ANIL KUMAR GUPTA Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) DELAY condoned in all the Special Leave petitions. Leave granted. Transposition application in S.L.P. (C) Nos. 289-292/99 allowed.

(2.) IN all these appeals, the correctness of the judgment of the Delhi High Court in L. P. A. 95/94 and Writ petitions batch dated 12-5-1998 is involved. The appellants (except in SLP (C).. CC. 3960/99) are the various candidates seeking appointment as Assistant Engineer (Civil) in the Municipal Corporation of Delhi (hereinafter referred to as MCD) and whose claims for appointment have been accepted by the High Court. We shall describe them as "appellants" in this judgment. The Civil Appeal arising out of SLP(C).. (CC. 3960/99) is filed by the contesting respondents in the above appeals. These are those whose selections have been upheld by the High Court though there was some "irregularity" but whose seniority is in question now. We shall call them respondents for convenience.

(3.) THE MCD prepared a list of Sixty candidates and all of them had scored 16 marks or more. 44 were placed in the waiting list. Some of the candidates who were not selected, filed writ petitions and the said petitions were dismissed by a learned single Judge of the Delhi High Court by common judgment dated 10-8-1994. (Only one WP (by S. Negi) was allowed). Letters Patent Appeals were preferred. Some fresh Writ petitions were also filed by candidates not selected and these petitions were tagged along with the appeals.