DILIP KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner challenges the impugned order dtd. 24/2/2021 passed in O.A./100/425/2021, whereby the Central Administrative Tribunal, Principal Bench, New Delhi, has dismissed his O.A.

(2.) The Department of Social Welfare, Government of NCTD of Delhi, issued an advertisement dtd. 15/10/2019, inviting applications for the post of Commissioner (Persons with Disabilities), as per the provisions of Sec. 79 (1) of the Rights of Persons with Disabilities Act, 2016. The last date of submissions of these forms was extended till 20/11/2019. The petitioner as well as the Respondent No.4 and several other persons had applied for the said post.

(3.) After all the necessary formalities were carried out, respondent No.4 was selected by the Search and Selection Committee and has already been appointed as the Commissioner (Persons with Disabilities).