BHAWAR SINGH GURJAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing this petition, petitioner is seeking quashing of the order dtd. 23/9/2019, whereby he has been dismissed from service w.e.f. 1/10/2019.

(2.) The brief background of the case, as mentioned in the petition, is that for filling up the post of Constables (GD) in various forces i.e. BSF, CRPF, CISF, ITBP, SSB, NIA and SSF and Rifleman in Assam Rifles, Respondents had notified an advertisement for conducting Constables (GD) in CAPFs, NIA and SSF and Rifleman (GD) in Assam Rifles Examination 2015 , to which petitioner also applied by filling online form. According to petitioner, he had filled his first preference as "Assam Rifles" in the online form and had clearly mentioned his permanent/ domicile address of Alwar/ Rajasthan. Petitioner has averred that he had filled the online form through E-shop/ cyber cafe operator, who had inadvertently filled the State/UT of domicile code as 04, presuming it to be 'preference of posting' in the concerned district and border.

(3.) Under the schedule of selection published by Respondent No.2- SSC, the applicant was required to first undergo Physical Endurance Test (PET) conducted by the CAPF i.e. CRPF followed by written examination. The qualified candidates were to be called for Detailed Medical Examination (DME) conducted by MHA coordinating CAPF i.e. CRPF and at the said time verification of the documents of the candidates was also to be done.