RAVI KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner Ravi Kumar had applied for recruitment to the post of Constable (GD), in the selection process which was conducted by the Staff Selection Commission, Allahabad. This selection process was initiated vide advertisement published in the year 2011.

(2.) On clearing Physical Endurance Test and Physical Standard Test, the petitioner had appeared in the written examination. On the basis of the marks secured, the petitioner had qualified for appointment as Constable (GD) in Border Security Force, Central Reserve Police Force and Sashastra Seema Bal. He was asked to undergo medical examination. He was declared fit and eligible for appointment. However, the petitioner was not appointed as he had not indicated his preference in Column 17 of his application form and had left the said column blank.

(3.) The selection process became subject matter of a writ petition filed by the petitioner and other candidates in the High Court of Allahabad. Similar challenges were also made by the non-selected candidates before this Court. WP(C) No.8004/2014 and others filed before the Delhi High Court were allowed vide order dated 21st November, 2014 with certain directions. The order refers to an earlier decision dated 14th December, 2012 in Writ Petition (C) No. 7651/2012. The operative portion with the directions reads: