LAWS(DLH)-2002-5-292

SATISH CHANDER Vs. DELHI TRANSPORT CORPORATION

Decided On May 14, 2002
SATISH CHANDER Appellant
V/S
DELHI TRANSPORT CORPORATION Respondents

JUDGEMENT

(1.) RULE .

(2.) WITH the consent of learned counsel for the parties, matter is taken up for final disposal.

(3.) LEARNED counsel for the respondent has referred to the Medical standard for candidates selected for appointment in respondent -Corporation where Clause VII provides for Standard of Physical fitness. It is stated in the said clause as under: