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Judgment
Hon’ble Ms. Manjula Das :
This OA has been filed by the applicant under Section 19 of the A.T. Act, 1985 seeking the following reliefs:-
“(a)pass a direction to the respondents to allow the applicant to appear in the examination to be held on 08.08.2021 for the post of T.G.T. (Special Educator) Post Code 93/20 thereby issue/uploaded the Admit Card on the website of the respondent No.2, which is required to appear in the examination for the post of T.G.T (Special Educator) Post Code 93/20;
(b)pass direction to the respondent no.2 to arrange an alternative for the appearance of the applicant in the examination for the post of T.G.T. (Special Educator ) Post Code 93/20 thereby fixed another date of examination to the applicant.”
Sh. G.K. Chauhan, learned counsel for the applicant submits that for want of uploading of Admit Card on the website of respondent no.2 for examination for the post of T.G.T. (Special Educator) scheduled to be held on 08.08.2021, the applicant has not been able to download the same and as the same is necessarily required to appear in the said examination. This act on the part of the respondents would deprive her of taking the above examination. She further submits that the reason for not uploading the Admit Card may be non-availability of her photograph in the Admit Card. She, therefore, seeks a direction to the respondents to issue an Admit Card/upload the same on the website.
When confronted with the query raised by the Tribunal as to how the applicant came to know that it was not uploaded due to the non-availability of photograph, she was unable to produce any documentary evidence in support of her contention. Hence, it is not the function of the Tribunal to ascertain the fact as to why Admit Card was not uploaded. It is further noted that since the examination in question is scheduled to be held on 08.08.2021, the Tribunal cannot entertain such prayer at the fag-end of the examination as it is the duty of every aspirant to be vigilant in such cases.
In view of the above circumstances, the OA stands dismissed. There shall be no order as to costs.
Pending MAs, if any, shall also stand disposed of.