PUSHPA DEVI Vs. RAJESH BHATIA AND ANR

JUDGEMENT

(1.) CM APPL. 15142/2017 (Exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of. W.P.(C) 3460/2017 and CM APPL.15141/2017 (stay) Vide this writ petition, the petitioner has assailed the order dated 27.03.2013 passed by the Central Administrative Tribunal (CAT), whereby her contempt petition (CP No.548/2016) was dismissed.

(2.) The brief facts of the case are that the petitioner had applied in response to the advertisement No.02/2012 for the Post of TGT (Code No.109/2012) and she was issued the E-Admit card No. 45000830. Later on, she also applied for the said Post published in advertisement no.01/13 - Post Code no.7/13. Her application for Post Code No. 07/13 was rejected on the ground of her "not having the requisite qualification as on closing date". The common examination of both the Post Code Nos. 109/12 and 07/13 was held on 28.12.2014. The petitioner had appeared in the examination held on 28.12.2014 by using the admit card issued in respect of advertisement No.2/2012. Her contention was that at the time of downloading of the admit card, a message was displayed on the website of the respondent that for common candidates who had applied against both advertisements of 2012 and 2013, the admit card will display only OARS applied post code 2/12 but such candidates will get benefits for all the post code applied at the time of result generation. She learnt that her candidature for Post Code 07/13 in Advertisement no.1/13 was rejected. She challenged her rejection of candidature against Post Code 07/13 vide Original Application No. 203/2015. When the results were declared, the petitioner-although had secured 103.25 marks in the said exam, which was more than the last selected candidate in the merit list of advertisement no.1/2013, yet her name did appear in the merit list of advertisement no.1/2013. She claimed the following reliefs in her O.A.-

(3.) Disposing the said application, the Tribunal issued the following directions vide its order dated 18.01.2016-