CONSTABLE MAHA SINGH Vs. DELHI POLICE & ANR.

JUDGEMENT

(1.) THE petitioner, a constable of the Delhi Police has challenged the order dated 19th July, 2011 passed by the Central Administrative Tribunal, Principal Bench in the original application, bearing OA No.2542/2011 titled as "Constable Maha Singh v. Delhi Police through Commissioner of Police & Anr." dismissing his original application wherein he sought the relief that his original answer sheet for the examination of Head Constable be re -examined under his personal supervision or under the supervision of higher ups of the department.

(2.) THE petitioner filed the original application under Section 19 of the Administrative Tribunals Act, 1985 contending, inter -alia, that he had been appointed as a constable in Delhi Police and that he had been serving the Delhi Police with honesty and diligence. On 16th May, 2010 an "A" List examination was conducted for the post of Head Constable for which the respondent had also appeared as roll No.705645.

(3.) THE allegation of the petitioner is that despite 102 correct answers given by him he had not been selected on account of irregularities committed in the examination during the evaluation of the results.