Central Administrative Tribunal - Delhi
Varsha Dabas vs Gnctd on 9 April, 2025
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Item No.13/ C-V O.A. No.1299/2025
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No.1299/2025
This the 09th day of April, 2025
Hon'ble Mr. Manish Garg, Member (J)
Hon'ble Dr. Anand S Khati, Member (A)
Varsha Dabas Aged about
D/o Jogender Singh,
H.No.148, V.P.O. Barwala, Delhi-110039.
Applied for the post of TGT (Computer Science)
...Applicant
(By Advocate : Mr. Ramesh Rawat)
Versus
1. The Chief Secretary, Delhi, Delhi
Secretariat, IP Estate, Delhi.
2. Director of Education, GNCT, Delhi,
Directorate of Education, Old Secretariat, Delhi.
3. The Chairman, Delhi Subordinate Services
Selection Board, Govt. of NCT of Delhi, FC-18,
Institutional Area, Karkardooma, Delhi.
...Respondents
(By Advocate : Mr. Tanmay for Mr. Amit Anand)
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Item No.13/ C-V O.A. No.1299/2025
ORDER (ORAL)
By Hon'ble Mr. Manish Garg, Member (J) In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:-
"i. Direct the Respondents to issue the offer of appointment to the Applicant against the available unfilled posts of TGT Computer Science (Post Code 39/22) without any further delay ii. Direct the Respondents to ensure that the waiting list remains valid until the date of appointment as per the rules and regulations.
iii. Any other relief that this Hon'ble Tribunal may deem fit and proper in the circumstances of the case. iv. Award costs of litigation in favour of the applicant."
2. The present application is filed by the applicant challenging the arbitrary action of the respondent in not considering the applicant's candidature for appointment to the post of TGT (Computer Science) (Post Code 39/22) in the Directorate of Education, Government of NCT of Delhi. Despite the existence of unfilled vacancies in the OBC category, the respondents have failed to extend an offer of appointment to the applicant, and the waiting panel is set to expire on 11.04.2025.
3. Learned counsel for the applicant submits that the applicant has sent multiple email requests to the 3 Item No.13/ C-V O.A. No.1299/2025 respondents, which read as follows: "Good morning Sir/Madam, Request for giving offer of appointment to waiting panel Post Code 39/22 TGT Computer Science, which is going to expire on 12/04/2025. Documents enclosed for your reference."
4. Learned counsel for the applicant requests permission to submit a detailed and comprehensive representation to the respondents, with a direction to dispose of the same by passing a reasoned and speaking order within a limited timeframe.
5. Considering the urgency of the matter, as the waitlist panel is set to expire on 11.04.2025, we deem it appropriate to pass the following directions:
(i) The applicant is permitted to submit a detailed and comprehensive representation within two days from today, or on or before 11.04.2025.
(ii) The competent authority among the respondents is directed to dispose of the representation by passing a reasoned and speaking order within 30 days from the date of receipt.
(iii) Taking note of the facts and circumstances of the case, we direct that the waitlist panel shall be 4 Item No.13/ C-V O.A. No.1299/2025 extended until the disposal of the representation of the applicant.
(iv) A copy of the speaking order shall be provided to the applicant. If the order is passed in favor of the applicant, consequential relief, if any, shall also follow.
6. The Original Application (OA) is disposed of in the aforesaid terms, without going into the merits, at the admission stage itself. Pending Miscellaneous Applications (MAs), if any, shall also stand disposed of accordingly.
7. No order as to costs.
(Dr. Anand S Khati) (Manish Garg)
Member (A) Member (J)
/sm/