(1.) The petitioner in these proceedings under Article 226 of the Constitution questions his non- appointment to the post of Head clerk and the selection and appointment of respondents 3 to 14.
(2.) The petitioner joined services of the Slum and JJ Wing which was a part of the Delhi Development Authority (DDA) in December, 1983 as a Lower Division Clerk (LDC); he was promoted as Upper Division Clerk (UDC), on 6.6.1988. The Slum and JJ Wing was originally a part of the DDA; it was transferred to, and came under administrative control of the Municipal Corporation of Delhi (MCD).
(3.) On 18.4.2001, the MCD issued a circular calling for applications from amongst eligible UDC for filing up post of Head Clerk in the pay scale of Rs.5500-9000/-. The circular stated that a departmental examination would be held that for the purpose. The petitioner applied in response to the circular. His candidature was provisionally accepted on 11.8.2001. He appeared in the examination. A select list was prepared on 10.7.2001, consisting of 11 persons who were appointed to the post of Head Clerk. The petitioner's name did not figure in that list. He therefore, represented to MCD raising a grievance that even though he had passed in all four test papers and was at Sl. no.11, at least four persons who had not cleared and secured minimum marks in each paper had been nevertheless included in the select list and appointment. One Sh.Ravinder Kumar, respondent no.14, in these proceedings was also appointed. It is averred that he was at sl. No.16, but was nevertheless granted promotion.