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Judgment
L. Narasimha Reddy, J
The Kendriya Vidyalaya Sangathan, the second respondent, initiated steps for appointment to the post of Vice Principal, TGT, Primary Teaches, UDCs and LDCs by issuing an advertisement in August, 2018. The applicant applied for the post of TGT(Hindi). He approached the Tribunal in the context of his eligibility. Recently, the second respondent issued a message through tweet on 13.03.2019 stating that the results for the posts referred to above are ready, but since the general elections are in progress they are approaching the concerned authority seeking permission to announce the results. The same is challenged in this OA.
The applicant contends that he is qualified to be selected for the post of TGT (Hindi) and there is no basis for the delay in announcement of the results.
We heard Shri R.S. Kaushik, learned counsel for the applicant, at the stage of admission.
It is rather unfortunate that the jurisdiction of for the courts and Tribunals is being reduced to the level of dealing with even the minute and inconsequential things. It is always the prerogative of an employer to declare the results at its convenience. To be fair to the participants, the respondents tweeted that the results are ready, but in view of the election poll, necessary steps are being taken to approach the concerned authority. The applicant seems to be very impatient and he is making an attempt to find fault with the respondents for sending that message.
We take serious exception to the over enthusiasm exhibited by the applicant. The OA is dismissed. There shall be no order as to costs.