YOGINDER PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The future of these petitioners hangs In the balance. They are 23 Young men of about 25 years of age. They are 'strong and well proportioned youths". They have chosen to become constables in the Delhi Police Department. They appeared at a test in October 1981. They first appeared at a physical test. After qualifying at the Physical test they were allowed to appear in the written test. At the written test they were declared successful. After this an order was issued to petitioner No. I, Yoginder Pal Singh, the petitioner No. 2, Yash Pal Singh, in identical terms : Memo

(2.) Out of these 21 petitioners 6 are those cases where their brothers were recruited in the police department earlier. But when the case of the second brother came for recruitment to the Delhi Police the appointment was declined on the ground that relaxation can be given only to one son of the police constables according to the policy formulated by the department. This policy says that only one son of the police personnel shall be considered for grant of relaxation. In the remaining 15 cases the respondents have refused to send them for training on the ground that the Lt. Governor has not given them relaxation.

(3.) All the petitioners rely on the order dated 3-10-1981 which is in the following terms: