SOM DUTT Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) FACTS

(2.) THE petitioner challenges his non -appointment to the post of Constable (GD) pursuant to a common recruitment test held in 2012, and seeks appropriate directions for the processing of his candidature, leading to appointment to that post. The petitioner states that he was born on 08.03.1991 had applied for the post of Constable (GD) in CAPF Examination, 2012 under the OBC category for the Delhi State and had cleared the written examination with a score of 64 marks, following which he was issued an admission certificate for medical examination which declared him to be 'fit'. However, when the results were announced, his name did not appear in the list of selected candidates; the name of one Mr. Vicky Yadav appeared who had scored lesser marks than the petitioner, i.e. 63 marks in the written test. Aggrieved by the same, the petitioner has invoked the writ jurisdiction of this court.

(3.) THE learned Standing Counsel for the respondents has based her arguments completely on the stipulations contained in the Notice of the Staff Selection Committee (SSC). Rule 2 provides that: