SURENDER PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the action of the respondents denying the admission of the petitioner to the training for joining the CISF and has sought directions to the respondents to allow the petitioner to join the training in the CISF Organization for the post of Sub-Inspector.

(2.) The brief facts to comprehend the controversy are that the Staff Selection Commission, respondent No. 4 had invited applications on behalf of respondent Nos. 1 to 3 for recruitment to the post of Sub-Inspector in the Central Industrial Security Force.

(3.) The eligibility conditions for the recruitment were that the candidate had to qualify the written test as well as the Physical Standard Test. The petitioner asserted that he qualified all the eligibility conditions and that his application was duly accepted and acknowledged by the respondents and he was allocated a specific index/roll number as well.