PARMA NAND YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the respondents concedes to the point that albeit facts being different with respect to the dates, but the effect thereof is the same as was in the decision dated May 26, 2011 in W.P.(C) No.5400/2010 Avinash Singh Vs. UOI & Ors., which was followed with approval in the decision dated November 02, 2012 in W.P.(C) No.3827/2012 Naveen Kumar Jha Vs. UOI & Ors., the latter decision being as under: -

(2.) RELEVANT facts need to be simply noted by us before issuing formal directions granting petitioners same relief as was granted to Naveen Kumar Jha and Avinash Singh.

(3.) THE Staff Selection Commission issued an advertisement in the Employment News 9 -15 November, 2002 inviting applications to fill up posts of Sub -Inspectors in four Central Para Military Forces, being BSF, CISF, CRPF and ITBP. The result was declared on July 28, 2003.