SHIV KESH Vs. UOI

JUDGEMENT

(1.) THE petitioner is aggrieved by the failure of the respondent to appoint him as a constable with the Railway Protection Force pursuant to the recruitment process initiated in terms of the Notice No.1/2007 dated 5th June, 2007 in the employment news. This notice advertised the initiation of the process undertaken by the respondent for recruitment of 1165 posts of constables.

(2.) THE petitioner had applied in the OBC Category. It is undisputed that as per the notified process, a candidate who had applied under the reserved category was required to produce the caste certificate (SC/ST/OBC) issued by the District Authority on the prescribed proforma. THE petitioner was found fit in the physical efficiency test and had also successfully undertaken the written examination held on 10th November, 2008.

(3.) ON the other hand, the petitioner has contended that he had applied for issuance of the certificate in the prescribed format on 13th March, 2009 to the competent authority at Saharanpur and had been issued this certificate on 17th March, 2009. As per the public notice issued by the respondents, this certificate along with the school leaving certificate were to be submitted with the respondents at their office at Jagadhari. It has been explained that the distance between Saharanpur and the office at Jagadhari is about 29 kms and that the petitioner had duly submitted the caste certificate with the respondents along with all other documents.