AMANT KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The captioned writ petitions have been filed by the petitioners impugning an order dated September 26, 2023 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ( 'Tribunal ', hereinafter) in the Original Applications ( 'OA ', for short) 2834/2023, 2904/2023 and 2850/2023 whereby the Tribunal has dismissed the prayers of the applicants before it seeking interim relief to appear in the examination for recruitment to the post of Constable (Executive) in Delhi Police.

(2.) At the outset, we may narrate the brief facts as pleaded by the petitioners leading up to the present petitions. The respondent No.1 issued an advertisement on August 1, 2020 for filling up of 5846 vacancies to the post of Constable (Executive). Despite the legal mandate to conduct the said exam twice a year, no such exam has been conducted in 2021, 2022 though advertisement is issued on September 01, 2023 rendering the petitioners and many others over-aged.

(3.) The respondent No. 4 issued a tentative calendar of examinations for the year 2021 - 2022 for recruitment of Constable (Executive) Male / Female, Delhi Police Examination to be conducted through advertisement to be issued on January 9, 2023 with a closing date of February 12, 2023 and the examination to be do conducted in May, 2023. Thereafter, the respondent No. 4 issued another tentative calendar of examinations for the year 2022 - 2023 to be carried out through advertisement to be issued on March 2, 2023 with the exam to be conducted in April - May, 2023. The case of the petitioners is that have the respondents carried out the recruitment to the said post , the petitioners would not have become over-aged and ineligible to participate in the selection process.