LAWS(DLH)-2014-12-77

BHAVNEET SINGH Vs. UNIVERSITY OF DELHI

Decided On December 05, 2014
BHAVNEET SINGH Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) THE present petition has been filed by the petitioner praying inter alia for directions to the respondent No. 1/University and the respondent No. 2/College to consider appointing him to the post of Administrative Officer of the respondent No. 2/College, in terms of an advertisement dated 13.09.2013. Further, the petitioner seeks quashing/setting aside the decision to select the respondent No. 3 to the subject post.

(2.) LEARNED counsel for the petitioner states that pursuant to an advertisement dated 13.09.2013 issued by the respondent No. 2/College, vacancies were notified to 11 posts including that of an Administrative Officer and there was a note appended at the bottom of the tabulated list of vacancies that out of the above posts, one post would be reserved for a PWD(OH) candidate. He states that the petitioner, who belongs to the PWD category, had applied for appointment to the post of Administrative Officer. The selection process comprised of two parts, a written test followed by an interview. The petitioner had passed the written test and his name was reflected in the Notice dated 02.05.2014 issued by the respondent No. 2/College. Thereafter, vide letter dated 10.09.2014, he was called for an interview to the subject post. The petitioner's interview was conducted on 08.10.2014. On 11.10.2014, a notice was displayed by the respondent No. 2/College declaring that the respondent No. 3 had been selected to the post of Administrative Officer. Aggrieved by the aforesaid decision, the petitioner has approached this Court.

(3.) NEXT , learned counsel for the petitioner questions the selection process adopted by the respondent No. 2/College for making the appointment to the post of a Administrative Officer and contends that having failed to identify the post that the college proposed to reserve for a PWD(OH) candidate, it could not have started the exercise of conducting the written examinations and further, the pass marks stipulated in the written test and the interview had not been specified.