COMMISSIONER OF POLICE Vs. MUKESH TYAGI

JUDGEMENT

(1.) RULE 22 of the Delhi Police (Appointment and Recruitment) Rules, 1980 as originally framed read as under:

(2.) THE Rule was amended on May 07, 2003, and the amended Rule reads as under:

(3.) WE find that the reasoning of the Tribunal in the decision challenged in W.P.(C) No.4287/2002 and W.P.(C) No.958/2002 are at variance. Whereas one decision holds that the seniority has to be with reference to the merit position, the other holds that the seniority has to be with reference to the date of confirmation.