PAWAN KUMAR Vs. STAFF SELECTION COMMISSION AND ANR

JUDGEMENT

(1.) The present petition, impugns order dated 11.04.2018 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in dismissing O.A. No.1390/2018, filed by the petitioner seeking rectification of the answerkeys qua the examination held for recruitment to the post of Lower Division Clerk (LDC) in the year 2015.

(2.) The brief facts as emerge from the record are that a recruitment notice inviting applications for various posts including the post of Lower Division Clerk (LDC) was published by the respondent in the Employment News on 13.06.2015. The selection was to be done by way of a Combined Higher Secondary Level Examination. The petitioner, being desirous of applying for the post of LDC, submitted his application and cleared the preliminary examination with 141.05 marks, whereafter he also qualified the Descriptive and Typing Examination.

(3.) At this stage, it may be pertinent to notice that after holding the written examination, the respondent no.1/Staff Selection Commission issued a public notice informing the candidates that the tentative answer-keys for the said examination were being uploaded on the website of the Commission i.e. www ssc.nic.in. By way of said notice, the candidates were granted an opportunity to send their representations, if any, by 5 p.m. on 31.05.2016, in case, of any objection qua the answer-keys and they were clearly informed that any representation received after the due date, would not be entertained.