LAWS(DLH)-2015-4-73

AGAM DAYAL Vs. UOI

Decided On April 20, 2015
Agam Dayal Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) AT the very outset, we note that the present writ petition has resulted in a series of long and protracted litigation for the reason that the respondents have been taking varying stands before this Court and without rendering any explanation as to why on the previous occasions different stands were taken, have sought to put forth a new reason for their action.

(2.) THE present writ petition has been filed seeking issuance of a writ of mandamus to appoint the petitioner to the post of Assistant Commandant in Central Police Forces (CPF), if certain vacancies have not been filled and the petitioner was within the zone of consideration after operating the consolidated reserved list.

(3.) THE facts germane for adjudication of the present petition are that as part of the recruitment drive for the year 2008, the Union Public Services Commission vide advertisement dated May 10, 2008 notified the vacancies to be filled up for the post of Assistant Commandant in the Central Police Forces (CPF).