BOBINDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The order passed by the High Court of Delhi on November 28, 2018 is the subject matter of challenge in the present appeals, one preferred by the direct appointee Sub Inspectors (General Duty) of the Central Reserve Police Force(CRPF) and another by the Union of India. The High Court ordered that the promotee Sub Inspectors (General Duty) will rank senior to the direct appointee Sub Inspectors (General Duty) by quashing the order dated October 14, 2013 issued by the Directorate General of the CRPF and the seniority list dated February 27, 2012.

(3.) The direct recruits were appointed in pursuance of advertisement published in June, 2007. The result of the written examination was declared on July 21, 2009. It was on October 5, 2009, the Directorate General, CRPF communicated to its various units regarding allotment of 880 candidates to its units. The candidates were allotted to the units as per vacancies. The direction was issued to the Inspector Generals to issue offer of appointment to the candidates so allotted. One of the conditions in the said letter of allotment reads, thus: -