GNCTD Vs. DHARAM VEER SINGH

JUDGEMENT

(1.) W.P.(C) No.1694/2011 impugns the order dated 25.11.2010 of the Central Administrative Tribunal (Tribunal), Principal Bench allowing the OA No.164/2010 under Section 19 of the Administrative Tribunals Act, 1985 preferred by the respondent and directing the petitioner Delhi Police to appoint the respondent to the post of Head Constable along with others of the batch for which he had competed, without however giving him the benefit of back wages but entitling him to seniority from the date the person immediately below him in the merit list of Constables for the selection of the year 2006 was appointed. Notice of the writ petition was issued and vide interim order dated 06.04.2011, the operation of the order of the Tribunal stayed.

(2.) W.P.(C) No.6253/2011 impugns the orders dated 19.03.2010, 27.07.2010 and 16.05.2011 of the Tribunal dismissing the OA No.2372/2009 preferred by the respondent therein impugning the cancellation of his candidature for the post of Constable in the Delhi Police and dismissing the review applications filed by the petitioner. Rule was issued of the said petition also.

(3.) SINCE the issue involved in all the three petitions is the same, we heard the same together and are disposing of all the three petitions by this common judgment. Written arguments have also been filed on behalf of the respondents in W.P.(C) Nos.1694/2011 & 7811/2011.