Dadan Ram vs Govt. Of NCT Of Delhi

L. Narasimha Reddy, J

The applicant states that he responded to a notification issued by the DSSSB in the year 2002 for the post of Assistant Teacher Group 'B', as an SC candidate, from other State and though he was selected otherwise, the appointment was delayed up to the year 2007. He contends that the candidates similarly situated like him, approached this Tribunal by filing various OAs, claiming the benefit of notional seniority from the date on which the orders of appointment were issued to other candidates, and relief was also granted.

The applicant claims to have made a representation dated 25.07.2019 in this behalf, and his grievance is that no orders have been passed thereon.

We heard Shri Anubha Bhardwaj, learned counsel for the applicant and Ms. Esha Mazumdar, learned counsel for the respondents, at the stage of admission.

The applicant did not have any grievance when he was appointed in the year 2007. It appears that in light of the relief granted to certain other candidates in the recent past, the applicant made a representation. The respondents need to address the same. We, therefore, dispose of the OA, directing the respondent to pass an order on the representation dated 25.07.2019, within a period of two months from the date of receipt of a copy of this order, in accordance with law.