BAL KISHAN YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition under Article 226 of the Constitution of India to challenge the impugned order No.7/2/2010-ND-2 dated 29.05.2012 whereby his representation seeking appointment to the post of Sub-Inspector in Central Police Organisation 2010 (hereinafter referred to as 'CPO 2010') in Other Backward Classes (in short 'OBC') category has been rejected. The petitioner also seeks directions to the respondents to offer appointment to the petitioner in Special Examination for recruitment of Sub-Inspectors in CPOs, 2010 under the OBC category on the basis of his merit alongwith all consequential benefits of seniority and pay at par with his batchmates.

(2.) In brief, the facts of the case are that the petitioner belongs to the OBC category, he had applied to the post of Sub-Inspector in CPOs 2010, pursuant to the notice advertised by the Staff Selection Commission (in short 'SSC') in the Employment News/ Rojgar Samachar dated 09.10.2010 for recruitment of Sub-Inspectors in CPOs. Being an OBC category candidate, the petitioner was required to submit an OBC NonCreamy Layer Certificate within three years of the specified closing date i.e., 02.11.2010. The petitioner took the written examination as an OBC candidate on 12.12.2010, he was declared successful in it and was issued a Call Letter dated 06.05.2011 for an interview which was held on 14.06.2011. At the time of his interview, the petitioner was required to bring all the documents including the caste certificate. It was made clear to the petitioner in the Call Letter for the interview that in case a candidate is found to be not fulfilling the educational qualifications or the age limit or any other eligibility criteria, then he would not be allowed to sit for the interview.

(3.) As per the petitioner, he had appeared for the interview on 14.06.2011 as an OBC candidate and had produced all the original documents including the caste certificate and only after scrutiny of the documents produced by him, was he allowed to participate in the interview.