DHANENDRA KUMAR PREMI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the present petition challenging the order dated June 01, 2012 in Original Application No.3747/2011 of the Central Administrative Tribunal (the Tribunal), whereby the Original Application was dismissed.

(2.) THE petitioner belongs to the scheduled caste category and had sought an appointment as Constable (Executive) in Delhi Police in the year 2008-09. The result of the selection was declared in the month of April/May 2009 in which the name of the petitioner did not figure.

(3.) THE last of the RTI application was submitted by him on May 30, 2011 which was replied by the Deputy Commissioner of Police, Recruitment cell, Delhi, vide his letter dated June 16, 2011, wherein against point No.4 it was mentioned that one bonus mark for NCC Certificate-B was given to the candidates subject to the production of original NCC Certificate-B before the Board.