RAVINDER KUMAR Vs. UNION OF INDIA & ANR.

JUDGEMENT

(1.) Relevant Facts:

(2.) The petitioner-Ravinder Kumar, in response thereto, submitted his application, enclosing therewith an OBC certificate dated 21.5.2002, issued in the prescribed format by the competent authority. The petitioner was allowed to participate as an OBC candidate and having cleared the examinations was called for an interview. The petitioner subsequently secured another OBC certificate dated 31.7.2010 and produced the two certificates at the time of the interview, on 18.10.2010. The aforesaid certificates were not accepted. Instead, an undertaking was taken that the petitioner would not claim any appointment under the OBC category and he would be considered as a general category candidate. The petitioner was considered under the general category and in the final result notified on the website on 7.1.2011, the petitioner was recommended in the unreserved category for appointment to the post of Auditor/Junior Accountant/UDC.

(3.) Thereafter, the petitioner made a representation dated 30.01.2011 praying for recommendation of his name to the posts higher up in the list of preferences as per his application, treating him as an OBC candidate, on the ground that the petitioner had secured 475 marks, whereas the minimum marks secured by the last candidates selected under the OBC category for Inspector (Central Excise) were 467 and for Sub Inspector, Central Bureau of Investigation (CBI) were 465. However, no heed was paid to the representation.