NEELAM DEVI Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dated 04.10.2018 passed by Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 3374/2018, whereby the tribunal has rejected the said O.A. preferred by the petitioner.

(2.) The respondent vide advertisement No.14 invited online application to fill up vacancies for the post of Principal, Vice Principal, PGT, TGT, Librarian and PRTs in the Kendriya Vidyalaya Sangathan (KVS). The only mode for applying for the vacancies was through online application process. The online registration commenced on 24.08.2018 and the last date for online registration was 13.09.2018. The last date was, however, extended from 13.09.2018 to 23.09.2018.

(3.) The petitioner states that she is qualified for the post of Primary Teacher (PRT) and, accordingly, she attempted to apply for the said post through the online application process. She attempted to upload her application on the website of the respondent initially on 21.09.2018, and thereafter repeatedly attempted on 22.09.2018 and again on 23.09.2018, but despite her repeated efforts for over two hours on 23.09.2018, she could not do so on account of certain glitches encountered her by in the system. After having failed to upload her application, she sent an email communication on 23.09.2018 at 11:35 p.m. on the email IDs of the respondents viz. commissioner-kvs@gov.in; kvs.commissioner@gmail.com; cvokvs@gmail.com by using the email ID of her cousin brother Mr. Navdeep Lather. She informed the respondent that she had been trying to apply for the KVS recruitment for the last two hours, but the website is not responding. She sought help. The petitioner states that she did not get any response.