AJAY RASTOGI,J. - (1.) The appellants are the Constables/Head Constables(Male) serving in Delhi Police and are members of the Delhi Police (Appointment & Recruitment) Rules, 1980 (hereinafter being referred to as Rules, 1980). Some of them later got promoted to the post of Assistant Sub-Inspector during pendency of the Appeal
(2.) The grievance of the appellants is that the amendments which has been made under Rule 7 and Rule 27A of the Rules, 1980 vide notification dated 13th March, 2013 have deprived and made them ineligible to participate against 10% out of the 50% quota reserved for direct recruitment to be filled up from the serving personnel(constables, head constables and ASI) is arbitrary and violative of Article 14 & 16 of the Constitution.
(3.) The controversy was raised in reference to the amendment made under Rule 7 and Rule 27A of the Rules, 1980 against 10% out of 50% quota reserved for direct recruitment to the post of Sub-Inspectors (Executive)-Male. Indisputedly, either of the appellant was not eligible to participate in the selection process which was initiated by the respondents pursuant to an advertisement dated 16th March, 2013 followed with Corrigendum dated 9th April, 2013 held for the post of Sub-Inspector(Executive) but few of them were permitted to participate under the interim order of the Tribunal.;