ROOP RAM KUNDU Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WHILE working as a Lance Naik (Radio Operator) with BSF, petitioner took a competitive examination conducted by the Staff Selection Commission for direct recruitment to the post of Sub Inspector in Delhi Police and Central Police Organizations in the year 1992.

(3.) THE petitioner challenged this decision vide W.P.(C) No.149/1996. He did not pursue the writ petition which was dismissed in default on July 10, 1996. The petition was never got revived.