ANIL KUMAR Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) In the instant writ petition, the petitioner is aggrieved for rejection of his candidature in the selection process undertaken by the Staff Selection Commission respondent no.1 herein pursuant to the advertisement dated 29th May, 2010 published in the employment newspaper/Rojgar Samachar whereby the respondents advertised 1000 vacancies for the post of Assistant Sub-Inspector (Exe) in the CISF.

(2.) The petitioner had applied in the reserved category as an OBC from the State of Rajasthan and claims to possess the relevant certification in this regard. It is undisputed before us that the petitioner was successful in the written examination and also qualified the physical endurance test as well as the medical examination test. As per the scheme of the selection process, verification of the documents submitted by the petitioner was undertaken by the respondents before the interview which was conducted on 12th February, 2011.

(3.) The respondents have submitted that the petitioner had relied before them on a certificate dated 23rd April, 2008 issued to him by the office of the Tehsildar, Behror, Alwar, Rajasthan certifying that the petitioner was covered under the Other Backward Class ("OBC?) category. However, this certification was not in the requisite format and also did not contain any reference to the relevant notification.