TANYA SHARMA Vs. DELHI SUBORDINATE SERVICES SELECTION BOARD

JUDGEMENT

(1.) The hearing has been conducted through hybrid mode (physical and virtual hearing).

(2.) She was permitted to upload the requisite supporting documents apropos her candidature, on the website of the respondent. She was unable to do so within the specified time because while travelling she had lost her bag in which the relevant documents were kept.

(3.) She lodged an FIR on 8/7/2020 reporting the loss of her bag and the documents. She applied for issuance of duplicate documents, which, upon receipt she promptly uploaded on the respondent's website. However, her candidature was rejected by DSSSB because the documents were "posted after the cut-off date". Some error was also pointed out by the DSSSB apropos the date of declaration of her result as 9/7/2020, by State Council of Educational Research and Training ("SCERT"), whereas the correct date of declaration of result was 31/5/2019. Evidently, the error was because of inadvertence of SCERT, for which the petitioner suffered but cannot be blamed.