SANJEEV KUMAR Vs. GOV OF NCT OF DLH

JUDGEMENT

(1.) The present writ petition frescoes a different situation and projects the chequered history it has. The petitioner was selected for the post of Constable (Executive) in Delhi Police during the recruitment held in the year 2002. Regard being had to his antecedents, the respondent did not extend the benefit of appointment in his favour. Being dissatisfied with the same, he invoked the jurisdiction of the Central Administrative Tribunal, Principal Bench, New Delhi (for short the tribunal?) in OA No.639/2004 and the tribunal lanceted the order passed by the authorities declining to take him on service and issued a command to appoint him.

(2.) Aggrieved by the aforesaid order, the respondents preferred the writ petition No.8016-17/2005. It is worth noting, the said writ petition was disposed of along with other writ petitions keeping in view the commonality of the factual matrix. A Division Bench of this Court, taking into consideration the concept of signification of antecedents in a disciplined force, passed the following order:

(3.) After the said order came to be passed, the Commissioner of Police passed an order by ascribing reasons that the petitioner is not suitable to be appointed in a disciplined force.