DEEPAK KUMAR Vs. DELHI TRANSCO LTD

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, petitioner has prayed for the following directions:-

(2.) The facts leading to the filing of present petition are as under:- The petitioner had passed matriculation examination in the year 1997. In May, 2002, he had passed senior secondary examination from National Open School. In 2005, petitioner did Diploma in Electric Engineering from Chhotu Ram Rural Institute of Technology, affiliated to Board of Technical Education, Delhi. Respondent no.1 i.e Delhi Transco Ltd requested respondent no.2 i.e Delhi Subordinate Services Selection Board (in short referred to as 'DSSSB') for selection of candidates for various posts including the post of Assistant Electric Fitter to which the petitioner had applied. Respondent no.2 i.e DSSSB advertised various posts for appointment in respondent no.1 in Employment News dated 7/13th June, 2008 (Annexure P-3 Rozgar Samachar Page 16 of paper book). Petitioner applied for the post of "Assistant Electric Fitter" wherein age prescribed was 35 years as per advertisement. Petitioner submitted his application on 7th July, 2008 along with all necessary documents and was On 8th March, 2009, petitioner appeared in the issued 'Admit card'. examination conducted by respondent no.2 i.e DSSSB. In July, 2009, complete merit of short listed candidates was displayed wherein the name of the petitioner was at sr.no.60. It was shown as 'overage'.

(3.) The contention of the petitioner is that petitioner has been wrongly declared as 'over age' and his result has been wrongly withheld by respondent no.2. It is contended that as per advertisement, petitioner was not overage. It is, therefore, prayed that petitioner's name may be removed from 'overage' category and result of Part II examination be declared.