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Judgment
L. Narasimha Reddy, J
The respondents initiated steps for selection and appointment for the post of Trained Graduate Teacher (TGT) (English) Male, under Post Code
131/17, through Advertisement dated 20.12.2017. The applicant was one of the candidates and he appeared in the written examination, which was
conducted on 02.09.2018 and he was successful. He was required to upload certain documents. His case was not considered for appointment on the
ground that he did not upload the admit card, and in the Supplementary Result Notice dated 23.09.2020, and the name of the applicant did not figure in
the list of appointed candidates. This O.A. is filed challenging the Supplementary Result Notice dated 23.09.2020 whereby the respondents did not
consider his name for appointment.
The O.A. was listed for admission on earlier occasions and we granted time to learned counsel for respondents to obtain instructions in the matter.
We heard Mr. Yogesh Kumar Mahur and Mr. Harkesh, learned counsel for applicant and Ms. EshaMazumdar, learned counsel for respondents,
through video conferencing.
The applicant came out successful in the selection process. In the context of issuance of offer of appointment, the uploading and verification of
documents is necessary. One of such documents is the admit card. The applicant submits that he made every attempt to upload the admit card, but the
system did not permit the same. The respondents have cancelled the candidature of the applicant on the ground that he did not upload the admit card
within the stipulated time. However, in all fairness, the respondents have now come with a proposal that they will give opportunity to the applicant to
upload his admit card.
We, therefore, dispose of the O.A. directing that the respondents shall permit the applicant to upload the admit card within one week from today. If
there is any technical snag, the respondents shall help the applicant in that behalf. Other steps shall be concluded within four weeks thereafter.
There shall be no order as to costs.