BALJEET RAM Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India seeking a mandamus directing the respondent No.2/DSSSB to issue the Admit Card to the petitioner to enable to him to appear in the exam for the post of TGT Computer Science Teacher, scheduled to be held today at 4:30 PM.

(2.) Mr. Sangam Kumar, learned counsel for the petitioner, submits that though he had uploaded the photograph and the Identity Card through the portal, it was not reflected properly on the portal of the respondent No.2/DSSSB and he was unable to download the Admit Card. The learned counsel submitted that the petitioner was asked to come yesterday to submit the correct sized photograph i.e., of postcard size and identity proof, but no one was available at the Centre to help him out. Hence, he has moved the present petition seeking permission to sit in the exam today.

(3.) Ms. Avnish Ahlawat, Standing Counsel for the respondents submits that the petitioner ought to have approached the Central Administrative Tribunal (CAT) for relief as had other candidates, who also had not obtained admit cards for the said exams. The learned counsel for the respondents explained that the particular sized photographs along with identity card were mandatorily to be uploaded in order to enable the Examination Centre's Invigilator to cross-check the identity of the candidate. She submitted that the facial scan was also taken at the Exam Centre and the large sized photograph and identity proof were cross- checked, so that imposters could not get entry into the Examination Hall.