SUMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Since, controversy involved in all the writ petitions are identical and arises out of the same selection process, therefore, the aforesaid bunch of petitions have been heard together and are being disposed of by a common judgment.

(2.) Facts, in brief, are that respondent authority issued an advertisement in the year 2015, for the appointment of constable (G.D) in the various Central Armed Forces like C.R.P.F., B.S.F., Assam Rifle, ITBP, CISF and CAPF for the Border Districts Posts in the State of Uttarakhand and others States of India. Petitioners have applied for the said posts online and completed all the requisite formalities, thereafter, successful petitioners were issued admit cards for the written examination. The petitioners were declared qualified and called for medical examination. The cut off marks in respect of various categories for different States were fixed. Finally, the Staff Selection Commission declared the result of the candidates and issued appointment letters to 57, 014 candidates only.

(3.) It is the contention of the learned counsel for the petitioners that 62,390 vacancies have been advertised for the aforesaid post and petitioners have appeared in the examination against the total 362 vacancies to be recruited from the Border District Posts in the State of Uttarakhand. It is further contended that respondent authority issued appointment letters to 57,014 candidates and 5376 posts are still lying vacant due to non issuance of the appointment letter to those candidates who have completed the examination process. It is also contended that the petitioners have secured higher marks than the cut off marks and they also belong to Border Districts.