MAHESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have sought quashing of order dated 18th September, 2007 passed by the respondents and a direction to the respondents to include the name of the petitioners in the final list of selected candidates and to appoint them on the post of Security Assistant Grade-II in Rajya Sabha.

(2.) THE brief relevant facts for the adjudication of this case are that the petitioners applied for selection to the post of Security Assistant Grade II pursuant to the advertisement no. 19 (N) published in the employment news of 22-28 july, 2006. After verification of petitioners" application forms, the roll nos. 5527 and 5522 were issued to both the petitioners by the respondents. Thereafter call letters dated 10th January, 2007 were issued to the petitioners. The petitioners contended that it was stipulated in the call letters that only those candidates who qualified the written examination would be called for Physical measurement Tests and Physical Efficiency Tests. As the petitioners performed well in the written test held on 10th January, 2007, they were permitted to take up the Physical Measurement Tests and Physical Efficiency Tests by letters dated 13th April, 2007 in which it was provided that the candidates who qualify in the measurement of physical standards test would be allowed to participate in the field test. As the petitioners qualified in the Physical Measurement Tests they were permitted to take part in the Field Test

(3.) SINCE the petitioner qualified in the Physical Measurement test and field test therefore they were permitted to appear in the personal interview for the recruitment to the post of Security Assistant Grade-II in Rajya Sabha by call letters dated 5th July, 2007. Interviews were conducted on 2nd August, 2007.