DURGESH NANDINI Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The Petitioner, before this Court, serving on the post of Deputy Chief General Manager (Traffic) in the service of Delhi Transport Corporation (DTC) being aggrieved by the order passed in O.A. No. 1841/2012, Ravindra Kumar Jain and One Other v. Delhi Transport Corporation and Others have filed the present petition praying for quashment of the Order passed by the Tribunal by which draft seniority list dtd. 5/8/2011 and the final seniority list dtd. 24/1/2012 have been quashed and the DTC has been directed to prepare a fresh seniority list.

(2.) The facts of the case reveal that on 29/11/1985, an advertisement was issued by DTC inviting applications or the post of Management Trainees for Repairs and Maintenance/ Material Management/ Traffic Operations/ Audit and Accounts/ General Administration.

(3.) The DTC conducted a selection process and after interviewing about 400 candidates selected candidates were to be engaged as Management Trainees and 22 candidates were found suitable in the discipline of Traffic and Personnel Management and Administration.