SURJEET KUMAR BHOGAL Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Present writ petition has beenfiled challenging the rejection of the Petitioner's candidature for the post of Sub-Inspector in Delhi Police, CAPFs and Assistant Sub-Inspector in CISF Examination 2019 [2019 Exam] at the stage of Document Verification as his date of discharge from the Indian Army was beyond the cut-off date as stipulated in the 2019 Examination guidelines.

(3.) Learned counsel for thePetitioner states that at the time of applying for the 2019 Exam under the Ex-serviceman quota, the Petitioner was serving as a Sepoy in the Indian Army and was due to be discharged. He emphasises that the Terms of Engagement of a Sepoy are initially for a period of fifteen years.