DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. SHEEBA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present writ petition under Articles 226 and 227 of the Constitution of India seeks to assail the order dtd. 8/1/2024 passed by the learned Central Administrative Tribunal (the learned Tribunal) in O.A. 1765/2019. Vide the impugned order, the learned Tribunal has allowed the original application filed by the respondent by directing the petitioner to consider her candidature as an OBC candidate based on the certificate dtd. 12/7/2011 furnished by her.