DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. SANJAY KUMAR

JUDGEMENT

(1.) On 23.07.2003, at the request of the Delhi Fire Services, Government of NCT of Delhi, the Delhi Subordinate Services Selection Board (DSSSB) issued an advertisement inviting applications from eligible candidates for being appointed as ,,Fire Operator. In the advertisement the applicable educational and other qualifications were notified to the candidates as also the procedure of selection. Pertaining to educational and other qualifications it was prescribed the minimum educational qualification would be a matric pass or equivalent. It was notified that the candidates should possess a valid licence for driving heavy duty vehicles. Pertaining to the mode of selection it was notified that the selection shall be made by the Board following any one or more of the following methods: (i) Written Test; (ii) Skill Test/Driving Test; (iii) Aptitude Test; (iv) Interview; and (v) Physical Efficiency Test.

(2.) A large number of candidates applied and at the written test only 328 were shortlisted for physical endurance test. The said test was held on 20/21.05.2004 and the candidates who remained in the fray were only 137.

(3.) The said 137 candidates were thereafter subjected to a driving test conducted by the officers of the Institute of Driving, Training and Research; a joint venture of Government of NCT of Delhi and Maruti Udyog Ltd. The Manager, Driving Training, DTC was appointed as an expert. The driving tests were conducted on various dates and by November, 2004 the Institute sent the names of those who had successfully cleared the driving test. 50 candidates were thereafter empanelled as Fire Operators and by the month of December, 2004 all joined.