GOVT OF NCT OF DELHI Vs. DEV SHARMA

JUDGEMENT

(1.) The facts are not in dispute. So let them be stated as the agreed facts.

(2.) Since 23.12.1980, Dev Sharma stood appointed as a Care Taker in the Department of Social Welfare and served the department fairly well evidenced by the fact that never ever was he issued a memorandum or a charge-sheet alleging misconduct.

(3.) His service is governed by the Delhi Administration Subordinate Service Rules 1967, Rule 6 whereof made him eligible to be considered for promotion to the post of LDC/Grade- IV (DASS) in the year 1995 inasmuch as he has the requisite educational qualification, being a matriculate.