DELHI TRANSPORT CORPORATION Vs. SANDEEP KAUSHIK

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 13/9/2013 passed by the High Court of Delhi at New Delhi in Writ Petition No. 3510 of 2012 and the order dtd. 5/9/2014 passed in Review Petition No. 195 of 2014 in Writ Petition No. 3510 of 2012, the Delhi Transport Corporation has preferred the present appeals.

(2.) Dr. Monika Gusain, learned counsel appearing on behalf of the appellant - Delhi Transport Corporation (DTC) has vehemently submitted that in the present case, the appellant sent a requisition to the respondent No. 2 for recruitment of drivers as far as back in the year 2007. It is submitted that the advertisement was issued to fill up the post of drivers in the month of January, 2008 and thereafter 14 years have passed and there are changed circumstances due to which now it is not possible to reinstate/appoint the private respondent herein - original writ petitioner on the post of driver.

(3.) Shri Nachiketa Joshi, learned counsel appearing on behalf of respondent No.2 is not in a position to support their action making the appointments only on the basis of the marks allotted in the viva test and without there being any guidelines to bifurcate the marks on different aspects. However, he has submitted that subsequently now the entire system has been changed.