RONGALI NAIDU Vs. INDIAN COAST GUARD

JUDGEMENT

(1.) The present writ petitions, under Article 226 of the Constitution of India, have been filed by the petitioners, who are candidates aspiring to join the Indian Coast Guard/respondent no.1 as Navik (General Duty), impugning the recruitment advertisement issued by the respondent no.1 for the 02/2022 batch, as their candidature was rejected vide three emails, all dtd. 5/7/2022.

(2.) Before we delve into the facts leading to the filing of the present petitions, it may be necessary to point out that the candidature of the petitioners in W.P.(C) 11443/2023 and W.P.(C) 13920/2023 was rejected on the ground of an alleged discrepancy in their class 10th marks, whereas the candidature of the petitioner in W.P.(C) 14099/2023 was rejected on the ground of an alleged mismatch in the name of the petitioner's father on the Caste Certificate and discrepancy in the date of issue of the class 10th certificate.

(3.) As all the three petitions involve similar issues of law and facts, they are being taken up together for their disposal by way of this common judgment. For the sake of brevity, we will refer to the petitioner in W.P.(C) 11443/2023 as petitioner no.1, the petitioner in W.P.(C) 13920/2023 as petitioner no.2, and the petitioner in W.P.(C) 14099/2023 as petitioner no.3.