Central Administrative Tribunal - Delhi
Smt. Rekhawati vs Govt. Of Nct Of Delhi & Others Through on 11 September, 2009
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.956/2009 Friday, this the 11th day of September 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Smt. Rekhawati d/o Shri Ratti Ram r/o 464, DDA Flats Badarpur, New Delhi-44 ..Applicant (By Advocate: Ms. Priyanka) Versus Govt. of NCT of Delhi & others through 1. The Secretary Delhi Subordinate Service Selection Board FC-18, Karkarduma, Institutional Area Delhi 2. The Commissioner Municipal Corporation Delhi Town Hall, Chandni Chowk New Delhi ..Respondents (By Advocates: Sh Gianender Singh for Sh Vijay Pandita for respondent 1 Sh Praveen Swarup for respondent 2) O R D E R (ORAL)
Shri Shanker Raju:
Heard the learned counsel for the parties.
2. Recently, the Apex Court in Uttar Pradesh Public Service Commission v. P V Satyanarayan Sheohare & another, 2009 (2) SCC (L&S) 265 has held that if the notification as to the OBC has been issued earlier to the selection notice then submission of certificates issued after the cut-off date of selection, would be admissible. This is the only ground on which the respondents are contesting the appointment of the applicant, on which the candidature of the applicant was cancelled on 11.2.2008 by an order impugned herein.
3. As in all fours the case is covered by the decision of Apex Court (supra), this OA stands allowed after a stiff opposition by learned counsel for respondents with a direction to the respondents to make an OBC certificate admissible and thereafter process the claim of the applicant for appointment as Teacher Primary under OBC category in the examination of 2007, within a period of two months from the date of receipt of a copy of this order. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/