(1.) Both these Original Applications are identical in nature and therefore, they are disposed of by this common order.
(2.) Applicants have filed these OAs under Section 19 of the Administrative Tribunals Act, 1985 seeking a direction to the respondents to declare the results of the written examination held on 09.08.2009 and the subsequent interview held from 08.01.2010 to 12.01.2010 for the Post Graduate Teacher (PGT for short) (Computer Science) pursuant to the advertisement in the Employment News dated 27.12.2008 - 02.01.2009 for appointment in Jawahar Navodaya Vidyala located in various districts of the country.
(3.) The brief facts of the cases are delineated hereunder. The respondents have issued an advertisement in the Employment News dated 27.12.2008 - 02.01.2009 inviting applications in the prescribed format from eligible Indian nationals for filling up the vacancies for the post of PGT (Computer Science). The applicants have applied against the said advertisement and appeared in the written examination held on 09.08.2009. On having been qualified in the said examination, they were called for interview on various dates in the month of January and February, 2010. The last round of interview was held on 27.02.2010 but the respondents did not declare the results. Waiting for fairly a long time, the applicants have approached the respondents under the Right to Information Act, 2005 to know the reasons as to why the results were not being published. Some of the candidates received letter dated 31.10.2011 informing them that the final result of the aforesaid examination was being prepared by the University Institute of Applied Management Science which has conducted the recruitments under a contract with the Navodaya Vidalaya Samiti and they are in the process of finalizing and publishing the results. However, according to the applicants, they came to know that the respondents have taken a decision to hold a re -examination for the III -rd paper of the written examination and, therefore, the result will not be published soon as intimated to them under the RTI. They have, therefore, filed this OA.