Sumit Rathaur vs DEPARTMENT OF SCHOOL EDUCATION AND LITERACY
- Court
- Central Administrative Tribunal
Item No. 10 (C-IV)
1
OA No. 4055/2026
CENTRAL ADMINISTRAT
IVE TRIBUNAL
NEW DELHI
PRINCIPAL BENCH, N
O.A. No. 4055/2
th
This the 15 Day of Oct
Anand S Khati, Member (A)
ri Rajveer Singh Verma, Memb
2026
tober, 2026
Hon’ble Dr.
Hon’ble Shr
ber (J)
Sumit Rathaur
S/o Sri Ram & Smt. Bhuvneshw
R/o 00, Rathonda, Rajpura Tehs
District Rampur, Uttar Pradesh 2
wari Devi
sil Milak
243701
…. Applicant
(By Advoca
ate: Mr. Avinash Shukla, Mr. Nag
gesh Kumar)
Versus
1. Union of India
Through the Secretary,
Department of School Education
Ministry of Education, Shastri B
n & Literacy,
Bhawan, New Delhi - 110001
2. Kendriya Vidyalaya Sangath
Through its Commissioner, 18,
Shaheed Jeet Singh Marg, New
han (KVS)
Institutional Area,
Delhi-110016
3. Navodaya Vidyalaya Samiti
Through its Commissioner. B-1
Sector 62, Noida, Uttar Pradesh
(NVS)
5, Institutional Area,
h-201309
4. Central Board of Secondary E
Through the Director (CTET/Re
Integrated Office Complex, Sect
Education (CBSE)
ecruitment Unit), CBSE
tor-23, Phase-1, Dwarka,
New Delhi - 110077
te: Mr. S Rajappa, Ms. Sangita S
...Respondents
s
(By Advocat
Singh, Mr. SK Singh for R-4)
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Item No. 10 (C-IV)
2
OA No. 4055/2026
ORDER (ORAL)
The prese
ent OA has been filed by t
the applicant seeking the
following
relief:-
“ a. the respondents to provisio
(Registration No. 25980042571
undergo Document Verificat
Interview for PRT scheduled
Kendriya Vidyalaya, Sector 3
adjourned date), on similar ter
463/2026 (CAT Ernakulam) an
(Delhi High Court)
b. Further, without prejudice t
Tribunal be pleased to pass su
(s) as this Hon’ble Tribunal m
the facts and circumstances of t
onally permit the applicant
19/Roll No. 305307788) to
tion and appear in the
on 24.10.2026 at PM Sri
31 D, Chandigarh (or any
rms and granted in OA No.
nd WP (C ) No. 8304/2025
to prayers (a) this Hon’ble
uch other or further order
may deem fit and proper in
the present case.”
2. The ap
pplicant, Sumit Rathaur, is a
an OBC-NCL candidate
belonging
to the Teli community f
from the State of Uttar
Pradesh. H
He applied under the OBC-N
NCL category for the post
of Primary
y Teacher (PRT) advertised
by the Central Board of
Secondary
y Education (CBSE) via R
Recruitment Notification
No. 01/20
025 on behalf of Kendriy
ya Vidyalaya Sangathan
(KVS) a
and Navodaya Vidyalaya
Samiti (NVS). The
registration
n window for this recrui
itment was open from
01.01.2025
5 to 04.12.2025. A hy
yper-technical condition
stipulated
in the notification mandat
ed that candidates must
possess a
an OBC-NCL certificate i
ssued strictly within a
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Item No. 10 (C-IV)
3
OA No. 4055/2026
narrow w
window between 01.01.2025
5 and 04.12.2025. The
applicant s
successfully cleared the Tier
r-1 Written Examination
held on 28
8.02.2026. Subsequently, he
e appeared for the Tier-2
Examinati
ion conducted between 27.0
03.2026 and 31.03.2026.
On 14.09.
.2026, the respondents dec
clared the results of the
Tier-2 Ex
xamination, wherein the
applicant successfully
qualified.
Following this success, the R
Respondent Board issued
an Intervie
ew Letter on 24.09.2026, s
scheduling his document
verificatio
on and interview for 24.10
0.2026 at PM Sri KV,
Sector 31D
D, Chandigarh.
3. Regardi
ing his caste documentation
n, the applicant holds an
initial OB
BC-NCL certificate issued
on 12.08.2023 by the
Competen
nt Authority (Tehsildar, Mila
ak, District Rampur, UP)
under Gov
vernment of India norms,
as well as an updated
certificate
obtained on 25.09.2026.
Apprehending arbitrary
disqualific
cation during document veri
ification due to the strict
issuance-d
date cutoff condition in the n
notification, the applicant
submitted
a formal representatio
on on 26.09.2026 to
Responden
nt Nos. 1 to 4 requesting
g the acceptance of his
certificate.
.
4. Issue n
notice. Mr. S Rajppa and
Ms Sangita Singh, who
appears on
n advance service accepts
notice. Learned counsel
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Item No. 10 (C-IV)
4
OA No. 4055/2026
for the re
espondents seeks four week
ks’ time to file counter
reply.
5. Learned
d counsel for the applicant
t places reliance on the
interim ord
der passed by the Ernakulam
m Bench of this Tribunal
dated 18.
09.2026 in Nijesh K. v.
Department of School
Education
n and Literacy (O.A. No. 46
3/2026) arising from the
same recr
ruitment notification, as we
ell as judgments of the
Hon'ble D
Delhi High Court in AIIMS
v. Girdhari Lal Jakhar
and Raghv
vendra Singh & Anr. v. UPS
SC & Anr. , alongside the
authoritati
ive ruling of the Hon'ble
Supreme Court in Ram
Kumar Gij
ijroya v. DSSSB , which colle
ectively establish that the
substantiv
e benefits of reservation ca
annot be denied on mere
technicalit
ties concerning the timing
of certificate issuance,
given that
social status is a pre-existing
g reality.
6. At this
stage, learned counsel for th
he applicant states that
the appli
icant will be fairly sati
isfied if the pending
representa
ation dated 26.09.2026 is dec
cided by the respondents
by passing
g a reasoned and speaking o
order within time bound
manner.
7. Learne
ed counsel for the respo
ondents states that the
responden
nts will have no objection if s
such order is passed.
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Item No. 10 (C-IV)
5
OA No. 4055/2026
8. In view
w of the above, the present
OA is disposed of at the
admission
stage itself with the directi
ion to the respondents to
decide th
he aforementioned represe
entation by passing a
reasoned a
and speaking order within a
week from the receipt of
certified co
opy of the order.
9. We m
make it clear that we have no
ot expressed any opinion
regarding
the merits.
10. OA is
s disposed of accordingly.
All pending MAs stand
disposed o
of, if any. No costs.
(Rajveer Singh V
Member (J)
Verma)
(Dr. Anand Khati)
Member (A)
/an/
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