CT AVIMANYU MOHANTY Vs. UNION OF INDIA

JUDGEMENT

(1.) A limited departmental examination commenced on 15.6.2006. The purpose was to fill up the posts of Sub- Inspectors through the limited departmental competitive examination in which the force personnel of CRPF, in junior ranks, could compete.

(2.) THE procedure was prescribed by a standing Order dated 6.12.2000 as per which 17% posts of Sub-Inspectors were to be filled up by means of a limited departmental competitive examination. Preliminary screening required to only shortlist such persons who had the requisite educational qualifications, had a clean service record and were in medical category Shape-I. Those who were so shortlisted were then to be subjected to a physical efficiency test and only those who cleared Stage-I and Stage-II were to compete.

(3.) THE petitioner failed at the personality test on 25.6.2006.