Ms. Esha Mazumdar, counsels for respondents at the stage of admission.

4.

The applicant seeks the relief of relaxation of age limit. That is purely in the realm of the User Department, i.e. MCD. It is true that in the Writ Petition No.9040/2019, the Hon'ble High Court directed the respondents therein to relax the age limit as well as the conditions as to the date by which the qualification of CTET must be obtained. The resultant order was passed by the DSSSB on 13.03.2020. However, it was mentioned that it is one time relaxation. Since that was in pursuance of the order of the Hon'ble High Court, we do not feel it appropriate to straightway grant relaxation. We, however, leave it open to the applicant to make a representation claiming the benefit of relaxation of age limit. We passed similar order in OA No.664/2021.

5.

We, therefore, dispose of the OA, leaving it open to the applicant to make a representation, claiming the benefit of relaxation in age limit. The representation, if made, shall be disposed of within a period of two weeks from the date of presentation thereof. If it is decided to relax the age limit, the applicant and other similar situated persons shall be permitted to upload the applications even after the due date.

There shall be no order as to costs.