Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2022
(Arising out of SLP (C) No.14948 of 2016)
KARN SINGH YADAV Appellant
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondents
O R D E R
Leave granted.
This appeal challenges the judgment and order dated
07.01.2013 passed by the High Court of Delhi in Writ Petition
(C) No.55 of 2013.
We are presently concerned with the process of selection
issued vide advertisement dated 30.08.2007 for the posts of
“A”Grade Staff Nurse, Municipal Corporation of Delhi. The
appellant had offered his candidature as a person belonging to
Other Backward Class. His candidature was however rejected by
the Authorities inter alia on the ground that the documents
certifying him to be belonging to that community were not
filed before the cut-off date.
The challenge raised by the appellant to such rejection
did not meet with any success and the High Court by the order
Signature Not Verified
presently under challenge rejected the writ petition in
Digitally signed by
BABITA PANDEY
Date: 2022.10.01
13:51:30 IST
Reason:
limine.
2
It must be stated here that an identical fact situation
came up for consideration before this Court in Ram Kumar
Gijroya v. Delhi Subordinate Services Selection Board &
Another, (2016) 4 SCC 754, wherein this Court ruled in favour
of the concerned candidate. The instant matter is thus
completely covered by said decision.
However, it must be noted here that as a result of
cancellation of the candidature, the appellant was never
appointed to the post in question and at this length in time,
it will not be possible to grant any substantial relief to the
appellant.
Therefore, the appeal is disposed of with no order as to
costs.
.....................…....CJI.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(J.B. PARDIWALA)
New Delhi,
September 28, 2022