SWARN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge in this OA filed by nine applicants, is directed against their non-selection as Constable (Ex.) in Delhi Police in spite of their having qualified both in the written test as well as in the interview.

(2.) This OA has been heard along with OAs No. 2606/2000, 2701/2000 and 60/2001, as all of them are directed against the same selection and a have few common points. However, separate order is being passed in respect of each OA, on account of specific facts relating to the applicant(s) concerned in each OA.

(3.) MA 2946/2000 for joining is allowed.