Neelam Rani vs Govt. of NCT of Delhi & another

K.N. Shrivastava, Member (A)

The applicant, who is original applicant in O.A. No.459/2018, through the medium of this M.A., has prayed for direction to the respondent No.1 - Delhi Subordinate Services Selection Board (DSSSB) to send ID number through SMS on her contact No.9821027772 for the post of Assistant Teacher (Primary) vide Post Code No.89/17 in addition to offline application already submitted by her, so that she could upload her online application form for the said post. The O.A. was considered for grant of interim relief on 30.01.2018, on which date, the Tribunal granted the interim relief; operative part of which reads as under:-

"In the meantime, it is directed that respondent No.1 will entertain the offline application (hard copy) from the applicant and issue admit card and permit her to participate in the examination / selection process provisionally. Her claim for age relaxation shall also be considered by the competent authority. Such participation shall not confer any right or equity in favour of the applicant and will remain subject to any order that may be passed by the Tribunal or the final outcome of this O.A. However, the result of the applicant shall not be declared without the leave of the Tribunal."

The applicant has contended in the M.A. that she submitted her offline application form to the office of respondent No.1 on 31.01.2018, i.e., the last date of receiving application forms, and that respondent No.1 has already shown the name of applicant in the list, but has failed to issue her ID number through SMS; as a result of which, she is not able to upload her application online. The applicant has placed on record a copy of her application for submission offline form for Advertisement No.04/2017 through Tribunal's ibid interim order dated 31.01.2018 (p.4). There is a stamp of Administration Branch of the DSSSB affixed on it, indicating that the application form was received on 31.01.2018 in the said office.

In view of the fact that the applicant's offline application has been received in the office of DSSSB on 31.01.2018, the DSSSB is obliged to issue ID number to the applicant and facilitate her to upload her application online in terms of the Tribunal's interim order dated 30.01.2018. Hence, the  DSSSB  is  directed  to  verify  its  records  and  after  confirming  thatapplicant's offline application was indeed received on 31.01.2018, it shall issue the ID number to the applicant forthwith and facilitate her to upload her application online.

M.A. stands disposed of.

List O.A. on 06.08.2018, as already ordered.