O.A. disposed of; result returned to respondents, applicant to avail appropriate remedy.

The applicant, Sh. Pradeep Kumar Gautam, filed an Original Application challenging the cancellation of his candidature by an impugned order dated January 8, 2025

Following an interim direction from the Tribunal, the applicant was provisionally allowed to participate in the document verification process

The respondents subsequently produced the applicant's result in a sealed cover, which was opened in open Court

Upon perusal, the applicant was shown at Serial No. 14 in the reserved category with a score of 55.26642 marks

The applicant sought to set aside the impugned order, declare him eligible for selection to the post of "Chemical Assistant," allow him to appear in the document verification stage scheduled for January 22-24, 2025, and ultimately select him for the said post

Whether the impugned order dated January 8, 2025, cancelling the applicant's candidature should be set aside

Whether the applicant should be declared an eligible candidate for selection to the post of "Chemical Assistant" and allowed to participate in the recruitment process

The court applied Section 19 of the Administrative Tribunals Act, 1985, which governs the jurisdiction of the Central Administrative Tribunal to adjudicate on service matters

The court also exercised its power to pass interim directions to allow provisional participation in a recruitment process, subject to the outcome of the main application

The Tribunal had already granted an interim direction allowing the applicant to provisionally participate in the document verification process while the O.A. was pending

The primary relief sought by the applicant was the setting aside of the cancellation order and declaration of eligibility for the "Chemical Assistant" post, including participation in the document verification and ultimately selection

In compliance with the Tribunal's directions, the respondents presented the applicant's result in a sealed cover

Upon opening, it was revealed that the applicant had secured 55.26642 marks and was listed at Serial No. 14 in the reserved category

Given that the applicant's result was now known and on record, the Tribunal determined that "no further orders are required to be passed at this stage"

This implies that the initial uncertainty regarding his eligibility, which was the basis of the O.A., had been resolved by the disclosure of the result

The Tribunal concluded that no further orders were required to be passed at this stage as the applicant's result was identified as Serial No. 14 with 55.26642 marks under the reserved category

The applicant was granted liberty to avail appropriate remedy, if so advised, at a later stage

The sealed cover containing the result was returned to the respondents

Pending MAs were also disposed of