HARIOM CHAUHAN Vs. UOI

JUDGEMENT

(1.) THE petitioner applied for the post of TGT (Hindi) under the Directorate of Education in response to the advertisement No. 06/2006 by Delhi Subordinate Services Selection Board (for brevity ,,the DSSSB). In the application for the said post, he claimed to be of reserved category being a Scheduled Caste candidate. THE examination was held in the year 2007 but his name did not find place in the selection list that was published on 30.03.2008.

(2.) THE petitioner challenged his non-selection in two Original Applications before the Central Administrative Tribunal (for short ,,the tribunal) being OA No. 2036/2009 and 2488/2009. THE tribunal, considering its earlier decision in Anil Dahiya v. Union of India and Ors. (OA No. 1054/2008) decided on 15.9.2008, vide its orders dated 10.9.2009 and 24.9.2009 directed the respondents to offer the post to the petitioner on deemed eligibility to the post of TGT (Hindi). THE tribunal had further directed that the other eligibility criteria were also to be considered. Be it noted, the case of the petitioner, as pleaded, was that he was not considered on the ground that he had not studied Hindi at an elective level in the graduation.

(3.) TO appreciate the controversy, we have carefully perused the order passed by the DSSSB on 2.12.2009. The relevant part of the said order reads as follows: