LAWS(DLH)-2008-2-258

BHUPENDER SINGH Vs. DELHI SUBORDINATE SERVICES SELECTION BOARD

Decided On February 11, 2008
BHUPENDER SINGH Appellant
V/S
DELHI SUBORDINATE SERVICES SELECTION BOARD Respondents

JUDGEMENT

(1.) THE petitioner seeks a direction to the respondents to select the petitioner for the post of Teacher (Primary) with respondent No. 2 in the reserved category of OBC with full seniority and service benefits.

(2.) PURSUANT to an advertisement issued by the Delhi Subordinate Services selection Board (D. S. S. S. B) on 15. 5. 2006, the petitioner applied for the post of teacher (Primary) in Municipal Corporation of Delhi (MCD ). It is the petitioner's case that although he applied for the said post as an OBC candidate along with all the requisite certificates, including OBC Certificate issued by office of the Deputy Commissioner North West District, Delhi, the admit card was issued to the petitioner the basis of "general" category.

(3.) THEREAFTER the petitioner made a written representation to the secretary, DSSSB for consideration of his candidature in the OBC category. In it, he informed the Secretary that he has already submitted the requisite OBC certificate and the same was acknowledged by the DSSSB vide acknowledgment slip no. 001102. On 29. 6. 2006, the petitioner personally visited the office of the dssb for correction in the category under which he has applied from "general" to "obc". According to the petitioner he was assured orally by officials of DSSSB that the petitioner should appear in the examination and the said correction will be carried out and that he shall be considered as an OBC candidate.