DELHI JAL BOARD Vs. NIRMALA DEVI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 5/3/2021 passed by the High Court of Delhi at New Delhi in Writ Petition (Civil) No. 2871/2021, by which the High Court has dismissed the said writ petition preferred by the appellant - Delhi Jal Board and has confirmed the order dtd. 3/5/2019 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. No. 1420/2017, by which the Tribunal directed the appellant to consider the candidature of the respondent for the post of Lower Division Clerk (LDC), the original opponent - Delhi Jal Board has preferred the present appeal.

(2.) That the respondent herein applied for compassionate appointment of her daughter in the Delhi Jal Board - the appellant herein for the post of LDC. The said application was made on 23/3/2010. That by order dtd. 1/5/2012, the respondent's daughter was appointed as Assistant Meter Reader considering her qualification at the time when application for compassionate appointment was made. According to the respondent, she was eligible for the post of LDC.

(3.) Learned counsel appearing on behalf of the appellant has vehemently submitted that qualification for the post of LDC was Graduation. It is submitted that admittedly when the respondent applied for appointment on compassionate grounds for the post of LDC, i.e., 23/3/2010, her daughter was not graduate and therefore she was not having the requisite qualification for the post of LDC.