SATISH KUMAR Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Issue notice. Sh. Himanshu Bajaj, CGSC accepts notice on behalf of the respondents, and states that the petition can be disposed off at this stage.

(2.) The petitioner, in this case, is a resident of the State of Rajasthan and applied for the post of Constable (General Duty) [hereafter referred to as "Constable (GD)"], in the Indo-Tibetan Border Police Force (ITBP), under the head/category "Other Backward Class" (hereafter referred to as "OBC"), pursuant to the publication of advertisement by the Respondent No.2 in the Employment News/Rozgar Samachar, dated 05.02.2011. The petitioner fulfilled all the conditions and duly deposited all the documents required as per the said advertisement.

(3.) The petitioner was successful in clearing the Physical Standards Test (PST), Physical Endurance Test (PET), Written Examination, Detailed Medical Examination (DME) etc., but his candidature to the said post was rejected by the respondents on the ground that: