Central Administrative Tribunal - Delhi
Ankur Nishant vs Delhi Subordinate Services Selection ... on 22 November, 2017
Central Administrative Tribunal
Principal Bench, New Delhi.
OA-4057/2017
New Delhi this the 22nd day of November, 2017
Hon'ble Mrs. Jasmine Ahmed, Member (J)
Hon'ble Mr. Uday Kumar Varma, Member (A)
Sh. Ankur Nishant,
S/o Sh. Ram Suresh Rajak,
Aged about 29 years, Group-B,
R/o F-89, Devi Singh House,
Room No. 6, Block-B,
Katwaria Sarai, New Delhi. (TGT Computer Science). ... Applicant
(through Ms. Pragnya Routray)
Versus
1. DSSSB
Through its Chairman
FC 18, Karkardooma Institutional Area
Karkardooma, Delhi.
2. Directorate of Education
Govt. of NCT of Delhi
Through its Director,
Old Secretariat,
Delhi-110054. ... Respondents
ORDER (ORAL)
Mrs. Jasmine Ahmed, Member (J) Learned counsel for the applicant states that as per Advertisement No. 1/14, the applicant applied for Post Code 192/14 which is a post for TGT(Computer Science). The applicant is a SC 2 OA-4057/2017 candidate. The Essential Qualification for the post is Bachelor's Degree in Computer Application (BCA) from a recognized University OR Graduation in Computer Science from a recognized University (provided that Computer Science must be a subject in all the years as main subject) OR B.E./B.Tech (Computer Science/Information Technology) from a recognized University OR Graduation in any subject and 'A' Level course from DOEACC, Ministry of Information & Communication and Technology, Govt. of India.
2. Learned counsel for the applicant states that the applicant is having all the requisite qualifications and he appeared in the examination and secured 77.00 marks which is above the cut off marks which has been declared by the respondents as 75.5. It is the contention of the applicant that he possesses the required essential qualification and has also got higher marks than the last selected candidate so he is entitled to get the appointment letter. The applicant has also acquired the approval certificate from AICTE which shows that the Institute from where he got the certificate is approved Institute by AICTE and the qualification he is having is certified to be equivalent and same to B.E./B.Tech.
3. Accordingly, we direct the applicant to give a fresh application attaching all the certificates and also stating the marks obtained by him through the RTI Act within two days from today. The 3 OA-4057/2017 respondents are directed to consider the application of the applicant by taking into consideration his Education Qualification, Approval Certificate and the marks acquired by him which are higher than the last selected SC candidate within fifteen days from the date of receipt of the fresh application of the applicant along with certified copy of this order. During the course of argument, learned counsel for the applicant has drawn our attention to page 52 of the paper book wherein it is seen that the applicant on the basis of this very qualification has already been shortlisted by SSC. The respondents are directed to take this into consideration as well. Till the decision is not taken by the respondents, one post shall be kept vacant.
4. The O.A is disposed of but it is mentioned that nothing has been commented on the merit of the case.
Order Dasti.
(Uday Kumar Varma) (Jasmine Ahmed) Member (A) Member (J) /ns/