LAWS(DLH)-2007-10-402

V N DUBEY Vs. DELHI DEVELOPMENT AUTHORITY

Decided On October 12, 2007
V N DUBEY Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) We have heard the review petition for a considerable period of time.

(2.) Our attention has been drawn to the Recruitment Regulations for the Post of L.D.C (English) in Delhi Development Authority published in the Gazette of India dated 8th December, 2003 where the description of the post has been shown as LDC-cum-Typist (English / Hindi). The method of recruitment requires that 75% posts are to be filled up by direct recruitment (50% LDC-cum-English Typists and 25% LDC-cum-Hindi Typist). 25% posts are to be filled up by promotion from regular Group 'D' employees (15% by simple test and 10% by seniority-cum-fitness).

(3.) In the impugned judgment and order, the learned Single Judge had directed the Delhi Development Authority to conduct a typing test for the appellants and such of them who clear the typing test, should be inducted as LDC. The typing test was directed to be held within 12 weeks.