G L VERMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The present writ petition is directed against the action of the respondent in not calling the petitioner for the interview for appointment to the post of Deputy Director (Public Relations). According to the petitioner he possesses all the requisite qualifications and experience in terms of the Recruitment Rules as also in terms of the advertisement published by the respondent and even inspite of the same the petitioner is not being called for the interview whereas persons without the requisite qualifications and experience are being called.

(2.) In view of the aforesaid allegations it would be necessary to look into the background of the petitioner and his qualifications and experience to come to a conclusion as to whether the petitioner fulfils the requisite qualifications and experience as per the Recruitment Rules and the advertisement and also whether the respondent has ignored the case of the petitioner arbitrarily and illegally. Alongwith the writ petition the petitioner has annexed a copy of his Bio-data which discloses that the petitioner obtained his graduation from Delhi University with Hindi and English as subjects and also obtained Masters' decree in Political Science from Delhi University. He also has a Post-Graduate Diploma in Journalism and also in Public Relations as also diploma in Labour Law. He has also obtained Bachelor of Law Degree from Delhi University. It is further disclosed from the said Bio-data that the petitioner contributed number of articles in various newspapers and journals, a list of which also is annexed in the Bio-data. The petitioner has been serving with the respondent No.1 as Assistant Accounts Officer for a number of years.

(3.) The respondent has framed the Recruitment Regulatio for the post of Deputy Director (Public Relations). The aforesaid post is a Group `A' post in the scale of pay of Rs.3000-4500 and is a selection post and method of recruitment as per the Recruitment Rules is promotion, failing which by transfer or deputation or failing both by direct recruitment. Clause 15 vests a power on the Central Government as also on the Delhi Development Authority to relax any of the provisions of the regulations in respect of any class or category of persons or posts but subject to the condition that as and when a decision is taken to exercise the power of relaxation the reasons must be recorded in writing for the same.