AMIT PAL Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) BY this writ petition filed under Article 226 of the Constitution of India, the petitioner seeks quashing of the action of the respondents in cancelling the candidature of the petitioner for the post of Assistant Grade - III (General, Depot, technical & Accounts Cadre) in the Food Corporation of India/respondent no. 3. Petitioner had participated in the selection process for the post in terms of the advertisement dated 25.8.2012 and which entitled the petitioner to be employed in the post. Petitioner appeared as an OBC candidate in the selection process.

(2.) THE limited issue which is called for decision by this Court in the present case is whether petitioner within time gave the necessary OBC certificate in terms of the requirements of the respondent no. 2, and which is the body which undertakes the selection process on behalf of different central government organizations. The respondent no. 2 vide its letter dated 30.9.2013 issued the call letter to the petitioner for computer proficiency test and in which letter with regard to furnishing of the OBC certificate there exists the following clause: -

(3.) ON behalf of the respondents, it is argued that the aforesaid certificate dated 24.8.2011 could not be accepted because the certificate ought to have been in the form of Annexure -VIII of the subject advertisement dated 25.8.2012 and which reads as under: -