GOVERNMENT OF NCT OF DELHI Vs. MAHAVIR SINGH

JUDGEMENT

(1.) The short point involved in this matter is as to whether the order dated 21.05.2009 passed in OA No. 2026/2006 by the Central Administrative Tribunal, Delhi (hereinafter referred to as the "Tribunal") needs to be interfered with by this Court while exercising powers under Article 226 of the Constitution of India.

(2.) By the impugned order the Tribunal has directed the petitioners to consider the case of the respondents for regular appointment as per law subject to availability of regular vacancies and without insisting upon their clearing the skill test again.

(3.) As per Recruitment Rules for the post of Drivers in Delhi Administration as notified in 1986 and further amended in 1991, the posts of Light Motor Vehicle Drivers are Group ,,C posts. These posts are to be filled by the promotion, failing which by direct recruitment. The qualification prescribed is :-