RAJEESH P U PUTHUVALNIKATHU Vs. UNION OF INDIA

JUDGEMENT

(1.) We are concerned in this case with the legality or otherwise of the decision taken by the Central Bureau of Investigation (hereinafter referred to as CBI') to cancel the selection and appointment to the post of Constable. Administrative Tribunal found no infirmity in the decision of the CBI and rejected the application preferred by the petitioner. Aggrieved by the same this Writ Petition has been preferred.

(2.) CBI. invited applications for appointment to 134 posts of Constable Male / Female which are available for direct recruitment in various branches located all over India. Qualifications prescribed for the post of Constable (Motor Transport) are:

(3.) In order to fill up various posts, CBI called for applications from candidates all over India. Candidates were informed that written examination and interview would be held at the recruitment centre at Hyderabad. Date of recruitment was fixed as 24.4.2000. Notification to that effect was published in various newspapers in the country. Several persons including the petitioner applied on the basis of the said advertisement. Petitioner and others were called for written test and interview which was held on 24.4.2000 and 30.4.2000 at Hyderabad. Petitioner passed written test as well as interview and was served with communication dated 25.5.2000 informing that he was selected for appointment to the post of Constable (Group C) post in the CBI in the pay scale of Rs. 3050-75-3950-80-4590. CBI Headquarters subsequently informed the Chief Medical Officer, Civil Hospital, Cherthala to medically examine the petitioner to determine the physical fitness and certify regarding the medical fitness along with candidates statement of declaration in the prescribed form duly attested to be forwarded to CBI. Headquarters latest by 7.6.2000. It was also ordered that while furnishing the certificate, measurement of height, chest and vision should also be clearly indicated. Candidate was also directed to report before Chief Medical Officer along with letter dated 25.5.2000. In pursuance to the aforementioned letter, petitioner had undergone the medical examination and was certified physically fit for appointment to the post of Constable in the CBI.