Court Directs Disposal of Representation Seeking Disclosure of Recruitment Marks and Evaluation Criteria

The applicant, Dimple Yadav, applied for the post of Trained Graduate Teacher (TGT)/Primary Teacher in the Kendriya Vidyalaya Sangathan (KVS) Recruitment 2022. Despite securing high marks in the Computer Based Test (CBT), she was not selected

Alleging a lack of transparency in the selection process, she submitted a representation dated 06.11.2025 to the respondents, seeking disclosure of interview marks, category-wise cut-offs, and final evaluation criteria

The respondents failed to dispose of the said representation, prompting the applicant to file the present Original Application (OA) seeking directions for disclosure of records, the reservation of one post, and potential retrospective appointment

Whether the respondents are obligated to consider and decide upon the applicant’s pending representation regarding the transparency of the recruitment process within a stipulated timeframe

Section 19 of the Administrative Tribunals Act, 1985, which empowers individuals aggrieved by orders pertaining to any matter within the jurisdiction of the Tribunal to make an application for redressal

the principle of administrative accountability, which requires competent authorities to dispose of pending representations through reasoned and speaking orders

The Tribunal observed that the applicant’s primary grievance stemmed from the non-disposal of her representation dated 06.11.2025

Without delving into the merits of the allegations regarding the recruitment process or the marks secured, the Tribunal noted the statement made by the applicant's counsel that the applicant would be satisfied with a direction for the timely disposal of said representation

Consequently, the Tribunal determined that the most equitable course of action was to compel the respondents to exercise their administrative duty to address the applicant's grievances through a formal, reasoned decision

It directed the competent authority among the respondents to consider and dispose of the applicant’s representation dated 06.11.2025 by passing a reasoned and speaking order in accordance with the law within thirty days of receiving a certified copy of the order

Any pending Miscellaneous Applications (MAs) were also disposed of, with no orders as to costs