VIPIN KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order will dispose of Civil Writ Nos. 132 and 2535 of 1990. The petitioners were appointed as Beldars in the year 1980-81 at the time when the Delhi Development Authority was taking up the projects connected with Asian Games. Thereafter, it is not in dispute that the petitioners who were daily wagers were appointed as Lower Division Clerks (LDCs.), but again as daily wagers. It is also not in dispute that in the appointment letters it was indicated that the petitioners will have to pass written test and also typing test with a speed of 30 words per minute in order that they may be regularised.

(2.) . The petitioners have not been able to qualify till 1987 in the written test and the typing test. It is, however, stated by Mr. Chakraborty that in the year 1988 two of the petitioners had qualified both in written test as also the typing test.

(3.) . In the reply filed in Civil Writ No. 2535 of 1990, it has been stated by the respondent that in 1987 about 2200 candidates appeared in the test out of which 464, including one of the petitioners, had qualified only in the written test. Thereafter, typing test was held and out of 464 candidates, only 281 could qualify the typing test. Out of 281 candidates only 246 have been appointed as regular LDCs while the remaining 35 candidates having qualified, have still not been appointed because of lack of regular vacancies. It is further stated that 21 posts of LDCs have also been declared surplus and assessment of staff in the Engineering Wing has already been started and there is likelihood of about 225 posts of LDCs also being rendered surplus. It is further ave red by Delhi Development Authority that due to non-availability of any vacancy of LDC no appointment can be made on regular basis.