JEETENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICATIONS for appointment to the post of Constable (GD/Fire) were called for by the Director General, Central Industrial Security Force (in short 'C.I.S.F.) in Circular dated 14.6.2005. The petitioner was one of the applicant for selection to the said post. Insofar as the qualification, eligibility, fitness, etc. are concerned, there is no dispute and therefore, we are not referring those norms in this order.

(2.) THE petitioner was selected as against the seats earmarked for the O.B.C. candidates and was found fit to be appointed to the said post. However, he was not issued with an appointment order by placing reliance on paragraph 3 of the circular prescribing the recruitment procedure for the post. THE said paragraph 3 (i) reads as under:-

(3.) WE have carefully considered the entire materials placed before us, particularly the submission of the learned counsel for the respondents.