Central Administrative Tribunal - Delhi
Reema Aggarwal vs Govt. Of Nctd on 7 January, 2019
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Central Administrative Tribunal
Principal Bench
OA No. 4236/2017
New Delhi, this the 7th day of January, 2020
Hon'ble Mr. S.N. Terdal, Member (J)
Hon'ble Mr. Mohd. Jamshed, Member (A)
Reema Aggarwal
Appointment, Group 'B'
Aged about 35 years
D/o Sh. Shashi Aggarwal
R/o H. No. 4, 3rd Floor, Road No. 7
Jaidev Park, East Punjabi Bagh, New Delhi.
.....Applicant
(By Advocate : Mr. M.K. Bhardwaj)
Versus
1. Govt. of NCT of Delhi
Through its Chief Secretary
Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi.
2. The Principal Secretary (Services)
Govt. of NCT of Delhi, New Secretariat, IP Estate, New Delhi.
3. Delhi Subordinate Service Selection Board
Through its Chairman
FC-18, Institutional Area, Karkardooma, Delhi.
4. Directorate of Education
Through its Director
Govt. of NCT of Delhi, Old Secretariat, Delhi.
..... Respondents
(By Advocate : Mr. Sameer Sharma)
ORDER (ORAL)
Heard Mr. M.K. Bhardwaj, counsel for applicant and Mr. Sameer Sharma, counsel for respondents.
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2. This OA has been filed seeking the following reliefs :-
i) To quash and set aside the impugned Rejection Notice No. 209 dated 10.11.2017 to the extent the applicant's candidature has been cancelled and direct the respondents to consider the applicant's claim for appointment to the post of TGT (Computer Science) with all consequential benefits.
ii) To declare that the applicant having the requisite educational qualifications prescribed for the post of TGT (Computer Science) and accordingly issue appropriate directions to the respondents to proceed ahead with the selection of applicant and appoint her to the post of TGT (Computer Science) in PH Category as per her merit with all consequential benefits including arrears of pay.
iii) To allow the OA with cost.
iv) Any other orders may also be passed as this Hon'ble Tribunal may deem fit and proper in the existing facts and circumstances of the case."
2. At the time of hearing, we noticed that the applicant has filed a representation dated 20.11.2017 which has not yet been disposed of by the respondents. Hence, without going into the merit of the case, we direct the respondents to dispose of the representation dated 20.11.2017 submitted by the applicant and take a decision on the same by passing a reasoned and speaking order, in accordance with law, within two months from the date of receipt of a certified copy of this order. If the order to be passed by the respondents is favourable to the applicant, she shall be entitled to consequential benefits of notional seniority. No order as to costs.
(Mohd. Jamshed) (S.N. Terdal) Member (A) Member (J) 'anjali'