NARENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners seek appointment to the post of Sub-Inspector (Executive) in the Delhi Police.

(2.) In the process of selection, 50% posts were to be filled up by promotion and 50% by direct recruitment. Out of the 50% direct recruitment quota, 10% were to be filled up by departmental candidates. For the year that we are concerned that is March, 1994 onwards, 300 posts were advertised out of which 30 posts were reserved for departmental candidates to be appointed as Sub-Inspector (Executive) through direct recruitment.

(3.) The examination consisted of a written paper, physical endurance test and interview. The result of the written examination was made available on 7th July, 1995 and there is no dispute that the Petitioners qualified that examination. Thereafter, they undertook the physical endurance test as well as the interview and on 25th September, 1995 the final list was announced by the Respondents. According to learned Counsel for the Petitioners out of 30 posts reserved for departmental candidates only 24 posts were filled up. Some of the persons who were denied selection in the open category were of the opinion that they had better marks than some of the selected candidates and so they approached the Central Administrative Tribunal challenging their non-appointment. The Tribunal dismissed the applications filled by those persons and then they approached the Supreme Court.