ARUN KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Petitioner is aggrieved by the non-consideration of his candidature for the Post of Welfare Officer Social Welfare Department of Govt. of NCT Delhi.

(3.) On 13th June, 2013, a notification was issued by the Delhi Subordinate Services Selection Board (DSSSB) notifying vacancies for the post of Welfare Officer, Social Welfare Department of Govt. of NCT Delhi. The Petitioner applied under the SC category and also appeared in the examination. It is the case of the Petitioner that he was shortlisted at third position in view of the marks obtained by him. Despite the fact that the candidates at position no.1 and 2 did not join, the Petitioner has not been permitted or called for joining the post of Welfare Officer. Hence the prayer in the present petition is that the Petitioner be selected for the post of Welfare Officer as the notified seat is still lying vacant.