CHIEF SECRETARY, GNCT DELHI Vs. SUNIL RAWAT

JUDGEMENT

(1.) WHEN their respective father died in harness and the family went into financial distress, respondents Sunil Rawat and Pramod Kumar were appointed as LDC/DASS Grade-IV by the Government of NCT Delhi as cases of compassionate appointment. Both were registered with the Employment Exchange and as per the record of the Employment Exchange had been subjected to a typing test which the two successfully cleared typing (Sunil Rawat 34.9 words per minute and Pramod Kumar 31.12 words per minute). The stipulated norm was 30 words per minute.

(2.) UNFORTUNATELY , the letter offering appointment to the two has not been filed by any party and we are noting said fact for the reason it would be of relevance, if in the letter offering appointment it was a condition that the induction of the two in the service was conditional upon the two clearing a typing test or that within a certain period they had to clear a typing test as a condition of permanent absorption in service.

(3.) AS per the writ petitioners, after the respondents joined service they never volunteered to sit at a typing test.