NARVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against an order dated 10.09.2014 passed by the Staff Selection Commission, Northern Region being the respondent No.2, cancelling the candidature of the petitioner for recruitment to the post of Sub Inspector in the Border Security Force (BSF).

(2.) Pursuant to an employment notification in the 'Employment News' published on 16.03.2013, inter alia for recruitment of Sub Inspectors in the Central Armed Police Forces, the petitioner applied.

(3.) The petitioner, who belongs to the 'Jat' community of Haryana applied as a candidate of the "Other Backward Classes" (OBC). The petitioner claims that he is an OBC candidate under Category IV as he belongs to the Jat Community, but not to the creamy layer.