Central Administrative Tribunal - Delhi
Akash vs Staff Selection Commission (Ssc) on 9 February, 2024
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Item No. 04(C-3) O.A. No. 451/2024
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. 451/2024
This the 09th day of February, 2024
Hon'ble Mr. Anand Mathur, Member (A)
Hon'ble Mrs. Pratima K Gupta, Member (J)
Akash S/o Sh. Pramod Kumar
R/o Vill-Rijaka Patti, Damdama,
Gurgaon, Haryana-122102
Age-23 yrs.
...Applicant
(By Advocate: Mr. Anoop Kumar)
Versus
1. The Staff Selection Commission
Through its Chairman,
Lodhi Road, New Delhi-110003.
2. The Delhi Police
Through the Commissioner of Police
Jai Singh Marg, Connaught Place,
New Delhi-110001
3. The Dy. Commissioner of Police,
Recruitment Cell
New Police Line, Kingsway Camp,
New Delhi-110009
...Respondents
(By Advocate: Mr. Sharat Gopal, Mr. Amit Yadav, Ms Dharam
Deshna, Ms Neelima)
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Item No. 04(C-3) O.A. No. 451/2024
ORDER (ORAL)
Hon'ble Mr.Anand Mathur, Member (A) The applicant applied for the post of Constable (Executive) Male in Delhi Police and appeared in the computer based examination held on 14.11.2023 for which the respondents issued an answer key on their website.
2. Learned counsel for the applicant pleads that the applicant, while checking his marks uploaded on the website of the respondents, calculated that he had scored 74 raw marks. This was more than the cut off marks. However, later on, the raw marks were shown as 50.30 and the normalised marks as 54.54. He further states that the applicant has made a representation to the respondents on 02.02.2024 but the same has not been disposed of by the respondent as yet. He states that he will be satisfied if a direction is given to the respondents to dispose of the same within a limited time frame.
3. In view of the limited prayer made by the learned counsel for the applicant, the respondents are hereby directed 3 Item No. 04(C-3) O.A. No. 451/2024 to consider and dispose of the representation of the applicant dated 02.02.2024 by passing a reasoned and speaking order within a period of ten days from the date of receipt of a certified copy of this order. A copy of the speaking order so passed shall be given to the applicant. It is made clear that we have not entered into the merits of the case.
4. The OA is disposed of accordingly.
5. No order as to costs.
Order dasti.
(Pratima K Gupta) (Anand Mathur)
Member (J) Member (A)
/ks/