Delhi High Court
Kuldeep vs Delhi Subordinate Services ... on 4 August, 2021
$~14 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 04.08.2021
+ W.P.(C) 7742/2021, CM APPL. 24179-80/2021
KULDEEP ..... Petitioner
Through: Mr. L.K. Singh, Advocate.
versus
DELHI SUBORDINATE SERVICES SELECTION BOARD &
ANR. ..... Respondents
Through: Mrs. Avnish Ahlawat, Standing
Counsel with Mrs. Tania Ahlawat,
Mr. Nitesh Kumar Singh and Ms.
Palak Rohmetra, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
RAJIV SHAKDHER, J.: (ORAL)
[Court hearing convened via video-conferencing on account of COVID-19]
1. This writ petition is directed against the order dated 24.06.2021
passed by the Central Administrative Tribunal (in short „the Tribunal) in
O.A. No.1144/2021.
2. The grievance of the petitioner is that, although, he fulfilled the
essential qualifications, as stipulated qua the subject post in the
advertisement issued by respondent no.1/DSSSB, he was not considered.
2.1. To be noted, the essential qualifications for the post of Statistical
Assistant (in short „SA‟), are as follows:
Digitally Signed
By:HARIOM
Signing Date:09.08.2021
15:14:24
"Educational Qualification: Essential: 1. Post Graduate
Degree in Statistics/Operational
research/Mathematical
Statistics/Applies statistics or
Post Graduate Degree in
Economics/Mathematics/Comme
rce (with Statistics as one of the
subject/ papers in Post
Graduation/Graduation level)."
2.2. Concededly, the petitioner has a degree in Masters of Business
Administration (MBA).
2.3. According to Mr. L.K. Singh, who appears on behalf of the petitioner,
the petitioner had, in fact, enrolled for a degree in Masters of Business
Economics (MBE), which was restructured as MBA. For this purpose, Mr.
Singh relies upon the University Grants Commission (UGC) notification of
March 2014, which is appended on page 109 of the paper book.
2.4. Furthermore, Mr. Singh also relies upon the corrigendum dated
11.08.2017, issued by respondent no.1/DSSSB in furtherance of the
aforementioned advertisement. The relevant part, on which reliance is
placed, reads as follows:
"1.Statistical Assistant (post code 04/17):- A note below the
Essential Qualification is inserted as under: „the candidate who
have passed Statistics as one of the papers/subjects including
Quantitative Method/Techniques or Costing & Statistics/Basic
Statics/Business Statistics/introduction to Statistics etc. at
Graduation/Post Graduation level are also eligible."
2.5. It is, thus, Mr. Singh‟s contention that, since the petitioner had
statistics and data analysis as also quantitative techniques in management as
one of his papers, he ought to have been considered eligible for the subject
post.
Digitally Signed
By:HARIOM
Signing Date:09.08.2021
15:14:24
3. In our view, the contention advanced by Mr. Singh, on behalf of the
petitioner, cannot be sustained.
3.1 A close perusal of the essential qualifications, qua the subject post,
would show that, neither MBE nor the restructured course, i.e., MBA falls
within the essential qualifications. Hence, the fact that the petitioner had
statistics and data analysis and quantitative techniques in management as his
papers would not suffice. The corrigendum dated 11.08.2017 only expands
the scope of the essential qualification(s) to limited extent, inasmuch as the
requirement to have "statistics" as a subject at the postgraduation/graduation
level would include "Quantitative Method/Techniques or Costing &
Statistics/Basic Statics/Business Statistics/introduction to Statistics etc."
4. In view of the above, we are of the opinion that, no interference is
called for with the impugned order.
5. The writ petition is, accordingly, dismissed. The pending applications
shall also stand closed.
RAJIV SHAKDHER, J
TALWANT SINGH, J
AUGUST 4, 2021
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Click here to check corrigendum, if any
Digitally Signed
By:HARIOM
Signing Date:09.08.2021
15:14:24
