KAMLESH KUMAR PANDEY Vs. UOI

JUDGEMENT

(1.) EMPLOYED as a Constable with CISF, responding to an advertisement issued by the Staff Selection Commission for appointment to post of Sub-Inspector under 'Central Police Organizations', petitioner found his name in the select list prepared by the Staff Selection Commission.

(2.) OPTIONS given in order of preference by the petitioner were: (i) CISF (ii) BSF (iii) SSB (iv) CRPF and (v) ITBP.

(3.) AS per response, petitioner being over age when he applied pursuant to the notification issued by SSC inviting applications for appointment to the post of Sub-Inspector in Central Police Organizations, the mistake not being detected earlier, required corrective action to be taken.