Central Administrative Tribunal - Delhi
Sonuram Bhanwaria vs Kendriya Vidyalaya Sanghthan on 29 April, 2021
1
OA No.591/2021
Item No. 01
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 591/2021
MA No. 734/2021
This the 29th Day of April, 2021
Through Video Conferencing
Hon'ble Mr. Ashish Kalia, Member (J)
Hon'ble Mr. A.K Bisnoi, Member (A)
1. Sh. SonuramBhanwaria,
Aged 26 years,
S/o HansarajBhanwaria,
R/o Chak 10 K J D, Khajuwala,
Bikaner, Rajasthan.
2. Ms. Anubha Arya,
Aged 26 years,
D/o Dalchandra Arya,
R/o C-A-17, C-Block, Tansen Nagar,
Gird Gwalior, Madhya Pradesh.
3. Ms. Gaurav Notiya,
Aged 27 years,
D/o Santosh Kumar Notiya,
R/o House No. 7, Devashish Enclave,
Near Kailash Vihar City Centre Gwalior,
Madhya Pradesh.
4. Md. Javed Sheikh,
Aged 30 years,
S/o S.K Gulam Moinuddin,
R/o Mushlim Mohalla Chas Bokaro,
Jharkhand.
5. Sh. Yogesh Kumar Sharma,
Aged 27 years,
S/o Jagdish Prasad Sharma,
R/o Shakti Vihar Colony,
Near School Ground,
Behror, Alwar Rajasthan.
...Applicants
2
OA No.591/2021
Item No. 01
(By Advocate :Mr. Ganesh Chand Sharma)
Versus
1. Kendriya Vidhyalaya Sangathan,
Through its Commissioner,
18, Institutional Area,
Shaheed Jeet Singh Marg, New Delhi.
2. Joint Commissioner Administration,
Kendriya Vidhyalaya 18, Institutional Area,
Shaheed Jeet Singh Marg, New Delhi.
3. Edcil (India) Limited
Through General Manager (OTAS)
Vijaya Building, 5th Floor, 17- Barakhamba Road,
New Delhi-110001.
4. Ministry of Human Resources Development
Through it's Secretary,
Shastri Bhawan,
New Delhi. ... Respondents
(By Advocate :Sh. S Rajappa)
O R D E R (ORAL)
By Hon'ble Mr. Ashish Kalia, Member (J):-
M.A. No. 734/2021 filed by the applicant for joining together, is allowed.
The following reliefs are sought in the present O.A:-
A. Pleased to direct the respondents to re-evaluate answer script of the Typing Test of the all the applicants herein as per the norms laid down in the memorandum no. AB-14017/32/2009-EStt (RR) of DOPT dated 07.10.2009 by adopting the key depression method.3 OA No.591/2021 Item No. 01
B. Pleased to set aside the entire result dated 11.09.2020 qua LDC pertaining to Advertisement no. 13 as the same is based on the incorrect calculation of the typing speed by the EdCIL the respondent no.2 a private company to whom the typing test was outsourced.
C. Pleased to direct the respondents to declare the fresh result after calculating the typing speed with correct method and allot the post /vacancies to successful candidates on merits.
D. Pass any other and further order as this Hon'ble Tribunal may deem and fit and appropriate in the facts and circumstances of the case.
2. The applicants have applied for the post of LDC. As per the notification, the requirement for the said post is typing test as well as written test. The applicants have cleared the written test and thereafter they were called for skill test (typing test). It is the contention of the applicants that though they performed very well in the typing test but have not been selected. They have given representation to the Respondent No. 2 who has directed to Respondent No. 3, who has carried out the examination to give necessary information and dispose of the applicants' representation.
3. Sh. S Rajappa, learned counsel for respondents under instructions submitted that examination is over and all vacancies are filled up.
4. After hearing from both side, respondent No. 3 is directed to direct the respondent No.2 to decide the representations dated 4 OA No.591/2021 Item No. 01 18.02.2021 of the applicants by passing a reasoned and speaking order within a period of eight weeks with communication to the applicants. It is needless to say that we have not gone into merits of the case and is decided at admission stage itself. The OA is disposed of accordingly.
(Ashish Kalia) (A.K. Bishnoi)
Member (J) Member (A)
/Sarita/arti/