SUNIL DUTT Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) This writ petition is directed against a judgment dated 14/02/2000 passed by Central Administrative Tribunal in OA No. 1220/95 whereby and whereunder the Original Application filed by the petitioner herein has been dismissed.

(2.) The basic fact of the matter is not in dispute. The Staff Selection Commission issued a Recruitment Notification on or about 5/11/1994 stating that a combined competitive examination would be held for posts inviting applications in respect of Sub-Inspector (Excise and Delhi Police) and certain other categories Clause, 14(iv) and 20 of the said Notification read thus:

(3.) It is provided that a candidate shall submit one application only and multiple application shall be rejected as under applicable in Note 3 under para 23 of the Notice which reads thus: