DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. SANJEEV KUMAR

JUDGEMENT

(1.) CAV.744/2014

(2.) THE petitioner, Delhi Subordinate Services Selection Board (DSSSB) is aggrieved by an order of the Central Administrative Tribunal (CAT) dated 13.01.2014 in O.A. No.4380/2012 whereby the respondent's application was allowed, with a direction that in the event of an unreserved candidate failing to join the post, he ought to be considered for the post of PGT (Political Science).

(3.) THE relevant findings of the CAT are as follows: