VINAYAK ISHWAR BHISE Vs. UNION OF INDIA

JUDGEMENT

(1.) On 10th September, 2020 when this petition came up first before this court, the following order was passed:

(2.) On 29th September, 2020, the following order was passed:

(3.) The counsel for the respondents alongwith Dr. Vani Anand Singh, Regional Director, SSC (Western Region), Mumbai of the respondent No. 2 Staff Selection Commission (SSC) appears and states that on verification, the 10th Class certificate produced by the petitioner has not been found to be forged or fabricated. Dr. Vani Anand Singh, Regional Director, SSC however states that there are a large number of such cases/representations received, where the candidates say that there was an error in filling up the application form. It is stated that over 51 lakhs candidates appeared in the subject examination and if the respondents start entertaining such requests, the entire process of recruitment will be delayed. It is stated that since the rules of the examination provide that in case of any discrepancy between the particulars filled in the application form and the documents produced at the time of verification, the candidature of the candidate concerned shall be cancelled, the said rule should be permitted to be abided by in larger public interest of expediency in recruitment. It is further stated that some cases of fraud/conspiracy to secure employment in this fashion have also been detected. It is yet further stated by Dr. Vani Anand Singh, Regional Director, SSC that since the respondents are faced with a large number of such representations, giving benefit to one who approaches the Court, would do injustice to others who are similarly placed but have not approached the court.