Meena vs Delhi Subordinate Service Selection Board & Others

L. Narasimha Reddy, J

The applicant responded to an advertisement No.04/17 for the post of PGT (History) under the Post Code 113/17. A written test was held for that post. In the alternate result, the last candidate who was selected in the Unreserved Category (UR), was the one who secured 139.90 marks and the applicant, who too belongs to UR category was awarded 99.75 marks. She filed this OA with a prayer to direct the respondents to provide her access (link) to view and download the real data (response) entered in the system at the time of examination and details of total questions attempted, questions left un-attempted, wrong answers and marks deducted. A further direction is prayed for disclosure of normalization formula/procedure and to reserve one vacancy 1or thee applicant.

We heard Shri AnujSaini, learned counsel for the applicant and Ms.EshaMazumdar, learned counsel for the respondents, at the stage of admission.

The applicant is one of the thousands of candidates who responded to the advertisement. The selection was on the basis of performance in the OA 359/2021 Written test.The last candidate in the category 1s the one who secured 139.90 marks, whereas the applicant w Scored 40 marks less i.e. 99.75 marks. Itis only When the selection is missed by a fraction or one or two marks, that the unsuccessful candidates can lill the gap either by calling for the information or by Seeking revaluation. When the gap is so wide,with 40 marks, one just cannot imagine as to how the applicant can be nearerto the zone of selection.

The relief claimed in this OA is totally impermissible in law and except that it causes serious hardships to the applicant and in no way help the applicant.

We do not find any merit in the OA and the same is accordingly dismissed.

Pending MA No.438/2021, shall stand disposed of.

There shall be no order as to costs.