Nikhil Kumar vs Govt. Of NCT Of Delhi & Others

Pradeep Kumar, Member (A)

The applicant herein is a candidate for recruitment against Post Code 81/17 DASS Grade-II. The applicant was short-listed on the basis of Tier-I

exam, which is a MCQ type exam and he secured 137.28 marks. Thereafter he appeared in the Tier-II exam, which is written type exam, whereinthe

result was declared on 13.10.2020 and he secured 1.58 marks out of maximum 300 and he was not shortlisted for next stage which was to upload e-

dossier.

On being querried, the applicant submitted that the date for uploading the e-dossiers is already over.

The applicanthas made a representation dated 20.10.2020 bringing out that he could not have secured only 1.58 marksin Tier-II exam,based upon his

own assessment of writing Tier-II exam. This representation has not been decided as yet.

Issue notice. Shri Amit Yadav proxy for Ms. Esha Mazumdar, learned counsel, who appears on advance information on behalf of respondents,

accepts notice.

Learned counsel for applicant is directed to serve a copy of the OA to the respondents’ counsel as the same has not been received by them as

yet.

The Tribunal has considered the matter and the same is disposed of at admission stage itself, without going into the merits of the case, with a

direction to the respondents to pass a reasoned and speaking order on the pending representation dated 20.10.2020, within a period of four weeks,

under advice to the applicant.

The OA is disposed of. No costs.