Central Administrative Tribunal - Delhi
K Neeti vs Govt. Of Nctd on 29 November, 2017
Central Administrative Tribunal
Principal Bench
OA No.4203/2017
New Delhi, this the 29th day of November, 2017
Hon'ble Mr. V. Ajay Kumar, Member (J)
Hon'ble Ms. Nita Chowdhury, Member (A)
Mrs. K. Neeti
Aged 26 years, Daughter of Mr. Kulbir
E-85, 2nd Floor, Marg-20, Saket
Near E-Block DESU Office
New Delhi-110017. ... Applicant
(By Advocate: Shri Anmol Pandita)
Versus
1. Government of N.C.T. Delhi
(Through/service to be effected upon its
Chief Secretary at Delhi Secretariat
I.P. Estate, New Delhi:110002.
2. DSSSB
through its Chairman
FC-18, Karkardooma Institutional Area
Karkardooma, Delhi.
3. Directorate of Education
Govt. of NCT of Delhi
Through its Director
Old Secretariat
Delhi-110054. DSSSB.
... Respondents
ORDER (ORAL)
Mr. V. Ajay Kumar, Member (J) :-
Heard the learned counsel for applicant.
2. The applicant, a candidate for selection to the post of TGT (Computer Science) under Post Code No.192/2014 vide 2 OA 4203/2017 Advertisement No.01/14, secured 74.75 marks as against the cut off marks of 68.6 under OBC category. Further the respondents though declared the result of others, but not included the name of the applicant in the said declaration of result.
3. It is submitted that the applicant made number of representations including Annexure-A/2 dated 03.10.2017, ventilating his grievances to the respondents, however, no orders have been passed thereon till date.
4. In the circumstances, the OA is disposed of without going into the merits of the case, with a direction to the respondents - DSSSB to decide Annexure-A/2 representation dated 03.10.2017, of the applicant, by passing a reasoned and speaking order within a period of 30 days from the date of receipt of a certified copy of this order, in accordance with law. It is further directed that till then, one post of TGT (Computer Science) under OBC category (Post Code 192/14) vide Advertisement No.01/14 shall remain unfilled. If the respondents pass any order adverse to the applicant, he is at liberty to question the same, in accordance with law. No costs.
5. Let a copy of the OA, be enclosed to this order.
( Nita Chowdhury ) ( V. Ajay Kumar )
Member (A) Member (J)
'rk'