LAWS(DLH)-2014-5-526

VIKAS KUMAR MISHRA Vs. UNION OF INDIA

Decided On May 16, 2014
Vikas Kumar Mishra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS Writ Petition is filed for issuance of a writ of mandamus or any other appropriate writ or direction for consideration of the candidature of the Petitioner for the post of Assistant Commandant after affording him an opportunity for verification of his documents, interview, etc. The Petitioner also seeks a writ of certiorari or any other appropriate writ, order or direction for setting aside the communication dated 04.04.2014 whereby the request of the Petitioner for considering his candidature was turned down by the Respondents.

(2.) NOTICE of the petition was issued to the Respondents who have filed short reply affidavit.

(3.) IN accordance with the advertisement, the recruitment to the above post was conducted at Centre 25 BN, BSF, Chhawla Camp, New Delhi in two phases, i.e., first phase (written exam) and second phase (documentation, interview and medical examination). The first phase examination (written examination) and second phase examination (documentation) were conducted on 23.02.2014 and 27.03.2014 by detailing a Board of Officers. The interview of candidates who qualified in the Documentation test was conducted at Headquarter DG BSF, Block No. 10, Lodhi Road, New Delhi on 31.03.2014 and 01.04.2014 by detailing another Board of Officers. Subsequently, medical examination of the successful candidates and interview was conducted at BSF Hospital, R.K. Puram, New Delhi from 01.04.2014 to 03.04.2014. Review Medical Examination of the candidates who were found unfit in initial medical examination was thereafter to be conducted and final list prepared by detailing a Board of Officers.