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Judgment
8 paragraphs · 391 wordsL. Narasimha Reddy, J
The Delhi Subordinate Services Selection Board (DSSSB) issued an Advertisement No.04/17 on 20.12.2017 proposing to select candidates for various posts in the Delhi Administration. TGT (Hindi) was one such, with Post Code 140/17 with 271 vacancies. The written test for this purpose was held on 28.08.2018. The applicant secured 78.40 marks therein. He missed the choice of being selected, by .07 marks.
The applicant contends that Question No.17 in Hindi version with ID No.723053342 had four multiple choices and none of them is correct. It is stated that the applicant could not avail the opportunity of making a protest between 31.08.2018 to 03.09.209, and though a detailed legal notice dated 22.07.2019 was issued in this behalf, the respondents did not pass any orders thereon. Hence, this OA.
We heard Shri Anuj Aggarwal, learned counsel for the applicant in detail.
The applicant no doubt made an effort to demonstrate that none of the answers pertaining to the question referred to above, is correct. It is necessary to take note of one fact here. Recognising that there exists a possibility of mistake in framing of questions, the respondents have created a facility of making representation between 31.08.2018 and 03.09.2019. The procedure is that soon after the representations in this behalf are received, they are referred to the concerned experts. Depending on the information received from the experts necessary corrective steps are taken. The applicant did not avail that facility.
Even if the plea of the applicant that he could not upload his grievance in the website due to rush, he could have done that soon thereafter, in the form of written representation, or approached the Tribunal, at that time. It is only on 22.07.2019, i.e., in the last week, that the applicant got issued a legal notice. The entire selection process assumed finality, and we are not inclined to interfere with the same at this stage.
Reliance is placed upon an order passed by this Tribunal on 14.03.2019 in OA No.580/2019. That however, is a batch of cases which were filed soon after the results were declared and the matter was examined with reference to relevant rules.
The applicant filed this OA, long after the issue has assumed finality. The OA is accordingly dismissed. There shall be no order as to costs.