LAWS(DLH)-2006-2-40

MANOJ KUMAR Vs. D S S S B

Decided On February 23, 2006
MANOJ KUMAR Appellant
V/S
D.S.S.S.B Respondents

JUDGEMENT

(1.) The grievance in these proceedings is that the Petitioners' case for appointment to the post of Assistant Teachers pursuant to an advertisement dated 11.6.1998 was not considered. The Petitioners seek a direction that they ought to be selected and appointed to the post on the basis of an OBC certificate.

(2.) The Respondents had called for applications for recruitment of several posts of Assistant Teachers. The Petitioners had applied as a general candidates. It is not disputed that the Petitioner was entitled to an OBC certificate.

(3.) The first Respondent DSSSB issued an advertisement on 21/22.9.1998 indicating the methodology of consideration of candidates for selection. The last date for submission of applications was 30.6.1998. The Petitioners had however not applied as OBC candidate; they applied as general candidates. It is averred that they were unable to secure the certificate because the period granted was too short. On 26.2.1999 the DSSSB indicated the revised cut off score in accordance with its criteria beyond which the candidates were not to be appointed. The score for general candidates was 53.21.