SUNITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The three captioned writ petitions are a sequitur to a decision December 05, 2012, passed by a Division Bench of this Court in W.P.(C) No.6703/2012; and thus we begin our journey transposing ourselves back to the facts which led to the decision dated December 05, 2012.

(2.) It concerned appointment to the post of a Head Constable (GD) in the Central Reserved Police Force (CRPF) through a Limited Departmental Competitive Examination held in the year 2011.

(3.) On May 31, 2011, CRPF invited applications from eligible constables to be appointed as Head Constables through a Limited Departmental Competitive Examination. 335 vacancies for males and 2 for females were notified to be filled up. 90 posts of males and 1 post of female in the OBC category were shown as reserved, to be filled up from amongst members of Other Backward Communities.