AJIT KUMAR Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) Petitioners participated in a selection process for the recruitment of Constables in Delhi Police pursuant to an advertisement issued on 01.05.2008 for filling up 3388 vacancies of Constables (Executives) both Male and Female. This was in accordance with the Standing Order (SO) No. 212/2008 dated 24.04.2008 which prescribed the procedure for recruitment of constables. The criteria for filling up the vacancies were prescribed in the application forms. After a written examination was conducted for the vacancies on 26.10.2008, the petitioners were declared successful in the written test and were also called for the interview. Thereafter, they were called for a medical test.

(2.) The respondents however amended Standing Order No. 212/2008 on 15.12.2008 i.e. before completing the process of selection by increasing the strength of panel by 20%. Paragraph 17 of the Standing Order No. 212/2008 dated 24.04.2008 reads as under:

(3.) Petitioners contend that inclusion of 20% additional vacancies in the panel which was to be prepared for selection of constables in accordance with the advertisement given on 01.05.2008, was contrary to the scheme under which the selections were to be made in accordance with the Standing Order No. 212/2008 dated 24.04.2008. It has been submitted that amendment of the said Standing Order by including 20% additional vacancies over and above the number of vacancies advertised was illegal.