SITARAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The common issue involved in all these writ petitions relates to claim for appointment to the post of Constable (General Duty) in pursuance to advertisement dtd. 5/2/2011. This is the second round of litigation subsequent to representation on the issue, earlier directed, having been dismissed. As common issue is involved in all these writ petitions, with the consent of the parties, all the petitions were heard together and S.B. Civil Writ Petition No. 26389/2018 was taken as lead file.

(2.) Being aggrieved and dissatisfied with the rejection of their representation vide order dtd. 22/2/2018 and non-consideration of their candidature for appointment to the post of Constable (GD) in pursuance to advertisement dtd. 5/2/2011, the present bunch of writ petitions are filed seeking the following relief:

(3.) In the earlier round of litigation, the petition seeking similar relief was disposed of vide order dtd. 17/5/2017 by Co-ordinate Bench of this Court in SBCWP No. 2867/2017 titled as 'Kashi Ram vs. Union of India & Anr', and other connected matters, with the following directions: