COMMISSIONER OF POLICE DELHI Vs. MANJEET

JUDGEMENT

(1.) The instant writ petition assails the order dated 07.03.2012 in O.A. No.1903/2011 rendered by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as Tribunal ) whereby the Tribunal quashed the order dated 11.05.2011 whereby candidature of the respondent for the post of Constable (Exe.) Male in Delhi Police was cancelled.

(2.) The facts, germane for the adjudication of the present writ petition, are summarised below:-

(3.) Aggrieved by the said order dated 11.05.2011 the respondent approached the Tribunal by way of the said O.A. No.1903/2011.