SATVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner participated in a selection process for recruitment for the post of Assistant Commandant in Central Police Organization (CPOs) held by the Ministry of Home Affairs through a specially Constituted Selection Board by way of direct recruitment. The selection Board was constituted under the second respondent for the year 2002. The petitioner was an OBC candidate.

(2.) PURSUANT to a public advertisement, the petitioner applied and was called for written examination held on 02.03.2003. In the written examination, the petitioner was declared successful as per the communication sent by the Secretary of the special Selection Board on 15.09.2003. The said communication asked the petitioner to participate in a Physical Efficiency Test (PET), interview and medical examination on 22.3.2004.

(3.) THE petitioner then filed a writ petition before this Court being WP(C) No. 11298/2004. Along with the writ petition, the petitioner annexed the material in support of his allegation that he was discriminated against. This Court vide order dated 19.07.2004 directed the respondents to forthwith allow the petitioner to appear before the Board conducting the PET and to examine the petitioner once again so as to ascertain as to whether the petitioner in fact was over -weight.