AJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition seeks quashing of the order dated 10th January, 2013 passed by the respondent no.3 herein cancelling the candidature of the petitioner for the appointment to the post of SubInspector (GD) in ITBP conducted through the Central Police Organization Examination 2011 and also debarring him from appearing in any of the examinations/recruitments conducted by the commission for a period of three years from the date of issuance of the memorandum. The petitioner has also assailed the order dated 30th January, 2013 (page 31) issued by the respondent no.4 terminating the services of the petitioner and striking of his name from the strength of the unit.

(2.) The facts giving rise to the present writ petition are briefly noticed hereafter

(3.) On the 18th of October, 2005, the petitioner was enrolled as a Constable/GD in the Central Reserve Police Force (CRPF). He thereafter applied for a recruitment process in September, 2011 for the post of Sub-Inspector/GD as OBC candidate through CPOs Examination 2011 conducted by the Staff Selection Commission. He was declared successful in the result which was declared on the 1 st of March, 2012 and was allocated to the Indo-Tibetan Border Security Police and an offer of appointment dated 17th May, 2012 was issued to the petitioner requiring his acceptance.