SONU Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner, who is serving in the Sashastra Seema Bal ("SSB"), has filed this petition challenging orders dated 23rd April, 2018 and 30th August, 2018, as well as a Show Cause Notice ("SCN") dated 20th October, 2018 issued to him terminating his services as Constable (GD).

(2.) The background facts are that Respondent No. 4 Staff Selection Commission ("SSC") issued an advertisement dated 15th December, 2012 for filling up the post of Constable (GD) in the CAPF and Rifle Man (GD) in Assam Rifles, 2013. The Petitioner applied for the posts as an OBC candidate enclosing his OBC certificate issued from the state of Bihar. He also enclosed a certificate dated 9th February, 2012 issued by the Assistant Commandant, CISF Unit, RSR Rourkela certifying that the Petitioner is the son of Tailor Mohd. Sahid who was posted in the said unit and that the Petitioner, his son, was residing with him, and therefore was applying from the State of Odisha in terms of Note IV of page 3 of the advertisement.

(3.) Based on the selection process, the Respondents issued a final select list where the name of the Petitioner is shown at Page 829. He was declared as fit under the OBC category and was allotted SSB.