BHAWANI SINGH Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Heard learned counsel for the parties in the petition.

(2.) The petitioner seeks a direction to the respondents to quash and set aside the selection list of candidates dated 26.11.2011 for the post of Constable in some of the para military organisations (BSF, CISF, CRPF and SSB).

(3.) The brief facts relevant for deciding the Petition are that an advertisement was issued, in 2011 calling for applications for the post of Constable (GD) in para military organisations by the SSC. The petitioner, an unreserved category candidate applied for the post. He belongs to the border area somewhere in Bikaner, Rajasthan. The advertisement required the candidates to indicate their preference or choice of organisation in Column 17 of the application form. The consequences of not filling the Column was also indicated in the notes of the form. The petitioner did not fill the preferences. Apparently, the SSC and the participating organisations had indicated that the candidates belonging to certain backward, disturbed and border areas would be given preference in respect of the vacancies which existed or occurred in those respective regions/ areas.