DELHI DEVELOPMENT AUTHORITY Vs. SH. SURENDRA KUMAR MEENA

JUDGEMENT

(1.) ISSUE notice to the respondent. Mr. Daleep Singh, Advocate, accepts notice on behalf of the respondent and states that reply to the notice is not to be filed. The counsel for the parties contend that the writ petition be heard and disposed of finally on the basis of the record of the Tribunal produced along with the writ petition.

(2.) THE petitioner, Delhi Development Authority, has challenged the order dated 18th March, 2011 passed by the Central Administrative Tribunal, Principal Bench in OA No. 3555/2010 titled as Surendra Kumar Meena v. DDA and Ors., allowing the original application of the respondent and setting aside the order dated 21st May, 2010 passed by the petitioner declining the request of the respondent for fixing his seniority from an earlier date, on the ground that there was no provision for re -evaluation of answer sheet in the Recruitment Rules and therefore the answer book of the respondent could not be re -evaluated and he could not be declared successful in the limited departmental examination for promotion for the post of Asstt. Director (Min).

(3.) IN the year 2001, the respondent was working as Assistant and had become eligible for promotion to the post of Assistant Director (Administration) after completing 5 years of service in the grade of Assistant. Pursuant to a Circular dated 19th October, 2001, the respondent applied for the post of Assistant Director (Administration). For the said promotion, the examination was conducted in July and August, 2005 and the result was declared on 16th January, 2006. 5.