RAJESH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed seeking directions to the Respondents to consider the Petitioner for appointment as a Constable (GD) in the SSB from the year 2011 with back wages and all consequential benefits.

(3.) Learned counsel for the petitioner states that the petitioner, was selected by the Service Selection Commission (Central Area), Allahabad, through common examination conducted for Constable (GD) Examination 2011, for CRPF, BSF, CISF and SSB. He states that in the selection list dtd. 4thFebruary, 2015 "Candidate Not reported" was mentioned before the Petitioner's name. He, however, states that the Petitioner had not received any call letter or instructions requiring him to report.