VIJAY PAL SINGH SON OF SHRI SUBHASH CHAND Vs. GOVT OF NCT OF DELHI THROUGH ITS CHIEF SECRETARY

JUDGEMENT

(1.) NONE appeared for the applicant even after the second call. On the last date of hearing, i.e., on 28.8.2006, it was directed that if nobody appears for the applicant, the matter would be proceeded under Rule 15 of CAT (Procedure) Rules, 1987. Accordingly, by invoking Rule 15 ibid, the present OA is being decided after hearing Shri Ajesh Luthra, learned Counsel for respondents.

(2.) By virtue of this OA, applicant is challenging the process of selection adopted by the respondents in recruitment of Constable (Driver) in Delhi Police notified by a notification dated 13.4.2005. Applicant, who applied for the post under OBC category, had been examined physically with other parameters but when it comes to interview, he was not called and his name was not in the list of persons selected for the post.

(3.) IT is also stated in the OA that whereas documents on record establish that five minutes are given to each candidate to adjudge the driving skill and oral test would have taken about 42 hours per day, which is not possible. As such, the methodology adopted and the time taken by the respondents shows about the manner in which the selection has been made.