KRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by an order dated 12th December, 2018, terminating him from service for not qualifying in the recruitment for the post of Constable (GD) in the Central Industrial Security Force (CISF), the Petitioner has filed the present petition seeking its annulment. He has also challenged an order dated 2nd April, 2019, passed by the Inspector General of Police (IGP) (PERS), rejecting his appeal.

(2.) The facts in brief are that the Staff Selection Commission (SSC) (Respondent No.4) issued an advertisement on 24th January, 2015, for filling up the posts of Constables (GD) in the Central Armed Police Forces (CAPF), NIAM and SSF and Rifle Men (GD) in Assam Rifles, Examination, 2015. The Petitioner applied for the post of constable under the ST quota. He states that he belongs to Dhanka Caste/Tribe, which is recognized as Scheduled Caste/Tribe under the Constitution (Schedule Castes) Order, 1950, the Constitution (Scheduled Tribes) Order, 1950 and the Constitution (Scheduled Castes) (Union Territory) Order, 1950.

(3.) On 25th July, 2015, while he was called for the Physical Standard Test / Physical Efficiency Test, the Petitioner submitted documents of proof of being eligible to apply under the ST quota. The Petitioner was called for the written exam and later on 12th May, 2016 underwent medical examination, where again he submitted his domicile document and caste certificate, for verification. On 14th March, 2017, the Respondents issued a call letter, stating that the Petitioner had been provisionally selected for appointment as Constable (GD) in the CISF. The Petitioner completed his training successfully at RTC, Deoli and was posted to BSP, Bhilai in Chhattisgarh.