JAIBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order is in continuation of the order dated 05.2.2018, on which date, learned counsel for the respondents had produced the original record to substantiate her submission that the petitioner herein could not be recruited as a Ct. (GD) in CAPFs-2012 for the reasons that he had obtained 83 marks in the "unreserved category" from the General Area of Haryana (Code-13) whereas the marks of the last selected candidate from the State of Haryana in all the CAPFs reflected that in the Assam Rifles, the marks of the last candidate from the "un-reserved category" from the State of Haryana was fixed at 83. When the petitioner had cleared his Review Medical Board, he was considered for appointment in the Assam Rifles but it turned out that by then, there were no vacancies in the said Force for offering an appointment to the petitioner from the State of Haryana.

(2.) In view of the submissions made by learned counsel for the petitioner that the marks of the last selected "un-reserved category" candidate from the State of Haryana in the Assam Rifles was not 83, but lower and further, having regard to the contention of the learned counsel for the petitioners that another candidate, namely, Rajesh having Roll No.22201576048 was selected by the respondents though the marks secured by him in the written examination was same as secured by the petitioner i.e, 83 marks, the respondents were directed to clarify the aforesaid position by filing an affidavit.

(3.) Ms. Arora, learned counsel for the respondents submits that an additional affidavit has been filed in compliance with the directions issued on 05.2.2018, where it has been clarified in para 4 that the marks of the last selected candidates in all categories for all the CAPFs for the General Area of Haryana (Code-13) in the "un-reserved category" were 86 for BSF, 88 for CISF, 85 for CRPF, 86 for SSB, 84 for ITBP and 83 for Assam Rifles.