RAKESH KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners challenge the order dtd. 17/2/2021 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as 'the Tribunal') in O.A. No.2579/2018 whereby the Original Application filed by the Petitioners was dismissed.

(2.) Respondent No.2/Delhi Subordinate Services Selection Board (hereinafter, referred to as 'DSSSB') herein issued an advertisement No.01/2014 dtd. 5/7/2014 inviting applications for various posts including Trained Graduate Teacher (Computer Science) [hereinafter, referred to as 'TGT(CS)'] having Post Code no.192/14. Petitioners had appeared in the written examination and were declared successful in the results, which were announced in September, 2017. Waiting list also appears to have been prepared by the DSSSB.

(3.) Petitioners claim to be named in the Wait List. The Petitioners further contend that though the User Departments had returned the dossiers of several candidates resulting in large number of vacancies, despite which DSSSB did not operate the Wait List and thereby depriving the Petitioners of an opportunity of being considered for appointment to the post of TGT (CS).