Anita Kumari Sihmar vs State And Ors
2014 Latest Caselaw 6961 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 9067/2014 and CM APPL. 20685-86/2014

                                                 Decided on: 18.12.2014

IN THE MATTER OF:

ANITA KUMARI SIHMAR                            ..... Petitioner
                   Through: Mr. S.K. Rungta, Senior Advocate
                   with Mr. Naresh Daksh and Mr. Prashant
                   Singh, Advocates

                         versus
STATE AND ORS                                        ..... Respondents

Through: Mr. C. Prakash, Advocate

CORAM HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1. The present petition has been filed by the petitioner praying

inter alia for issuing directions to the respondent No.1/GNCTD and

respondent No.2/DSSSB to include her name in the list of eligible

candidates for the post of TGT (Social Science).

2. The petition has been listed subject to an office objection with

regard to its maintainability in this Court in view of the fact that the

petitioner ought to have approached the Central Administrative

Tribunal for relief.

3. Mr. Rungta, learned Senior Advocate appearing for the

petitioner states that he may be granted leave to withdraw the

present petition while reserving the right of the petitioner to approach

the Tribunal for appropriate relief but in the meantime, the

respondent No.2/DSSSB be directed to consider the petitioner's

representation dated 03.12.2014 (Annexure A-4) and decide the

same under written intimation to her as early as is possible,

particularly, since the written examination for the subject post is fixed

on 28.12.2014.

4. Counsel for the respondents, who appears on advance copy,

states that he shall ask the Department to do the needful at the

earliest.

5. Accordingly, the present petition is disposed of with liberty

granted to the petitioner to approach the Tribunal for appropriate

relief. In the meantime, the respondent No.2/DSSSB shall examine

the representation dated 03.12.2014 submitted by the petitioner and

take a decision thereon on or before 24.12.2014, under written

intimation to her.

6. The petition is disposed of alongwith the pending applications.

DASTI to the counsels for the parties under the signatures of

the Court Master.

                                                     (HIMA KOHLI)
DECEMBER 18, 2014                                       JUDGE
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