KAUSHAL KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) On an earlier occasion, competing at the Limited Departmental Competitive Examination, the petitioner was granted the benefit of being an OBC candidate in the form of age relaxation and merit being drawn in the OBC category and thereby earned promotion from the rank of Constable to Head Constable.

(2.) The grievance in the writ petition is to similar benefit not being accorded at the Limited Departmental Competitive Examination for promotion to the post of a Sub Inspector.

(3.) Only yesterday, granting relief in WP(C) No.6703/2012 in which same counsel i.e. Mr.N.L.Bareja had appeared for the writ petitioner therein, we had passed an order as under:-