Central Administrative Tribunal - Delhi
Chanchal Rani vs Delhi Subordinate Services Selection ... on 18 November, 2019
1 OA-1347/19
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
OA No-1347/2019
MA No-1704/2019
New Delhi, this the 18th day of November, 2019
Hon'ble Sh. A.K. Bishnoi, Member(A)
Hon'ble Sh. R.N. Singh, Member(J)
Chanchal Rani
Aged about 44 years
W/o Sh. Ajay Kumar Gupta
R/o D-31/D, Om Vihar, Uttam Nagar, Delhi-110059
Post : TGT Sanskrit (Female)
Post Code:145/17
Category: UR, Sub Category WGCT
Group B ... Applicant
(through Sh. T.T. Lepcha for Sh. Anuj Aggarwal)
Versus
1. Delhi Subordinate Services Selection Board(DSSSB)
Through its Chairman
Govt. of NCT of Delhi
FC-18, Institutional Area
Karkardooma, Delhi-110092.
2. Directorate of Education
Through its Director
Govt. of NCT of Delhi
Old Secretariat Building
Civil Lines, Delhi-110054. ... Respondents
(through Sh. Jagdish N.)
2 OA-1347/19
ORDER(ORAL)
Hon'ble Sh. R.N. Singh, Member(J) By way of the present OA, the applicant has prayed for the following reliefs:
(i) Set aside the impugned Rejection Notice No. 402 dated 08.04.2019, (Annexure A-1) whereby the candidature of the applicant for the post of TGT Sanskrit (Female) (Post Code 145/17) in Directorate of Education was rejected on the ground - "Overage. Age 43 years & 10 days. Even after giving 10 years of relaxation in age being women candidate, she is overage by 01 year & 10 days. Further, as the candidate uploaded experience of Guest Teacher during the period from 17.08.2011 to 12.03.2012 which is not applicable, as age relaxation to Guest Teachers is applicable only to those Guest Teachers who have worked for the academic year i.e. 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17.
(ii) Declare that the applicant is within the prescribed upper age limit as provided for the post of TGT Sanskrit (Female) (Post Coe 145/17) in Advertisement No. 04/2017 dated 20.12.2017.
(iii) direct the respondents to consider the candidature of the applicant for appointment on the post of TGT Sanskrit (Female) (Post Code 145/17) and, thereafter, grant her appointment on the said post with all consequential benefits;
3 OA-1347/19
(iv) issue any other order of direction as this Hon'ble tribunal may deem fit and proper in the interest of justice and in the favour of the applicant; and
(v) allow the present application with cost in favour of the applicant."
2. During the course of hearing, Sh. Jagdish N., learned counsel for respondent no. 1 submits that during the pendency of the OA, respondent no. 1 has reconsidered the issue and have passed and issued supplementary result notice number472 which reads as under:
"3. Further, the candidature of one candidate bearing Roll No. 2520013186 was inadvertently rejected. After considering her representation and on scrutiny of the documents, it has been found that she is fulfilling the eligibility conditions as per Recruitment Rules. Consequent upon consideration of the candidature of above-mentioned candidate, the last candidate provisionally nominated vide Result Notice No. 394 dated 28.03.2019 has to be withdrawn."
3. From the aforesaid, it is evident that respondent no. 1 has found the applicant fulfilling the eligibility conditions as per the Recruitment Rules and the result has been revised.
4. In view of the aforesaid, the OA is disposed of with direction to the respondents to take consequential action and pass 4 OA-1347/19 appropriate orders, as expeditiously as possible and in any case, within eight weeks, from the date of receipt of a certified copy of this order. Pending MA, if any, also stands disposed of. No costs.
(R.N. Singh) (A.K. Bishnoi)
Member(J) Member(A)
/ns/