SUBHASH CHANDER Vs. M C D

JUDGEMENT

(1.) This appeal is directed against the order dated 3.1.2002 passed by a learned Single Judge dismissing W.P.(C) 1520/98 filed by the appellant.

(2.) The appellant had filed a writ petition challenging an advertisement dated 24.1.1998 issued by the Respondent, Municipal Corporation of Delhi (MCD), to the extent it laid down a condition that the application by a candidate for obtaining an other backward class (OBC) certificate should have been made to the concerned officer at Delhi on or before 31.7.1996.

(3.) The learned Single Judge dismissed the writ petition on two grounds. First, that till 30.12.1997, no OBC certificate from the competent authority at Delhi had been obtained by the appellant and that accordingly the appellant had rightly been considered as a general candidate. Secondly, the subsequent submission of such certificate by the appellant was to no avail in terms of the judgment of Hon'ble Supreme Court in MCD v Veena (2001) 6 SCC 571.