KULDEEP KUMAR Vs. DELHI SUBORDINATE SERVICES SELECTION BOARD

JUDGEMENT

(1.) THE challenge in the writ petition is to the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi dismissing Review Application No.89/2012.

(2.) AT the outset, we may note that there is no challenge to the order dated December 14, 2012, passed by the Tribunal dismissing O.A No.680/2011.

(3.) PETITIONER filed O.A No.680/2011 before the Tribunal raising a grievance that the notified vacancies in the unreserved category remained unfilled and as a result the Mandamus issued by this Court on February 18, 2005 remained unsatisfied.