KULDEEP Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of above said two writ petitions as the common questions of law and facts are involved therein.

(2.) An advertisement was issued for filling up the posts of Constable/G.D. (Male/Female) in Central Reserve Police Force. Kuldeep, the petitioner applied for the post and was allotted Roll No.4110300137 (General Category). He appeared for Physical test on 20.09.2010 and written test on 28.11.2010. He qualified both, the physical as well as written examination. Thereafter, his medical examination was held on 17.01.2011 at Kadarpur, Gurgaon which the petitioner claims to have qualified as well.

(3.) As he was not called for joining duty despite repeated representations, he filed an application under the RTI Act asking for details of the total posts and those filled up and vacant. Respondent No.3 in his reply dated 4.1.2012, mentioned that there were 194 posts of all categories, out of which 94 were for General Category. From the 94 posts, only 84 posts of General Category were filled up. It was stated that there is no provision to fill the vacant posts. It was also stated that there were no instructions from the Higher Authority regarding the appointment of candidates, who have passed the medical test.