(1.) BY way of this writ petition the order dated 04.07.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in Original Application 3911/2010 is under challenge. The point raised by the petitioner is that he ought to be given seniority with effect from 2002 and not with effect from his actual date of appointment/ joining, which is 11.06.2007.
(2.) THE facts of the case are that the petitioner, in pursuance of the advertisement published in newspapers on 29.03.2002 and in the Employment News on 13.04.2002 issued by the respondents, had applied for the post of Constable Executive (Male) in the Delhi Police under the OBC category. THE petitioner had cleared all the prescribed tests and had been provisionally selected as Constable Executive (Male) in the Delhi Police under the OBC category and he had even been offered appointment on 09.01.2003. However, the petitioner was not permitted to join the service when he reported, as it was found that the petitioner did not belong to the OBC category at all. THE petitioner claimed that he was a `Jaat' and that in Uttar Pradesh it was recognized as an OBC category. However, in Delhi that caste was not recognized as an OBC. Consequently, the petitioner had not been permitted to join.
(3.) THEREAFTER, the petitioner filed a writ petition, being WP(C) 15779/2004, before this Court. In that writ petition certain directions were given on 03.10.2006. Ultimately, the writ petition was disposed of on 31.10.2006 by the following order:-