Tribunals and CommissionsDivision Bench(2021) 08 CAT CK 0459

Kiran Dahiya vs The Chairman, Delhi Subordinate Services Selection Board & Anr.

Central Administrative Tribunal, New Delhi · Decided on 6 August 2021

HON’BLE JUDGES
Manjula Das, Acting Chairman · A.K. Bishnoi, Member (A)
CASE NUMBER
O.A. No. 1534/2021

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 176 words

The only grievance of the applicant is that in the admit card issued to her, the photograph of a totally different person altogether was pasted.

2.

Today, we heard. Harvinder Oberoi, learned counsel for the applicant and Ms. Salonee Keshwani for Ms. Esha Mazumdar, learned counsel for the respondents, at the stage of admission.

3.

It is brought to our notice that an admit card with photograph of the applicant was not furnished to her, and as such, she seeks a direction to the respondent to issue admit card for the post of TGT (Computer Science) under Post Code 91/20, after making necessary corrections, to enable her to appear in the examination which is scheduled to be held on 07.08.2021.

4.

In view of the limited prayer made by the applicant, we dispose of the OA with a direction to the respondents to issue the admit card to the applicant after making necessary corrections forthwith, so that she may be able to appear in the examination which is scheduled to be held on 07.08.2021.

Order ‘dasti’.