DILIP KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The challenge in this writ petition is to two orders dated January 02, 2019 and November 26, 2018 passed by the Tribunal in RA 261/2018 and in OA 1656/2015, respectively. The Tribunal vide the above orders had dismissed the RA 261/2018 and O.A. 1656/2015 filed by the petitioner herein.

(2.) The challenge of the petitioner in the OA was in respect of appointment made by the respondent Nos.1, 2 and 3, to the post of Deputy Commissioner for Persons with Disabilities ('DCPD', for short). The Government of NCT of Delhi had on February 04, 2009 invited applications to fill up the post of DCPD. The qualification for appointment to the afore-said post is that a candidate must have educational background in Social Work, Sociology or Social Anthropology with 7 years experience in Rehabilitation Work.

(3.) The case of the petitioner before the Tribunal was that he had submitted his application for appointment to the post of DCPD and his case had been sponsored by an NGO in proof of his experience. However, subsequently the selection committee had selected one Mrs. Sandhya Roy Chowdhury as DCPD and the said appointment was challenged by the petitioner in OA 1743/2009. This OA was allowed on December 10, 2010 in favour of the petitioner and the appointment of Mrs. Sandhya Roy Chowdhury was set aside and a direction was also issued to the respondent Nos. 1, 2 and 3, to fill up the post of DCPD within three months.