SANDEEP KAUSHIK Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner challenges the order dated May 26, 2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in Original Application No.1656/2010, whereby the Tribunal had dismissed the Original Application filed by the petitioner who was seeking appointment as Driver in Delhi Transport Corporation (DTC).

(2.) THE respondent No.2, Delhi Subordinate Service Selection Board (DSSSB) issued an advertisement for recruitment to the post of Drivers under respondent No.3-DTC. The petitioner applied for the said post. The advertisement issued prescribed two tier selection process, one through 'main examination' and other through 'skill test'. The final merit list of the candidates was to be prepared on the basis of the performance of candidates in the 'main examination' only. The 'skill test' was of qualifying nature. The minimum standard for the 'skill test' was to be in terms of the one prescribed in the Recruitment Rules. The petitioner cleared the 'main examination' and was subsequently called for the 'skill test' held on July 30, 2008. The petitioner did not qualify the 'skill test'. Aggrieved by the failure to qualify the 'skill test', the petitioner,

(3.) THE petitioner got issued a legal notice on October 06, 2009 through his Advocate to the respondent No.2 wherein he alleged that the entire selection made by the respondent No.2 was a sham. He had made serious allegations against the respondent No.2.