NONGOTHOMBAM HEROJIT MEITEI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is working as a Constable (General Duty) in the Central Industrial Security Force (CISF), has approached this Court under Article 226 of the Constitution of India, seeking the following reliefs:

(2.) Before we begin with the narration of the facts, the learned counsel for the petitioner, at the outset, submitted that the case of the petitioner is squarely covered by the decisions of this Court in Tholu Rocky v. Director General CISF and Ors. W.P(C) 9085/2011, and Inspector TD Cyril Mimin Zou v. Union of India and Ors W.P(C) 11133/2024, wherein as per the guidelines set out by the Staff Selection Commission (SSC), the requisite relaxation in height had been granted to the petitioner.

(3.) However, to gain a holistic understanding of the dispute, we must provide a factual background. The petitioner applied to the post of Assistant Sub-Inspector [Executive] (ASI) pursuant to the advertisement issued by the respondent no.2 on 29/12/2022, through the Limited Departmental Competitive Examination (in short, 'LDCE'). Through this exam, 706 vacancies in the CISF for the recruitment year of 2022 were to be filled and only eligible candidates who had completed five years of regular service in their respective posts were allowed to appear for the LDCE.