YOGESH KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE present writ is directed against the order dated 26. 9. 2007 in OA no. 42/2007 passed by Central Administrative Tribunal (Principal Bench), new Delhi. By that order OA of the petitioner is dismissed and aggrieved by the aforesaid order the Petitioner has filed this writ petition.

(2.) THE brief facts of the case are that the petitioner initially was selected as Constable in CRPF on 28. 3. 2003. While in service, he applied for the post of Constables (Executive) Male in Delhi Police on 7. 7. 2005. The petitioner, after going through the written examination, physical test and interview got selected as Constable (Executive Male) in Delhi Police. The petitioner, in the meantime, had sought discharge from the CRPF under Rules 16 and 17 of crpf Rules. As per the Rule, he deposited Rs. 54,378/- also and got discharge Certificate in January, 2006.

(3.) THE petitioner received communication dated 17. 3. 2006 for reporting to the Recruitment Cell/ 4th Battalion, Ashok Nagar, DAP, New Police lines, Kingsway Camp, Delhi, to join the Department on 28. 3. 2006. He was also asked to bring all the original documents including no objection certificate from the Department in which the candidate was working. The petitioner reported on 28. 3. 2006 as per the aforesaid communication and disclosed that he had already got discharge from the CRPF and he would submit the Discharge Certificate lateron.