NEERAJ KUMAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the advertisement issued on 6th October, 2010 for the post of Assistant Sub-Inspectors (Stenographers) and Head Constable (Ministerial) in the Central Reserve Police Force, the petitioner had applied for the post of Head Constable (Ministerial) as a OBC candidate, belonging to the caste "Sonar?.

(2.) The petitioner contends that his application was made to respondent no.4 at Neemuch, Madhya Pradesh and was accompanied with all relevant documents. The petitioner has submitted that the documents were checked by the respondents on 12th March, 2011 as well as his physical measurement was verified. He was thereafter issued an information slip requiring him to appear for the written examination held on 10th July, 2011. It is at this stage when the respondents made an endorsement that the OBC certificate furnished by the petitioner was not in the prescribed format. The petitioner successfully undertook the written examination on 13th August, 2011 and was required to appear for the 2nd phase tests, i.e, typing speed/shorthand test on the 27th of September, 2011.

(3.) Having successfully cleared the same, the petitioner was required to appear for the interview on 3rd October, 2011 where he again produced his caste certificate dated 28th May, 2011 issued from the office of the Deputy Commissioner, East Singhbhum, Jamshedpur, Jharkhand.