GOVT OF NCT OF DELHI Vs. ARVIND KUMAR

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 2.8.2002 by which he has been allowed.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The writ petitioner (respondent in this appeal) applied for posts of Lecturer advertised by the Delhi Subordinate Services Selection Board (DSSSB). True copy of advertisement is Annexure P-2 to the writ petition.