Staff Selection Commission & Ors. vs Aashu Kumar

C.Hari Shankar, J.

Aggrieved by the fact that her candidature for appointment as LDC/JSA has been rejected on the ground that she had 10.13% mistakes in her typing skill test, which was more than the permissible limit, the respondent approached the Central Administrative Tribunal^{11.“the Tribunal”, hereinafter} by way of OA 715/2023^{22.Aashu Kumar v. Staff Selection Commission and Ors.}.

The Tribunal has, by the order dated 27 October 2025, under challenge in the present writ petition, merely directed the petitioners to pass a detailed and speaking order on the representation submitted by the respondent.

Ms. Arti Bansal, learned CGSC for the petitioners has drawn our attention to a communication dated 6 February 2023, from the Staff Selection Commission to the respondent, purportedly deciding her representation dated 8 December 2022.

We find that the respondent had submitted a very detailed representation dated 12 December 2022, to which the communication dated 6 February 2023 makes no reference.

In the representation dated 12 December 2022, which is extremely detailed, the respondent has attempted to demonstrate that the computation of the percentage of mistakes committed by her in the typing skill test as 10.13% was incorrect.

On a comparison of the representation dated 12 December 2022 with the decision dated 6 February 2023, we find that the decision dated 6 February 2023 does not deal with the aspects raised in the representation dated 12 December 2022.

As such, we do not find any reason to interfere with the decision of the Tribunal.

We make it clear that no opinion on the merits of the respondent’s representation or of the merits of her candidature should be treated as having been expressed either by the Tribunal or by this Court. We are sanguine that the petitioners would pass a proper detailed and speaking order dealing with the points raised by the respondent in her representation and would decide the matter dispassionately.

Needless to say, any decision taken would be communicated to the respondent as soon as it is taken.

The writ petition is disposed of in the aforesaid terms.