Surabhi Bhaurya vs Delhi Subordinate Services Selection Board & Others

L. Narasimha Reddy, J

The Delhi Subordinate Services Selection Board (DSSSB), the respondent No.1 herein, issued an advertisement dated 05.07.2018 for various posts including 254 posts of Pharmacists in various hospitals under the control of the Delhi administration. Certain posts were also reserved in favour of SC category candidates. The applicant belongs to SC category and she too applied. Written test was conducted and the results were also declared. In the result notice dated 15.06.2020, it was mentioned that the marks secured by the last selected candidate under SC category are 81.69. The applicant contends that though she secured 81.69 marks, she was not selected. She claims to have made a representation on 24.06.2020, and stating that no action has been taken thereon, she filed this OA claiming various reliefs.

We heard Sh. C. Rajaram, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for respondent no. 1, at the stage of admission.

It is no doubt true that in the result notice dated 15.06.2020, it was mentioned that the marks secured by the last selected candidate under the SC category for the post of Pharmacist is 81.69. If in fact, the applicant has secured those marks, she ought to have been selected, unless there are any other impending reasons or any other factors. This needs to be verified and the issue cannot be kept pending indefinitely.

We, therefore, dispose of the OA directing the first respondent to pass orders on the representation dated 24.06.2020 submitted by the applicant, within a period of four weeks from the date of receipt of a copy of this order.

Pending MA, if any, shall also stand disposed of.

There shall be no order as to costs.