JOGI ANIL KUMAR Vs. INDIAN COAST GUARD

JUDGEMENT

(1.) The petitioner has sought following reliefs as extracted from prayer clause:

(2.) Broadly speaking, candidature of the petitioner was rejected by the computerised system in the process of recruitment as he failed to select stage II centre by 28/5/2025 at 2300 hours, which was taken as his unwillingness for stage II. Apart from that failure to upload the desired stage II centre, on merits, case of the petitioner is yet to be tested in the process of recruitment. In such circumstances, the question before us is as to whether on account of failure to upload the desired stage II centre, the petitioner be deprived of an opportunity to participate in the recruitment process.

(3.) Learned counsel for respondents accompanied with Mr. Rattan Negi (through videoconferencing) accepts notice and fairly admits that the petitioner may be granted another opportunity to rectify the error, as not everyone is well-conversant with the computerised systems. However, the only anxiety expressed on behalf of the respondent is that it may be not treated as a precedent.