NAVEEN DAHIYA Vs. GNCT OF DELHI AND ORS.

JUDGEMENT

(1.) Challenge in the present petition filed under Article 226 of the Constitution of India is to the order dated 06.02.2014 whereby the learned Central Administrative Tribunal, Principal Bench, New Delhi has dismissed the O.A. No. 1063/2013 preferred by the petitioner.

(2.) Facts essential to decide the present writ petition are that the petitioner in pursuance of an advertisement issued by the respondent Delhi Police in the year 2010, had applied for the post of Head Constable (Ministerial) under the OBC category. There were 499 vacancies in total, out of which 255 vacancies were earmarked for unreserved category; 142 for OBC category; 66 for SC category; and 36 for ST category. As per the petitioner, he sought no relaxation or concession available to candidates under the OBC category from the respondent.

(3.) The mode of recruitment for the appointment of Head Constable (Ministerial), as notified in the advertisement, was direct recruitment by holding various examinations and it was to be governed by Standing Order No.324/2009. As per the extant rules and instructions on the subject, every candidate had to undergo physical measurement and endurance test (qualifying test) for being eligible to appear for the written test. It was also laid down that the candidate securing less than 40% in the written test, (irrespective of their category) shall not be eligible for typing and computer formatting test (25 marks). The final merit list was to be prepared by the respondents by summing up the marks secured by the candidates in written and typing test.