RAJESH SHARMA Vs. UNIVERSITY GRANT COMMISSION AND ANR

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 04.02018, whereby the Tribunal has dismissed the Original Application filed by him praying inter alia that the selection process dated 13.04.2010, for the post of Dispatch Rider undertaken by the respondent No.1/UGC be quashed and set aside and consequential orders be passed.

(2.) Briefly stated, the facts of the case as gleaned from the record are that vide letter dated 15.01.2010, the respondent No.1/UGC had sent a requisition to the Employment Exchange, Pusa Road, New Delhi to fill up one post of Dispatch Rider in the pay-scale of Rs.5200 20200/- plus Rs.1900/- (Grade Pay). On 15.01.2010, the Employment Exchange had sent a list of 7 candidates including the name of the petitioner herein to the respondent No.1/UGC. The said seven candidates plus two departmental candidates were directed to appear before the Automobile Association of Upper India, New Delhi to participate in a practical test. Only four candidates out of nine candidates had appeared in the practical test and their performance reports were received by the respondent No.1/UGC.

(3.) Thereafter, the respondent No.1/UGC had constituted a Screening Committee for making appointment to the post of a Dispatch Rider, that had conducted a meeting on 12.02010. After going through the extant Recruitment Rules in respect of the subject cadre, the Screening Committee had observed that one of the four candidates did not possess the essential qualification of three years experience and was unsuitable for the interview. This left three candidates in the fray, including the petitioner herein and the respondent No.2, who were eligible for being called for an interview.