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Tribunals and CommissionsDivision Bench(2021) 07 CAT CK 0462

Darshan vs Government of NCT of Delhi & Anr.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 5 July 2021

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · Aradhana Johri, Member (A)
CASE NUMBER
OA No. 1230/2021

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Judgment

4 paragraphs · 124 words

Justice L. Narasimha Reddy, Chairman :

The applicant is one of the candidates for the post of Post Graduate Teacher (PGT) English (Female) and PGT Economics (Female) advertised by Delhi Subordinate Services Selection Board (DSSSB).

2.

Her grievance is that the respondents did not issue admit card. When the OA was listed on 29.06.2021, we directed the respondents to issue admit card to the applicant. It is stated that the admit card for TGT English was issued to the applicant. With that the grievance of the applicant stands redressed to a substantial extent. As regards the other post, the respondents shall take immediate steps.

3.

The OA is disposed of. Pending MA also stands disposed of. There shall be no order as to costs.