DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. LOKESH KUMAR

JUDGEMENT

(1.) HAVING heard learned counsel for the parties, we are of the opinion that the impugned order dated February 02, 2012 does not warrant any interference.

(2.) OUR reason for the same.

(3.) PROCEEDING to issue the advertisement and conducting a written examination on December 19, 2004 the result was declared on April 01, 2005, and since we are concerned with the vacancy reserved for the OBC candidate, we note that the Selection Board ranked one Pratap Singh Yadav who had secured 37.75/80 marks at number Rs.1'. The first respondent, an OBC candidate, secured 35/80 marks and was at serial number Rs.2', but since only one vacancy for an OBC candidate was notified, the Selection Board scrutinized the various forms and certificates submitted by Pratap Singh Yadav to justify he being eligible for the post as an OBC candidate; the papers were found wanting and Pratap Singh Yadav was declared as an ineligible candidate. Surprisingly, the Selection Board forwarded nobody's name to the user department i.e. Delhi Jal Board and on the contrary informed that the selection had lapsed. The vacancy was notified by the Selection Board to the Delhi Jal Board as 'Not filled'.