ROOPIN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner had appeared in Grade IV exam being conducted by DSSSB. The petitioner cleared the first stage or Part I exam and was required to appear in Part II examination. The petitioner claims that he received admit card for part II examination on 2. 1. 2008, after 18. 11. 2007 when Part II examination was held.

(2.) LEARNED counsel for the petitioner has produced before Court the original envelope. The said bears three stamps. The first stamp is dated 5. 11. 2007, the second stamp is dated 26. 12. 2007 and the third stamp is dated 2. 1. 2008. The first stamp is by the franking machine and discloses that the said letter was posted on 5. 11. 2007. The respondents have also filed Annexure b, the postal receipt issued by the franking agent for dispatch of admit card. The admit cards were dispatched under Postal Certificate from the post office apso, New Delhi-35.

(3.) THE respondents had taken a precaution of advertising in the employment news, the result of Part I examination. The advertisement was sufficiently large and roll numbers of all candidates who had cleared Part I examination were mentioned. One of the notes in the advertisement was as under: