YUDHVIR SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions against respondent Nos. 1 and 2 to include the name of the petitioner in the first part of the seniority list prepared on 'first come first served' basis. Vide public Notification dated 06.09.2011, the respondents sought objections if name of any of the applicant is not found in the list prepared by the Department, he or she can file objections accordingly.

(2.) Pursuant thereto, petitioner checked the seniority list. He did not find his name in said list, accordingly, made representation to the respondents. However, till date there is no response.

(3.) Case of the petitioner before this Court is that three awards were passed vide Award No.1954 dated 16.03.1967, Award No.1166 dated 14.09.1961 and Award No.22/1981-82 dated 28.09.1981, whereby agricultural land in Village Ziyadinpur, Delhi, was acquired for planned development of Delhi. In pursuance of Award No.1954 dated 16.03.1967, possession of land of the petitioner was taken over by the Government on 09.06.1967 and he received compensation on 21.03.1967.