Central Administrative Tribunal - Delhi
Akash Agarwal vs Staff Selection Commission on 19 May, 2011
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.1794/2011 Thursday, this the 19th day of May 2011 Honble Shri M.L. Chauhan, Member (J) Honble Shri Shailendra Pandey, Member (A) Akash Agarwal s/o Ram Babu Agarwal r/o 1549/A Behind Munnalal Power House Jhansi (UP) ..Applicant (By Advocate: Shri Yogesh Kumar for Dr. Vijendra Mahndiyan) Versus 1. Staff Selection Commission Northern Regional Office Department of Personnel & Training Block No.12, CGO Complex Lodhi Road, New Delhi-54 Through under Secretary (EA) 2. The Chief Secretary Govt. of NCT of Delhi New Secretariat, IP Estate New Delhi ..Respondents O R D E R (ORAL)
Shri M.L. Chauhan:
The grievance of the applicant is that the cut-off mark for the purpose of interview in respect of SSC Combined Graduate Level (Tier-I) Examination, 2010 with regard to general category is 424 and he has obtained 469 marks, as such he is eligible to be interviewed in the said examination but the respondents have not issued any call letter to him.
2. For that purpose, the applicant has also issued a legal notice dated 25.3.2011 addressed to the Regional Director, Northern Region, Lodhi Road, New Delhi but no reply has been forth coming from the said authority. It is on the basis of these facts that the applicant has filed this OA thereby praying that a direction may be issued to the respondents to call the applicant for interview.
3. We have heard the learned counsel for the applicant at the admission stage and we are of the view that the present OA can be disposed of at the admission stage with a direction to the Regional Director, Northern Region, New Delhi to decide the representation/legal notice issued by the applicant dated 25.3.2011 by passing a reasoned and speaking order.
4. Accordingly, the OA is disposed of at the admission stage with a direction to the Regional Director, Northern Region, New Delhi to decide the legal notice/representation dated 25.3.2011 (page 21 of the paper book) within a period of one month from the date of receipt of a copy of this order by passing a reasoned and speaking order. Needless to add that in case the applicant is still aggrieved by an order to be passed by the said authority, it will be open for him to file the substantive OA for the same cause of action thereby challenging the validity of the said order.
( Shailendra Pandey ) ( M. L. Chauhan ) Member (A) Member (J) /sunil/