NISHANT Vs. FCI

JUDGEMENT

(1.) The present petition has been filed by the petitioners praying inter alia for quashing and setting aside the show cause notices dated 10.06.2013 issued by the Regional Director (NR) of the respondent No.2/Staff Selection Commission (in short 'SSC'), whereunder they were informed that on failure to show cause, their 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.1/FCI, would be cancelled and they would be debarred for a period of five years from the Commission's examinations.

(2.) With the consent of the parties, the matter is taken up at the stage of admission 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.1/FCI, was notified by the respondent No.2/SSC 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 petitioners 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.