SATINDER PAL Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed assailing the judgment and order dtd. 22/12/2023 [hereinafter referred to as 'impugned judgment'] passed by the Central Administrative Tribunal, Principal Bench, New Delhi [hereinafter referred to as 'Tribunal'], whereby the Original Application (O.A.) bearing No. 4081/2018 filed by the Petitioner, was dismissed.

(2.) Shorn of unnecessary details, the brief facts leading to the filing of the present petition is that the Petitioner herein appeared in the Staff Service Commission (SSC) examination in the year 2012 for the post of Sub-Inspector (Executive), wherein he secured 299 marks against the cut off of 295.50 prescribed for his category. Subsequently, certain candidates who had participated in the aforesaid examination filed OA No. 917/2013, pursuant to which the cut-off marks were enhanced from 295.50 to 297.50.

(3.) Thereafter, the Respondents issued a Show Cause Notice dtd. 11/6/2014 to the Petitioner, putting him under notice for cancellation of his candidature on the allegation of copying in the aforesaid selection process. The said notice came to be challenged by the Petitioner by filing O.A. 3244/2014; however, the same was disposed of by the Tribunal in terms of the order passed in OA No.930/2014, subject to the final outcome of SLP Nos. 9019-21/2015 before the Supreme Court. The Supreme Court dismissed the said SLPs vide judgment dtd. 19/7/2017 and the review petition filed against the same also stood dismissed.