SANJEEV TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present application, petitioner prays as under:

(2.) Case of the petitioner is that he was selected as Constable, GD in CISF on 16/6/2007 and in the year 2009, petitioner was punished in departmental proceedings for over stay of 10 days without sanctioned leave. Thereafter, respondent no.3 invited the applications for the post of ASI(EXE) through LDCE for the year 2021 on 27/12/2021 and petitioner filed up his application to participate in LDCE 2021 and went to the office of the respondents to submit his application on 2/2/2022 well before the last date i.e. 5/2/2022, however, respondents did not allow the same. Therefore, he made representation dtd. 18/2/2022 to respondent no.2 through proper channel to allow the petitioner to participate in the LDCE 2021, however, vide impugned order dtd. 26/2/2022, respondents rejected the abovementioned representation of the petitioner.

(3.) Learned counsel appearing on behalf of the respondents submits that vide impugned order dtd. 26/2/2022, respondents have given finding which is as under: