RAHUL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) We are concerned with twelve out of twenty one posts of Sub Inspector (Ministerial) which were required to be filled up from amongst the General category departmental candidates.

(2.) The undisputed fact is that when the select list was drawn up, in order of merit, the candidate at serial No.12 listed was the one who had obtained 152 marks and the petitioner was the senior most departmental candidate few of whom had obtained 151 marks and if there was a thirteenth vacancy available he would have been empanelled.

(3.) The twelve empanelled candidates joined an thus the select list stood exhausted. After three months a candidate named Swatanter Yadav resigned which was accepted within six months of the panel being drawn up and he left.