ABHISHEK Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) The present petition has been filed by five petitioners praying inter alia for quashing and setting aside the show cause notices dated 10.06.2013 and the orders dated 27.01.2014 issued by the respondent No.2/Regional Director (NR) of the respondent No.1/Staff Selection Commission (in short 'SSC'), whereunder they were informed that their candidatures in the Combined Recruitment for Assistant Grade III in General, Depot, Technical and Accounts Cadre and Hindi Posts (AG-II) in the Examination, 2012 held for respondent No.3/FCI were cancelled and they were debarred for a period of three years from the Commission's examinations.

(2.) Counter affidavits have been filed by the respondents No.1 and 2/SSC and respondent No.3/FCI. Rejoinders have not been filed. However, since identical matters came up before this Court and were disposed of on the same set of facts, with the consent of the parties, the matter is taken up for final disposal.

(3.) Briefly stated, the facts of the case are that on 29.10.2011, a Combined Recruitment for Assistant Grade-III in the General Depot, Technical and Accounts Cadres and Hindi Posts (AG-II) in the Examination, 2012 to be held for the respondent No.4/FCI, was notified by the respondents No.1-2 in the Employment News. As per the petitioners, they possessed the educational qualifications stipulated in the advertisement and had submitted an application for participating in the examination. Learned counsel for the petitioner states that the examination was to be held in three parts, the first stage was of the written examination, then the successful candidates were to participate in the Computer Proficiency Test (CPT) and finally, the shortlisted candidates were to appear for the personal interview.