ARIF Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of both the sides, this writ petition is taken up for hearing. A short issue which arises in this case is as to whether the petitioner, whose signatures are entirely in capital letters in English can be denied appointment to the post of Constable(GD) in the Central Armed forces i.e BSF, CISF, CRPF, SSB etc.

(2.) This issue has been dealt with earlier vide a pronouncement dated 24th February, 2012 in W.P.(C) 1004/2012 titled as Delhi Subordinate Services Selection Board and Another v. Neeraj Kumar and Another.

(3.) A similar issue thereafter was decided in favour of the writ petitioner in W.P.(C). 6959/2012 vide an order dated 5th November, 2012 titled as Bittoo v. Union of India and another. The order dated 4th December, 2012 in W.P.(C) 7158/2012 titled AS Pawan Kumar v. Union of India and another deals with the same issue and was also decided in favour of writ petitioner.