DHIRAJ BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner is aggrieved by an order dated 11th September, 2012 whereby the respondents have rejected his candidature for appointment as Sub-Inspector/GD in the Limited Departmental Competitive Examination 2010 ("LDCE - 2010" hereafter). The petitioner is also aggrieved by the order dated 3rd May, 2010 whereby his sanctioned casual leave of 10 days with effect from 1st April, 2010 to 15th April, 2010 was cancelled and the period was regularized as earned leave. By the same order, the respondents have treated the petitioner having reported on 16th April, 2010 as leave half pay without salary and allowances.

(2.) The facts giving rise to the instant writ petition are in narrow compass.

(3.) The petitioner was recruited on the 2nd of February, 2006 as Constable/BUG with the Central Reserve Police Force ("CRPF" hereafter) and since July, 2007 he had been deployed with the CRPF Battalion at Doda, Jammu and Kashmir. On completion of four years diligent service with the CRPF, the petitioner had applied for taking the Limited Departmental Competition Examination 2010 ('LDCE') for the post of Sub-Inspector/GD. The petitioner undertook the examination in February, 2012 but could not qualify the same.