ANJU RANI Vs. GNCT OF DELHI & ORS

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court under Articles 226 and 227 of the Constitution of India impugning the order dated 21.03.2017 whereby the Original Application No.353/2016 filed by her has been dismissed by the Principal Bench, Central Administrative Tribunal.

(2.) The factual backdrop in which we are required to decide this writ petition is that in the year 2012, the respondent No.2/Delhi Subordinate Services Selection Board (DSSSB) issued Advertisement No.2/2012 (Post Code 109/12,) inviting applications for recruitment of 69 posts of TGT (Hindi) (Female) (UR-40, SC-11, OBC-18 including OH-1, VH-02) in the Directorate of Education, Government of NCT of Delhi. In the year 2013, another Advertisement No.1/2013 (Post Code 7/13) was issued by the respondent No.2/DSSSB for inviting applications for recruitment of 30 posts of TGT (Hindi) (Female) (Gen.-14, SC-5, OBC-8 including VH-01) in the Directorate of Education, Government of NCT of Delhi.

(3.) A common recruitment examination for the Post Code 109/12 and Post Code 7/13 was held. The petitioner herein participated for the common recruitment examination for the Post Code 109/12 only as her eligibility for the Post Code 7/13 was rejected. Those candidates whose applications for the Post Code 7/13 were rejected, were duly notified by the respondents by issuing a notice dated 10.09.2013, which was duly uploaded on the DSSSB website inviting objections from those candidates, who had applied for Post Code 7/13, about their eligibility/ineligibility, requiring them to submit the representation with documentary evidence addressed to the Controller of Examination by speed post/registered post/normal post or to deposit in the designated drop box at the DSSSB reception counter, latest by 20.09.201 The petitioner herein failed to avail of the said opportunity by sending any representation by the due date i.e. by 20.09.2013, in respect of rejection of her candidature for Post Code 7/1 However, she sent a representation dated 212.2014 belatedly and thereafter did not take any further action to assert her eligibility for Post Code 7/13 or avail of her legal remedy by seeking permission to sit in the examination for both the Post Codes.