Sanjiv Khanna, J. - (1.) PURSUANT to requisition made by Directorate of Education, Delhi Subordinate Services Selection Board, the Petitioner, had advertised for filling up 10 vacancies for the post of PGT. Two of the vacancies were reserved for Other Backward Classes (OBC).
(2.) SURAJ Bhan, the Respondent applied and had disclosed his status as OBC. As he was already a Government employee, he was eligible for age relaxation. There is no dispute that the Respondent is OBC and is also entitled to age relaxation. In part -1 examination the Respondent had secured 120 out of 200 marks and the last selected candidate in the OBC category has secured 93 marks out of 200. In view of the performance of the Respondent in part -1 examination, he was issued admit card for part -2 examination. However, his part -2 examination result was not declared. The Respondent obtained necessary information under Right to Information Act and thereafter filed OA No. 283/2010 which has been allowed by the impugned order dated 15th September, 2010.
(3.) COUNSEL for the Petitioner has submitted that the Respondent was rightly not selected and disqualified as he had failed to comply with direction at serial No. 8 in respect of missing or incorrect data in the admit card on the basis of which the Respondent appeared in part -2 examination. The said instruction No. 8 reads as under: ....if any candidate appearing for the examination finds that her/his name, reservation category, post name, post code, photo, signature missing or incorrect in his/her Admit Card, he/she should get it rectified by visiting the office of the Board on the dates, time and venue mentioned above. Any modification in the admit card at the examination centre will not be allowed....;