DHEERENDRAKUMAR SANTRAM PRAJAPATI Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE. Mr.P.Y.Divyeshvar, learned Standing Counsel waives service of rule for the respondent nos.1 and 3. Mr.Dhawan Jayswal, learned AGP waives service of rule for the respondent no.4-State.

(2.) This petition under Article 226 of the Constitution of India is filed to quash and set aside the communication dtd. 23/12/2016 (Annexure-A).

(3.) By the aforesaid communication, the candidature of the petitioner to the post of CT (GD) in the CAPFs, NIA, SSF and Rifleman in Assam Rifles-2015 came to be cancelled. The reason assigned for cancelling the candidature was non-deposit of O.B.C Certificate during the documentation or detailed medical examination.