GOVT. OF NCT OF DELHI Vs. AMIT YADAV

JUDGEMENT

(1.) With the consent of the parties, the writ petition is set-down for hearing at the admission stage itself.

(2.) The petitioners are aggrieved by order dated 06.12.2018 passed by the Central Administrative Tribunal ('Tribunal' for short) in OA No. 40002017 filed by the applicantMr.Amit Yadav, respondent herein.

(3.) The brief facts necessary for the adjudication of the present writ petition are that pursuant to an advertisement No. 0214 issued by the Delhi Subordinate Services Selection Board ('DSSSB' for short) in the year 2014 for filling-up vacancies for the post of Physical Education Teacher ('PET') under Post Code No. 21014, the respondent made an online application. The application of the respondent was rejected on the ground of the respondent being 'overage'.