Central Administrative Tribunal - Delhi
Mrs. Diksha Bharti vs The Union Of India on 29 November, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, NEW DELHI OA No.3936/2012 MA No.3354/2012 New Delhi this the 29th day of November, 2012 HONBLE MR. G. GEORGE PARACKEN, MEMBER (J) HONBLE MRS. MANJULIKA GAUTAM, MEMBER (A) Mrs. Diksha Bharti, D/o Shri Bipin Kumar Singh, R/o 7/95, Lodhi Colony, New Delhi-110003. Applicant. (By Advocate Shri Rajeev Saxena) Versus 1. The Union of India Ministry of Personnel, Public Grievances and Pensions, Staff Selection Commission Hqrs. Through Secretary, Department of Personnel and Training, North Block, New Delhi-110001. 2. Staff Selection Commission (Northern Region), Through Regional Director (NR), Government of India, Block-12, CGO Complex, Lodhi Road, New Delhi-110003. Respondents. (By Advocate : Shri S.M. Arif) O R D E R (ORAL)
Shri G. George Paracken:
This OA has been filed seeking a direction to the respondents to call the applicant for interview for appointment to the post of Junior Translator (CSOLS) & Senior Translator and Junior Translator in Ministry of Defence, Govt. of India and Hindi Pradhayapak in CHTI, by granting the relaxation in EQ-II on account of the applicant securing 69% marks in EQ-I in terms of the recruitment notice dated 24.09.2011.
2. Counsel for the applicant seeks to file some fresh documents in this case. Notice in this case has not so far been issued.
3. Let the applicant file a fresh OA incorporating all the relevant documents. However, this OA stands disposed of. No order as to costs.
(Mrs. Manjulika Gautam) ( G. George Paracken )
Member (A) Member (J)
/Jyoti/