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Judgment
Ashish Kalia, Member (J)
M.A. No. 734/2021 filed by the applicant for joining together, is allowed.
The following reliefs are sought in the present O.A:-
A. Pleased to direct the respondents to re-evaluate answer script of the Typing Test of the all the applicants herein as per the norms laid
down in the memorandum no. AB-14017/32/2009-EStt (RR) of DOPT dated 07.10.2009 by adopting the key depression method.
B. Pleased to set aside the entire result dated 11.09.2020 qua LDC pertaining to Advertisement no. 13 as the same is based on the incorrect
calculation of the typing speed by the EdCIL the respondent no.2 a private company to whom the typing test was outsourced.
C. Pleased to direct the respondents to declare the fresh result after calculating the typing speed with correct method and allot the post
/vacancies to successful candidates on merits.
D. Pass any other and further order as this Hon’ble Tribunal may deem and fit and appropriate in the facts and circumstances of the
case.
The applicants have applied for the post of LDC. As per the notification, the requirement for the said post is typing test as well as written test. The
applicants have cleared the written test and thereafter they were called for skill test (typing test). It is the contention of the applicants that though they
performed very well in the typing test but have not been selected.
They have given representation to the Respondent No. 2 who has directed to Respondent No. 3, who has carried out the examination to give
necessary information and dispose of the applicants’ representation.
Sh. S Rajappa, learned counsel for respondents under instructions submitted that examination is over and all vacancies are filled up.
After hearing from both side, respondent No. 3 is directed to direct the respondent No.2 to decide the representations dated 18.02.2021 of the
applicants by passing a reasoned and speaking order within a period of eight weeks with communication to the applicants. It is needless to say that we
have not gone into merits of the case and is decided at admission stage itself. The OA is disposed of accordingly.