JOGINDER KUMAR Vs. DSSSB

JUDGEMENT

(1.) THE present appeal is directed against the order of the learned single Judge dated 17th April, 2009. Briefly stated the facts of the case are as follows:

(2.) THE appellant (original petitioner in the writ petition) applied for the post of TGT (Male) Sanskrit, pursuant to an advertisement dated 4th October, 2003. The total posts to be filled by the Department in the OBC category were twelve. As per the appellant, when he applied for information under Right to Information Act, he was informed by the respondent wide letter dated 24th March, 2009 that he had secured 56.75 marks while two other selected candidates under the OBC Category secured 71 and 62.50 marks. As per the appellant, the said letter also disclosed that there were still ten vacancies which had remained unfilled as no suitable candidate had been found. It is the case of the appellant that since no qualifying marks were prescribed in the said advertisement and ten vacancies still existed, the appellant should have been selected to the said advertised post.

(3.) WE see no infirmity in the said order. The appeal is accordingly dismissed. The pending application stands disposed of as well.