RAMESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Fifteen vacancies of ASI (Clerical) in Genesral Category were notified for direct recruitment in CISF. Petitioner, a Constable, serving in the force also applied and was assigned the Bhopal Centre. Forty candidates including him qualified the written examination from there. He also cleared the typing test. But when it became to physical test he was declared "Knock Kneed". He, represented against this and was re-examined and declared fit, but meanwhile, respondents had selected/appointed 15 candidates against notified vacancies. Later a new Selection Board was convened to interview him. But he could not make the grade. Hence this petition praying for appointment to the post of ASI and quashing of two communications dated 27.10.1999 and 14.12.1999 informing him of his rejection.

(2.) Petitioner claims that though he had cleared the written, typing and physical tests yet respondents had wrongly assessed him at the interview to deny him the appointment. He also challenged the composition of Interview Board and alleges that it fell short of one member (Commandant) under Rules.

(3.) Respondents, in their counter have explained that examination/tests were conducted at 11 centres and petitioner took his tests at Bhopal centre. He obtained 126/200 marks in the written examination and He was then called for typing test in which he secured speed of 36.2 words per minute in English language. He was later interviewed, but could only muster 18 marks out of 50 marks in that. In all he obtained 144 marks out of 250 and was accordingly placed at serial no.67 of the overall merit list and as such the question of his selection/appointment against 15 available vacancies did not arise.