SURENDER SINGH Vs. D S S S B

JUDGEMENT

(1.) THE facts of the present cases are set out in detail in an order dated 18th august 2008 passed by this Court which reads as under: "1. These appeals are directed against the impugned judgment dated 29th november 2007 passed by the learned Single Judge dismissing the appellant"s writ petitions.

(2.) EACH of the appellants applied for post of Assistant Teacher (Primary)in the Municipal Corporation of Delhi ("mcd") for which an advertisement was issued by the Delhi Subordinate Services Selection Board ("dsssb") sometime in may 2006. The number of vacancies advertised for the post of Teacher (Primary)was as under: teacher (Primary) 3348 1]. Unreserved (UR) - 1558 2]. Scheduled Castes (SC) - 265 3]. Scheduled Tribes (ST) - 595 4]. Other Backward Class (OBC) - 903 (including Ex-Serviceman 335, Physically handicapped (O) 50 and visually handicapped (Low vision) 50 ).

(3.) BY a corrigendum issued on 14th May 2006 it was stated that a number of vacancies announced in the earlier advertisement would stand modified as under: 1]. Teacher (Primary) 2348 (UR- 1079, SC-116, ST-520 and OBC " 633) (including Ex-Serviceman -235, PH (OS) 35 and VH (LV)-35 ). 2]. In addition to above vacancies of 2348, a panel of 1000 candidates (UR " 506, SC-149, ST-75 and OBC " 270) (including Ex-Serviceman " 100, PH (O)-15 and vh (LV) " 15) shall be prepared and kept in reserve by the Board as per the request of the MCD. The candidates from this panel may be sent to MCD after getting the request of competent authority of the MCD. The Board reserves the right to fix the longevity of the said panel at its sole discretion.