UMA SHANKAR GURJAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to Notification No. 45013/9/2009-Pers.I, dated 6th December, 2017 published by the Ministry of Home Affairs ("MHA"), Government of India, setting out the rules for the Limited Departmental Competitive Examination ("LDCE") to be held by the Union Public Service Commission ("UPSC") (Respondent No.2) for the purposes of filling up vacancies to the post of Assistant Commandants (Executive) ["AC (E)"] in the Central Industrial Security Force ("CISF") for the year 2018.

(2.) The Petitioner also challenges the final list dated 25th July, 2018 of recommended candidates and seeks a consequential direction to the Respondents to place the Petitioner in the rank below the General Category ("GC").

(3.) At the first hearing on 24th September 2018, while directing notice to be issued in the petition, the Court directed impleadment of the candidate at serial number 29 of the final list of qualified candidates for the post of AC (E) as a co-Respondent.