AMRITPAL SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) THE hauteur evident from the manner the competent authorities endeavoured navigation of the relevant selection process is one of the litany of reasons to validate our observation that the entire process is proved to have been laced with a decadent attitude which, we feel, would compound the crisis of credibility in the mind of the candidate population, desirous of entry into public service. Though the commonality of the point under controversy authorizes a joint disposal of the four above indicated O.As by a common judgment, we do not propose economizing on the situational facets indicated therein. After, however, chronicling the same, we would notice the points of challenge, the resistance offered thereto and our adjudicatory view in the matter.

(2.) THE relevant dispensation, by means of a public notice dated 10.11.2009 (Annexure A -1), invited applications for appointment of Drivers in Chandigarh Transport Undertaking (hereinafter referred to as "Undertaking"). The break -up of the posts advertised was as under: - -

(3.) IN the scheme of things, envisaged by the Director of the Undertaking and announced as well, the clearance of dug test was a must for consideration of a candidate for appointment. A candidate who did not clear the dug test could not be considered for appointment even if his performance at the other facets of the selection process was exceptional.