LAL BABU Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner claims that he belongs to a Schedule Caste (SC); that he had in pursuance to an advertisement inviting applications for appointment to the post of Rigger in the Delhi Electricity Supply Undertaking (DESU); that in the list dated 26th June, 1991 published of the selected candidates, his name appeared at Serial No.4 in the SC/ST category; that appointments were to be made from the panel of selected candidates as and when vacancies to the said post by way of direct recruitment arise; that he was vide letter dated 20 th May, 1993 informed that there were no vacancies to the said post reserved for SC/ST category.

(2.) THE petitioner did not take any steps thereafter and after 17 years, on 5th January, 2010 started making enquiries under the Right to Information Act.

(3.) THE counsel for the petitioner contends that the petitioner had been verbally representing and the question of his being overage would not arise since his appointment would date back to the date of selection.