DEEPAK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) DISPOSING of the writ petition on November 7, 2012, as informed by the counsel for the respondents, we had noted that while applying as an OBC candidate the petitioner failed to furnish a certificate to establish he belonging to a notified Other Backward Class; and since lakhs of persons applied for the posts in question the respondents had processed the application forms using computer programme and it was not possible to carry out specific scrutiny of each and every application received. So holding we had held against the petitioner who had obtained more marks than the last empanelled OBC candidate, but being treated as a candidate in the unreserved category, could not make it in the merit list inasmuch as in the said category the cut off average was much higher.

(2.) SEEKING review, the petitioner informs us that he applied online and thus their being a mismatch in his application and not submitting the OBC certificate would not arise. The petitioner highlights that he produced the said certificate much later.

(3.) THE record produce by the respondents would reveal that the petitioner had relied upon a certificate certifying him to be an Other Backward Cast which was issued on September 14, 2007. The notice inviting application to the post of Constable (GD) in ITBP is dated February