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Neelam Malik vs Delhi Subordinate Services Selection Board And Ors

Central Administrative Tribunal · Decided on 27 July 2018 · Citation: (2018) 07 CAT CK 0019

HON’BLE JUDGES
Nita Chowdhury, Member (A) · S.N. Terdal, J
RESULT
Dismissed/Disposed Of
CASE NUMBER
Original Application No. 2171 Of 2015, Miscellaneous Application No. 2710 Of 2016
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Judgment

7 paragraphs · 293 words

Nita Chowdhury, Member (A)

1.

MA No. 2710/2016 has been filed by the applicant seeking  a  direction  to  the  respondents  to  declare  her result for the post of PGT (Economics, Female) for the post Codes of 136/12 & 166/14 under Roll No.28002089.

2.

In reply to the MA, it is submitted that the marks in Tier I Exam for the aforesaid Post Codes were declared and uploaded vide Notice No.F.4(395)/DSSSB/2015/160- 167 wherein the applicant had got 65.5 marks in UR category. The said score is less than the score of the last shortlisted candidate for Tier-II Examination, and accordingly, the applicant was not shortlisted for Tier-II Exam.

3.

In the OA No. 2171/2015, the applicant has prayed for the following reliefs:-

"i. To direct the respondent to examine the Applicant for TIER II Examination and assess the suitability of the applicant for appointment to the post of Post Graduate Teacher on merits.

ii. Such  other  order  or  orders  as  this  Hon'ble Court may deem fit and proper in the facts and circumstances may also be passed."

4.

The main relief had already been given to the applicant on 16.06.2015 itself whereupon the respondents were directed to issue an admit card to the applicant on provisional basis to participate in Tier-II Examination to be held on 28.06.2015. The applicant appeared in the examination and as is clear from the information given by the respondents, her result has also been declared and uploaded by the DSSSB. It has been found that she has not got the requisite marks to be appointed against the said post codes in UR category. Accordingly, nothing remains to be decided in this OA and the same is dismissed. The aforesaid MA also stands disposed of. No order as to costs.