LAWS(DLH)-2006-3-102

PRADEEP KUMAR Vs. SLUM AND JJ

Decided On March 09, 2006
PRADEEP KUMAR Appellant
V/S
APURB LAL Respondents

JUDGEMENT

(1.) 09.03.2006 In these writ proceedings, the petitioner has sought for direction to re-fix his seniority list in the grade of Junior Engineer. The seniority list in question was issued on 27.11.1987.

(2.) The undisputed facts are that the respondent Slum and J. J. Department of the Municipal Corporation of Delhi (hereafter referred to as ' the MCD') advertised to fill vacancies in the post of Junior Engineer (Civil) in the year 1984. The petitioner, a diploma holder applied and participated in the recruitment process.

(3.) It appears that in January 1984, a panel of 55 candidates was prepared, for filling vacancies which were then stated to be 50. In February 1984, the MCD issued appointment letters to 22 candidates. Out of those 22 candidates only 14 joined the posts. In June 1984, the MCD drew a panel of degree holder candidates against the existing vacancies. It is alleged that this was done without exhausting the first panel of 18 candidates. Those degree holders joined the service of MCD. Some persons who were in the first list from the same panel, also joined services in October 1984. It appears that in January 1984 the MCD again drew another list and issued appointment letters to certain other persons.