BALJEET SINGH Vs. M.C.D

JUDGEMENT

(1.) PETITIONER Baljeet Singh filed a suit on January 18, 2000 pleading therein that on January 10, 1996 he was interviewed by the Interview Committee of the Municipal Corporation of Delhi (hereinafter referred to as MCD) for the post of School Attendant and in the panel displayed on the notice board of MCD his name was at serial No.28. He waited and waited for a letter offering appointment to be issued to him but in vain. He claimed to have learnt that some persons have been appointed as a School Attendant without their names being in the select panel. He claimed to have issued a legal notice on September 27, 1999 to which no response was received by him. Pleading that it was a recurring cause of action, mandatory injunction was prayed for against the MCD to appoint him as a School Attendant.

(2.) IN the written statement filed, MCD pleaded that the suit was barred by limitation. It was denied that Baljeet Singh's name was at serial No.28 of the select panel.

(3.) APPEARING as his own witness (PW-1) Baljeet Singh exhibited newspaper reports, Ex.PW-1/3 and Ex.PW-1/4, as per which a recurring scam in appointment to Class IV posts in MCD had taken place.