HITENDER Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common judgment, the Court proposes to decide all the three cases as the facts are more or less similar and the grievance of the petitioners are identical. For ready reference, the facts of the case in WP 7661/2014 are being referred to.

(2.) The present petition has been filed by the petitioner praying inter alia for quashing and setting aside the show cause notice dated 10.06.2013 and the order dated 27.01.2014 issued by the Regional Director (NR) of the respondent No.2/Staff Selection Commission (in short 'SSC'), whereunder he was informed that his candidature 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 was cancelled and he was debarred for a period of three years from the Commission's examinations.

(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.3/FCI, was notified by the respondents No.1 and 2/SSC in the Employment News. As per the petitioner, he possessed the educational qualifications stipulated in the advertisement and had submitted an application for participating in the examination. Learned counsel for the petitioner had stated 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.