DHARMENDRA SINGH Vs. U.O.I.

JUDGEMENT

(1.) Heard Sri B.C. Rai. learned counsel for petitioner and Sri Tarun Varma, learned counsel for respondents.

(2.) The substantive relief sought in this writ petition filed under Article 226 of the Constitution is that respondents should consider candidature of petitioner in the recruitment of Sub-Inspectors in Railway Protection Force (in short "RPF") including Railway Protection Special Force (in short "RPSF") which commenced pursuant to advertisement published in daily newspaper "Employment News, 30th April- 6th May' 2011".

(3.) Petitioner claims to be an Other Backward Class (hereinafter referred to as "O.B.C.) category candidate, presently serving in Delhi Police as Constable (Dog Hand), PIS No. 28031159, having been enlisted/enrolled on 30.1.2003.