CHANDER DEV Vs. DELHI TRANSCO LTD

JUDGEMENT

(1.) By this writ petition the petitioner seeks the relief of direction to the respondents to condone the delay of the petitioner in submitting the certificate of experience for the post of Sub Station Attendant (Grade-II) and with respect to which post petitioner had applied through the regular recruitment process, but was denied employment on the ground of failure to submit the requisite experience certificate within the twice extended cut off date.

(2.) At the outset, I was inclined to condone the delay of 22 days in giving experience certificate inasmuch as I thought that a humanitarian view can be taken because once extensions were granted to the petitioner, then, there was no reason why a technical view be taken in not condoning the delay of 22 days. However, I have examined the record brought by the respondent No.2 and the same shows that in fact the experience certificate does not meet the criteria of the experience certificate required for the post to which the petitioner had applied.

(3.) Indubitably, the advertisement dated 13.5.2008 for the post of Sub Station Attendant required the following:-