DELHI POLICE Vs. SUDHEER KUMAR

JUDGEMENT

(1.) The present petition has been filed, challenging the order dtd. 29/4/2025 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'Tribunal') in O.A. No. 890/2024, titled Sudheer Kumar v. Delhi Police & Anr., whereby the learned Tribunal allowed the said O.A. filed by the respondent herein and directed the petitioners to permit the respondent to join duty as a Constable (Driver)-Male.

(2.) The brief facts leading to the present petition are that, for filling up 1411 vacancies for the post of Constable (Driver)-Male, a Notice dtd. 8/7/2022 was issued by the Staff Selection Commission ('SSC'). The Notice stipulated the eligibility criteria, terms and conditions, and instructions governing the recruitment process. The closing date for receipt of online applications was 29/7/2022.

(3.) Under Clause 6 of the Notice, captioned "Essential Qualification", it was stipulated, inter alia, that the candidate must possess a valid driving license for Heavy Motor Vehicles on the closing date of receipt of online application. The relevant portion of the said Notice is reproduced hereinbelow: