BABU RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in the instant case has participated in the selection process for the post of SI/ASI in the Central Police Organization conducted pursuant to an advertisement dated 28th May, 2011 in the Employment News/Rozgar Samachar. It is undisputed that the petitioner was an ex -service man candidate who had applied in the Scheduled Caste category and is therefore entitled to age relaxation.

(2.) THE petitioner successfully participated in the written examination; physical efficiency test; medical examination as well as the interview. The grievance of the petitioner that despite his successful participation, as per the result declared on 1st March, 2012, no letter of appointment was issued to the petitioner. His representations dated 4th July, 2012 and 5th February, 2013 were also not responded to.

(3.) THE record substantiates the case set up by the respondents. The respondents had offered vacancies for the following post in the advertisement dated 28th May, 2011: <FRM>JUDGEMENT_3794_ILRDLH23_2013.htm</FRM>