ARVIND PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) IN the present writ proceeding, the petitioner seeks directions to the respondent Railway Protection Force (hereafter referred to as "RPF") to process the selection process and fill six vacancies notified for the post of Inspector (Prosecution) and Sub -Inspector (Prosecution) earmarked for Ex -servicemen.

(2.) THE brief facts are that applications were invited through advertisement, from the eligible male and female candidates for filling up the Post of Inspector (Prosecution) and Sub -Inspector (Prosecution) in the RPF, by Employment Notification No. 1/2009 dated 14.11.2009 published in the Employment News for the week starting 14th to 20th November, 2009. Standing Order No.89 dated 12.06.2009 had been issued with respect to recruitment for the post of Inspector (Prosecution) and Sub -Inspector (Prosecution).

(3.) THE Petitioners, after coming to know about the vacancies for the posts of Inspector (Prosecution) in the Railway Protection Force, applied for the post under the unreserved (UR) category (male) and were allotted Roll Nos. 300002, 101027, 300017, 101345 & 101217 respectively. On 30.01.2011, all of them appeared for the written examination, after qualifying the physical tests, and were declared successful. During 18th -22nd August, 2011, the viva voice for the recruitment was held and in October -November, 2011 results were declared. As per the result sheet, 49 male and 2 female candidates were selected against the vacancies of 58 posts. The petitioners' Roll numbers did not find a mention in the list of final selected candidates.