PARVEEN KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) ON February 20, 2009 the Commissioner of Police, Delhi got issued an advertisement inviting applications to fill up 6141 posts of Male Constables in Delhi indicating that 3101 posts were unreserved, 1658, 921 and 461 posts were reserved for OBC, SC and ST candidates respectively. It was further indicated that in each category 10% posts would be reserved for ex-servicemen.

(2.) AS per Standing Order No.212/2008 merit list had to include names of candidates 20% over and above the number of vacancies notified, but select list prepared was of 6331 candidates.

(3.) AT this stage we find a calculation error in paragraph 2 of the order passed by the Tribunal wherein number of vacancies unfilled have been noted as 220; a figure which is patently wrong. The reason being : 6141 ­ 5811 = 330.