Central Administrative Tribunal - Delhi
Shri Hariom Chauhan vs Govt. Of Nct Of Delhi on 24 September, 2009
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.2488/2009 Thursday, this the 24th day of September 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. R. C. Panda, Member (A) Shri Hariom Chauhan Age 32 years s/o Shri Baljeet Singh R/o 28/988, Dev Nagar Kakroi Road, Gali No.2 Sonipat (Haryana) ..Applicant (By Advocate: Shri S K Gupta) Versus 1. Govt. of NCT of Delhi through Chief Secretary Delhi Secretariat I P Estate Players Building, New Delhi 2. Director Directorate of Education Old Secretariat, Delhi 3. Secretary Delhi Subordinate Selection Service Behind Karkardooma Court UTS Building, Vishwas Nagar Delhi-32 ..Respondents (By Advocate: Shri Vijay Pandita) O R D E R (ORAL)
Shri Shanker Raju:
Non-appointment of the applicant as TGT (Hindi) is on the ground that she has not studied Hindi at elective level, which is not an impediment in view of the decision of this Tribunal in Anil Dahiya v. Union of India & others (OA-1054/2008 with connected OAs) decided on 15.9.2008.
2. Heard the learned counsel for the parties.
3. In our considered view, the issue is, in all fours, covered by the ratio delivered by the Principal Bench of this Tribunal (supra), to which we respectfully agree.
4. Resultantly, OA is allowed. Respondents are directed to now offer the applicant on deemed eligibility the post of TGT (Hindi), if he is otherwise eligible, by declaring the result. Consequences in law shall ensue. This shall be done within a period of two months from the date of receipt of a copy of this order. No costs.
( Dr. R C Panda ) ( Shanker Raju ) Member (A) Member (J) /sunil/