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Ritu Sharma & Others vs Kendariya Vidyalaya Sangathan & Others

Central Administrative Tribunal · Decided on 4 March 2021 · Citation: (2021) 03 CAT CK 0018

HON’BLE JUDGES
L. Narasimha Reddy, J · Mohd. Jamshed, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 494 Of 2021, Miscellaneous Application No. 624 Of 2021

AI Structured Summary

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Judgment

6 paragraphs · 283 words

L. Narasimha Reddy, J

1.

The applicant is working as Post Graduate Teacher (PGT) in the KVS. For promotion to the post of Vice Principal, there is a facility of Limited Departmental Competitive Examination (LDCE). One such examination has been conducted in the year 2018, and the applicant has also participated therein. It is stated that the select list of 70 candidates was published and the applicant was kept in reserve. According to the applicant, only 61, out of 70 selected candidates reported, and though, the verification of certificates etc. was undertaken to fill the remaining vacancies in February, 2020, it has not been finalized so far. In this background, she filed this OA with a prayer to direct the respondents to expedite the process of finalizing the promotion under the LDCE quota.

2.

We heard Shri Yogesh Sharma, learned counsel for the applicant and Shri A. K. Pandey, learned counsel for the respondents.

3.

The LDCE has taken place in the year 2018. It is not known as to whether the process was completed or still it is in progress. The applicant asserts that in the verification of records undertaken in February, 2020, her name was also considered. The respondents need to expedite the process so that uncertainty does not continue indefinitely.

4.

We, therefore, dispose of the OA directing the respondents to complete the process of filling up the posts under the LDCE quota conducted in 2018 within four weeks from the date of receipt of a copy of this order, if not already done. The applicant shall be informed about the result of such finalization.

Pending MA shall also stand disposed of. There shall be no order as to costs.