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Tribunals and CommissionsDivision Bench(2021) 08 CAT CK 0011

Priti Devi & Others vs Govt. Of NCT Of Delhi & Others

Central Administrative Tribunal · Decided on 3 August 2021

HON’BLE JUDGES
Manjula Das, J · A.K. Bishnoi, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 1489, 1490, 1492 Of 2021, Miscellaneous Application No. 1944, 1945, 1947, 1946, 1950, 1951 Of 2021
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Judgment

19 paragraphs · 346 words

Manjula Das, J

1.

In these three O.As., common question of law and facts arise. Hence, they are disposed of through this common judgment.

2.

The Delhi Subordinate Services Selection Board initiated steps for selection and appointment to various posts, including the post of Trained

Graduate Teacher (Physical Education) vide Post Code Nos.87/20 and 80/20, through Vacancy Notice/Advertisement No.04/2020 dated 4.01.2020.

The applicants applied for the said post.

3.

Learned counsel for applicants submitted that the applicants fulfilled all the eligibility conditions and they have submitted the requisite applications

along with all the required documents and have also paid the requisite fee. However, for the reasons best known to them, the respondents have not

issued the admit cards to the applicants till date in spite of the fact that the relevant examination is scheduled for 02.08.2021.

4.

Learned counsel for applicants also referred to the interim orders passed by this Tribunal on 20.07.2021 in Monika Sharma v. DSSSB & others

and 30.07.2021 in O.A. No.1480/2021, wherein the Tribunal has directed the respondents to issue the admit cards to the applicants therein.

5.

On the other hand, Ms. Esha Mazumdar, learned counsel for respondents submitted that though the applicants have filed these O.As. on

02.08.2021, by the time the O.As. could be taken up, the examination had already been held, and the applicants cannot now be permitted to appear in

the examination.

6.

Heard Mr. G K Chauhan, learned counsel for applicants and Ms. Esha Mazumdar, learned counsel for respondents.

7.

From the perusal of the records, it is seen that the examination for the said post has already been held by the respondents on 02.08.2021 and we do

not intend to grant any relief to the applicants in this behalf. However, we dispose of these O.As., giving liberty to the applicants to prefer a

comprehensive representation to the respondents in this behalf within one week from day. On receipt of such representation from the applicants, the

respondents shall pass a speaking and detailed order within one month thereafter.

There shall be no order as to costs.