BERNADETTE LAKRA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Regard been had to the controversy involved in the present writ petitions, they were analogously heard and a common judgment is being passed in the matter. The facts of W.P.(C.) No. 4765/2014 are reproduced as under.

(2.) The petitioners before this Court - who were Direct Recruits on the post of Women Sub-Inspector (Executive), have filed the present petition being aggrieved by the order dtd. 11/1/2013 passed by the Central Administrative Tribunal (CAT) in Original Application (O.A.) No.979/2012.

(3.) The facts of the case reveal that an Original Application was preferred by the petitioners stating that they were appointed on the post of Women Sub-Inspector (WSI) Executive (E) as Direct Recruits on the basis of examination held in 1997 and 1998. However, certain Promotees - who were appointed earlier to the petitioners on ad-hoc basis and who were regularized later on by the Department w.e.f. 30/11/1995 - have been placed over and above the petitioners.