LALIT KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner is aggrieved by his non-selection to the post of Constable (GD) in the recruitment examination conducted in the CAPFs, NIA & SSF and Rifleman (GD) in Assam Rifles Examination, 2015.

(2.) The facts of the case as narrated in the writ petition are that the respondent No.3/SSC had issued an advertisement in the Employment News on 24.01.2015 for filling up 62,390 vacancies to the post of Constable (GD) in the CAPFs, NIA & SSF and Rifleman (GD) in Assam Rifles Examination, 2015. Under the scheme of the examination, the candidates were required to fulfil a Physical Standard Test (PST) and Physical Efficiency Test (PET) and thereafter participate in the written examination and finally, the medical examination. The candidates, who would clear the PST and PET were expected to participate in the written examination conducted in both, online and offline modes on 04.10.2015. The written examination that consisted of one objective type paper containing 100 questions carrying 100 marks each, had the following composition:- <FRM>JUDGEMENT_311_LAWS(DLH)3_2018_1.html</FRM>

(3.) All the questions in the written examination were objective multiple choice questions. At the footnote of para 8(II) of the advertisement, four Notes were inserted for the information of the candidates. Note-2 that is relevant for deciding the present case, states as below:-