CHAIRMAN, DELHI SUBORDINATE SERVICES SELECTION BOARD Vs. RAJNI

JUDGEMENT

(1.) On July 04, 2008 the Government of National Capital Territory of Delhi had issued a directive to the Delhi Subordinate Services Selection Board informing that henceforth results declared by the Board shall be confined only to the number of vacancies for which the requisition is sent.

(2.) Before dealing with the facts of the instant case we would like to pen a few words on the legality of the said directive.

(3.) It is settled law that no candidate has a vested right to ensure that all vacant posts are filled up, whether advertised or not; but not to fill up the posts has to be justified by a good reason. It does not subserve public interest that sanctioned posts are not filled up.