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Judgment
Hon’ble Dr Anand S Khati, Member (A):
The applicant has filed the present Original Application seeking consideration of his candidature under the Meritorious Sports Person (MSP) sub-category in addition to his existing Scheduled Caste (SC) category candidature, pursuant to Advertisement No. 05/2023 dated 22.12.2023 issued by the Delhi Subordinate Services Selection Board (DSSSB) for various Group „C‟ posts vide Advertisement No. 05/2023 under Post Code 802/23.
Central Administrative Tribunal2. The grievance of the applicant is that Advertisement No. 05/2023 used the abbreviation “SP” in the vacancy tables without defining the same, whereas the age-relaxation provisions separately referred to “Meritorious Sports Persons”. He submits that, owing to the aforesaid ambiguity, he applied under the SC category without selecting the sports-person sub-category. He further relies upon the subsequent Advertisement No. 03/2026 dated 29.05.2026, wherein the abbreviation “MSP” was expressly used and defined.
Learned counsel for the applicant submits that, despite having secured 123.13 marks in the Tier-I examination and having been shortlisted for the next stage, his request for consideration under the MSP sub-category has not been decided.
Learned counsel for the applicant refers to the column 10 (ix) of the Advertisement issued by DSSSB which describes the abbreviations used. The same is reproduced as under:-
“10.General instructions for candidates: xxx xxx xxx
(ix)Abbreviations used are denoted as under:-EWS-Economically Weaker Sections, ExSM- Ex-Serviceman, UR-Unreserved (General), SC-Central Administrative TribunalScheduled Caste, ST- Scheduled Tribe, OBC-Other Backward Classes.” However, the SP is missing in this column which is a bonafide contention of the applicant.
Learned counsel for the applicant draws our attention to the subsequent advertisement issued by the DSSSB vide Advertisement No. 03/2026, wherein the abbreviation “MSP” has been used and elaborated as “Meritorious Sports Person”. However, both advertisements, under the column relating to age relaxation, provide for relaxation for Meritorious Sports Persons (only for Group „C‟ posts).
Learned counsel for the applicant submits that the applicant submitted representations dated 11.07.2026 and 28.07.2026, followed by a legal notice dated 31.07.2026. However, no decision has been taken by the respondents till date. Hence, the present OA.
To substantiate his claim, learned counsel submits that the applicant seeks consideration under the MSP category and permission to edit/correct the category in his existing online application, as the DSSSB has, on several other occasions, permitted candidates to make one-time corrections.
Having heard learned counsel for the applicant, we deem it appropriate to dispose of the present Original Application by directing the competent authority of the respondents to consider the applicant‟s representations dated 11.07.2026 and 28.07.2026 and pass a reasoned and speaking order in accordance with the applicable rules and instructions, within six weeks from the date of receipt of a certified copy of this Order.
The decision so taken shall be communicated to the applicant. It is clarified that this Tribunal has not expressed any opinion on the merits of the applicant‟s claim.
The Original Application stands disposed of at the admission stage itself in the above terms. Pending MAs, if any, also stand disposed of. There shall be no order as to costs.