BABU RAM S/O LATE SH GANGA PRASAD Vs. GOVT OF N C T OF DELHI THROUGH ITS CHIEF SECRETARY

JUDGEMENT

(1.) MA 94/2006 has been filed by Respondent No. 4 seeking deletion from array of parties.

(2.) None is present on behalf of applicant. None was present on his behalf even on 01.08.2006. Thus, we proceed to adjudicate the matter in terms of Rule 15 of CAT (Procedure) Rules, 1987 after taking into consideration respective pleadings, material on record and hearing learned Counsel for Respondents.

(3.) ADMITTED facts are that in June 1998 in response to an advertisement in National dailies calling applications for post of Assistant Teachers in schools under Directorate of Education, Govt. of NCT of Delhi, applicant applied for post in question. Grievance of large number of candidates had been that though they were short listed for selection and their names were sent to respective department for being appointed, there had been delay in appointment and persons with lesser marks were issued with appointment letters over-looking meritorious candidates. In this backdrop, 13 such candidates approached Hon�ble Delhi High Court vide CWP No. 4283/1999, which was disposed of vide order dated 08.12.1999 with following observations/directions: