LAWS(DLH)-2013-5-377

GOVERNMENT OF NCT OF DELHI Vs. IRSHAD

Decided On May 23, 2013
GOVERNMENT OF NCT OF DELHI Appellant
V/S
IRSHAD Respondents

JUDGEMENT

(1.) WE are concerned in the instant batch of writ petitions with Rule 7 of the Delhi Police (Appointment & Recruitment) Rules, 1980 which reads as under: -

(2.) A perusal of the Rule would reveal that appointment to the post of Sub -Inspector (Executive) has to be made by: (i) Promotion; (ii) Direct Recruitment; and (iii) Limited Departmental Competitive Test. 50% posts have to be filled up by promotion and of the remaining 50%, 10% thereof through the Limited Departmental Competitive Test and the remainder by direct recruitment. Thus, the vacancies have to be allocated in the respective quota each year.

(3.) THE problem arose in the year 2004 when the Government of India took a decision that security duties at Indira Gandhi International Airport would be manned by personnel of Central Industrial Security Force. This required withdrawal of Delhi Police Personnel, hithertofore deputed for security duties at Indira Gandhi International Airport.