NARENDER KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The relief sought in this petition is that the respondents be directed to allot the Fair Price Shop (FPS) in Circle-52, B-Block, Sadatpur, Delhi in favour of the petitioner on the ground that he was the only successful candidate. The other relief that is sought is that the respondents be restrained from renotifying the said FPS and / or allotting the same to any third party.

(2.) The facts in brief are that two vacancies were notified for Fair Price Shops in the said Circle-52. One was reserved for Scheduled Castes and the other was under the General Category. The last date for receiving applications was 31.12.2004 upto 2.00 p.m. The applicants were required to fill in the prescribed application forms and annex various documents and affidavits. In the application form itself, it was mentioned that if any column is left blank or not properly replied to or the application is not accompanied by the crossed postal order of the requisite value, the application would be liable to be rejected summarily.

(3.) Insofar as the general vacancy is concerned, there were six applications. The application envelops were opened at 2.30 p.m. on 31.12.2004 in the presence of all the applicants. Out of these six applications, five applications were summarily rejected as the same were not properly filled in or some vital information as desired in the application was missing or the requisite documents and affidavits were not filled.