GUROONAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a Constable (GD) in the respondents Central Reserve Police Force (CRPF) pursuant to recruitment of the year 2015, has filed this petition impugning the communication dated 17th March, 2021 of the Directorate General (Recruitment Branch) of CRPF to the unit where the petitioner is posted, intimating, that pursuant to the orders of the High Court of Rajasthan, Jaipur Bench at Jaipur in SB CWP No. 12062/2019 filed by one Mahendra Kumar son of Shri Kalu Ram, also a candidate in the recruitment of the year 2015, the result of the examination/recruitment process had been revised and as per the revised result, the petitioner had been disqualified, and directing the unit where the petitioner is posted, to take departmental action against the petitioner.

(2.) The petition came up first before this court on 15th April, 2021 and thereafter on 6th May, 2021, when the counsel for the respondents appeared on advance notice and the petition was adjourned to enable the counsels to take instructions.

(3.) The counsel for the respondents appears on advance notice, today also.