COMMISSIONER OF POLICE Vs. TASVIR SINGH

JUDGEMENT

(1.) SINCE counsel as above appears for the respondent/caveator, the Caveat is discharged. 1. The petitioner is playing a cat and mouse game with the respondent and making the respondent litigate repetitively. The petitioner is guilty of changing its stand from time to time.

(2.) IT all commenced when an advertisement was issued in the year 2006 inviting applications to fill up posts of Constable (Executive) Male in the Delhi Police.

(3.) THERE also exists an OM No.14/1/72-Estt.(D) dated 28.12.1972, relevant portion whereof reads as under:-