Central Administrative Tribunal - Delhi
Mrs. Sunita Sharma vs Govt. Of Nct Of Delhi on 21 December, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH OA NO. 2164/2010 New Delhi, this the 21st day of December, 2010 HONBLE SHRI JUSTICE S.D.ANAND, MEMBER (J) HONBLE DR. VEENA CHHOTRAY, MEMBER (A) Mrs. Sunita Sharma, W/o Shri Manoj Sharma D/o Shri B.S.Sharma R/o 1/3202, Main Mandoli Road, Ram Nagar, Shahdara, New Delhi-110032. Applicant (By Advocate: Shri Inderjit Singh) V E R S U S 1. Govt. of NCT of Delhi, Through its Chief Secretary, I.P.Estate, New Delhi. 2. Chairman, Delhi Subordinate Services Selection Board, FC-18, Institutional Area, Karkardooma, Delhi. Respondents (By Advocate: Shri R.N.Singh with Ms. Sangeeta Rai) O R D E R (ORAL)
Justice S.D.Anand:
This OA shall stand disposed of, on consensual basis, with following directions:
(i) The competent authority shall intimate the exact reasons on account whereof the applicant was not found eligible for consideration for the post under reference.
(ii) The applicant may, in her own discretion, file a plea before the competent authority for a resort to the relaxation clause.
2. If a plea for invoking the relaxation clause is made, it would be open to the competent authority to take whatever decision is deemed appropriate, completely unfazed by the consensual disposal of this OA. This exercise (qua item-(i)), however, shall be concluded within one month from the date of receipt of a copy of this order. The plea for relaxation too shall be disposed of within one month of the receipt thereof.
3. Disposed of accordingly.
( DR. VEENA CHHOTRAY ) ( S.D. ANAND )
Member (A) Member (J)
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