SANJAY KUMAR Vs. UOI

JUDGEMENT

(1.) The Petitioner has filed this writ petition aggrieved by the failure of the Respondents to serve him with the intimation of the schedule of the interview as part of the selection process for the post of Sub-Inspector/GD in the Central Reserve Police Force (referred to as 'CRPF' hereafter) through the Staff Selection Commission (Central Police Organization) Examination-2009, even though he had admittedly qualified in the written examination as well as the Physical Endurance Test ('PET' hereafter) and the physical test.

(2.) The undisputed facts giving rise to the writ petition are briefly noticed hereafter. On 18th March, 2002, the Petitioner was selected and appointed as a constable in the CRPF as a scheduled caste candidate. While serving with the Force at Daltanganj, Jharkhand in the year 2009, the Petitioner had applied for appointment to the post of Sub-Inspector/GD through the Staff Selection Commission (CPO) Examination-2009.

(3.) The Petitioner had successfully appeared in the written examination as per the result declared by the Staff Selection Commission arrayed as Respondent No. 3 before us. Despite having cleared the Physical Endurance Test and the physical test as well on 11th January, 2010, the Petitioner failed to receive any call letter for appearing in the interview which was part of the notified selection process. The Petitioner learnt of the interviews being conducted by the Respondents for the reason that a colleague who had also applied for and undertaken the written examination and the physical test, received a call letter for appearing in the interview on 8th June, 2010. The result of the selection process for recruitment to the post of Sub-Inspectors in the Central Police Organization Examination-2009 was declared by the Respondents in the Employment News in its 28th May to 4th June, 2010 edition. The Petitioner had thereupon learnt that he had been found fit in the medical examination and his name figured at serial No. 931. Efforts of the Petitioner to seek information from the Staff Selection Commission with regard to the interview were of no avail. The Petitioner was informed that the call letter of the Petitioner had been sent to him through the CRPF.