LAWS(DLH)-2021-7-137

HC/GD, VIMLESH VEDWAL Vs. UNION OF INDIA

Decided On July 15, 2021
Hc/Gd, Vimlesh Vedwal Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Cm No.20559/2021 (for exemption) 1. Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P.(C) 6546/2021 & CM NO.20558/2021(FOR AD INTERIM EX PARTE RELIEF)

(3.) The filling up of the post of Head Constable General Duty (HC/GD) in the respondents Central Reserve Police Force (CRPF), is through three modes, i.e., 85% by promotion from feeder cadre, 10% through Limited Departmental Competitive Examination (LDCE) and 5% through Direct Recruitment under the sports category.