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Judgment
L. Narasimha Reddy, J
The applicant took part in the selection process for the post of Welfare Officer/Prison Welfare Officer/Probation Officer conducted by the Delhi
Subordinate Services Selection Board (DSSSB), the first respondent herein for the user department of Social Welfare of the Govt. of NCT of Delhi.
The results of the examination were declared in January, 2020. After verification of the records and certificates, a rejection notice was published on
06.03.2020. The applicant did not respond at the initial stages. According to him, he was waiting for an intimation from the first respondent and that it
was only on 04.08.2020 that he came to know about the process. He made a representation on 07.09.2020 in this behalf. This OA is filed with a
prayer to direct the respondents to consider his case for appointment to the post of Welfare Officer/Prison Welfare Officer/Probation Officer.
The applicant contends that the post is still vacant and no harm would be caused to the respondents if, his case is considered.
We heard Shri Davesh Bhatia, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for respondents.
The selection process is a time bound one. The entire process is through online and hardly there any scope is left for human interference. The
application form as well as in the admit card, it was clearly mentioned that the candidates must verify the website for the purpose of knowing the
result of their participation. However, the applicant contends that he was handicapped, on account of the lockdown due to Covid-19.It is evident that
the lockdown did not affect the online process. One more aspect is that the applicant is said to have come to know about the development, on
04.08.2020 when two candidates were permitted to upload their documents at a belated stage. Even at that time, the applicant did not take any steps.
It is one month thereafter, that he filed the representation dated 07.09.2020.
In W.P.No.3892/2019, The Hon’ble High Court of Delhi has examined the issue of this nature and held that (a) the candidates cannot wait for
any physical or written communication, when everything is through online; and (b) whatever be the reasons, once the documents are not uploaded in
time, the candidates cannot claim any benefit of participation. The same was followed by this Tribunal in OA No.220/2020 vide its order dated
05.10.2020. Similar situation obtains in this case also.
We do not find any merit in the OA. The same is accordingly dismissed. There shall be no orders as to costs.