SATISH CHANDER RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue rule. Sh. Amrit Pal Singh, CGSC waives notice and states that the petition can be heard finally since counter affidavit is on the record.

(2.) The petitioner, in this proceeding, seeks quashing of letter dated 19.06.2012 by which the respondents (hereafter referred to as "the CRPF") rejected his representation in regard to his candidature for the post of SubInspector (General Duty) [hereafter referred to as "SI (GD)"].

(3.) Briefly the facts are that the said post - SI (GD), under the rules of recruitment governing the Central Reserve Police Force (CRPF), through Notification dated 30.04.2001, is to be filled from amongst three sources 33% is to be filled by direct recruitment; 50% by promotion from the feeder posts and; 17% from Limited Departmental Competitive Examination (hereafter referred to as "LDCE") failing which by promotion from feeder posts. The petitioner, who was enrolled in the CRPF as Constable (General Duty) on 11.04.2002, upon being apprised of the advertisement for filling 324 vacancies for the post of SI (GD), applied as a "General" category candidate, in respect of the 17% LDCE quota, for which examinations were held. The CRPF had notified 324 vacancies, of which 251 were "unreserved" and 73 were "reserved" 49 earmarked for Scheduled Castes (SC) and 24 for Scheduled Tribes (ST).