BHAGAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) Vide the instant petition, the petitioner has impugned this Memorandum dated 15th March, 2013 (wrongly mentioned as 15th March, 2012) vide which the petitioner's candidature for the post of Constable (GD) in the ITBPF was cancelled on the ground that upon scrutiny of the documents, the respondents found that the petitioner has signed in capital letters of English which was not permissible as per notice of the examination.

(3.) It is submitted that the issues raised in the instant writ petition are squarely covered by the judicial pronouncements of this Court in the following cases and that the instant petition can be disposed of in the light and the reasons recorded therein: