DDA Vs. RAJESH KUMAR AND ORS.

JUDGEMENT

(1.) Prior to 01/01/1979, there were two cadres of the stenographers in DDA, viz. Junior Stenographers and Senior Stenographers. The two cadres were merged and a unified cadre came into being w.e.f. 01/01/1979. However, on the recommendations of a committee set up by DDA, it was decided that the cadre of stenographers be again bifurcated and those who were recruited up to year 1982 may be placed in the cadre of senior stenographer whereas those who were recruited after 1982 to be initially placed in the cadre of junior stenographer and after three years in the cadre of senior stenographers. It was also decided that initial recruitment shall be at the speed of 100 wpm in shorthand and 40 wpm in typing as prescribed by Government of India.

(2.) In October 1986 DDA advertised for recruitment of stenographers, having speed of 100 wpm in shorthand and 40 wpm in typing. 70 posts of stenographers were reserved for SC/ST candidates. However, only 9 SC/ST candidates qualified the test and the respondents herein were not able to qualify. In July 1987, DDA decided to give opportunity to SC/ST candidates, who had not qualified in the test held in February/March, 1987 to take the test at the speed of 80 wpm in shorthand and 40 wpm in typing. The respondents qualified the test at the reduce speed and were appointed on 27/11/87.

(3.) On 19/12/1991, DDA decided that senior scale shall not be granted to the stenographer recruited after 31/12/1986. This decision of DDA was challenged before this Court in titled as Gulzari Lal Verma v/s. DDA W.P. (C) No. 2518/1992 and titled as Ghanshyam Das and Ors. v/s. DDA. W.P. (C) 2216/1992