VIJAY KAUSHIK Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The present petition has been filed seeking issuance of a writ of certiorari for quashing the judgment and order dtd. 23/5/2011 and 7/9/2020 passed by the learned Central Administrative Tribunal (the 'Tribunal') in OA No.2322/2009 and Review Application No.01/2019, respectively, which were preferred by the petitioner.

(2.) In addition, a direction is sought to the respondent to give petitioner notional appointment to the post of Sub Inspector (Male) (Exe.) for the recruitment examination held in the year 2007, with consequential benefits.

(3.) The facts in brief of the present petition are that pursuant to an advertisement/notification made by the respondent for recruitment to the post of Sub Inspector (Male) in Delhi Police, the petitioner applied under Unreserved (UR) category. He participated in the selection process, however, did not find his name in the select list. He sought information under Right to Information Act, 2005 whereby he got to know that he had scored 127 marks and cut off in respect of UR category was 128 marks.