SINI BEN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners had applied for the post of Inspector (Prosecution) in the Railway Protection Force (RPF), under the Ministry of Railways pursuant to Ext.P1 notification dated 14.11.2009 issued by the Chairman, Central Recruitment Committee, the 2nd respondent herein. They have approached this Court in this writ petition seeking a writ of certiorari to quash Ext.P2 final list of the candidates provisionally selected to the post of Inspector (Prosecution) in the RPF, to the extent of non-inclusion of candidates under the categories 'Female OBC' and 'Ex-Servicemen'.

(2.) The respondents have filed a counter affidavit, to which the petitioners have filed a reply affidavit. Thereafter, the respondents have also filed an additional counter affidavit. By order dated 10.7.2015 in I.A.No.8356 of 2015, the writ petition was amended and the respondents have filed an additional counter affidavit to the amended writ petition.

(3.) I heard arguments of the learned counsel for the petitioner and also the learned Standing Counsel representing the respondents.