KARAMVIR SINGH Vs. UOI

JUDGEMENT

(1.) RELEVANT record pertaining to the Limited Departmental Competitive Examination-2007 held by CRPF, pertaining whereto grievance has been made in the above-captioned writ petitions has been produced by the respondents which would reveal that the last empanelled candidate in the list of General category secured 578 marks and of the 32 empanelled candidates in the OBC category the last empanelled candidate obtained 529 marks.

(2.) THE grievance of the writ petitioners, as pleaded by them is that the result of the examination declared on September 18, 2007 is vitiated on two counts. Firstly that the post in question i.e. SI/GD for which the Limited Departmental Competitive Examination was held being a promotion post, no reservation could be made for OBC candidates and secondly that the OBC candidates could under no circumstances be appointed against unreserved vacancies.

(3.) HOWEVER, we are not inclined to grapple with the issue for the reason, the writ petitioners admit having knowledge of the results declared on September 18, 2007. They kept quiet all these years. The empanelled candidates have been issued the promotion orders and since September 2007 are working on the promotional post. The petitioners, of their own pleadings, got issued legal notices on April 09, 2012 and thereafter have filed the above captioned writ petitions in this Court on July 09, 2012. The legal notices were got issued after about four years and six months.