M.SUSIL KUMAR Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the Respondent to consider the application of the petitioner bearing Registration Number 18020039898 and provisionally select and appoint the petitioner to the post of Forest Guard with Driving License.

(2.) The learned counsel for the writ petitioner states that he possessed the qualification of B.Sc., Botany and he belongs to Scheduled Caste Community. The respondent invited applications for Recruitment to the Post of Forest Guard with Driving License, to fill up 157 Posts. Pursuant to the Recruitment Notification, the writ petitioner submitted his application and participated in the process of selection.

(3.) The grievances of the writ petitioner is that though he is fully qualified and eligible for appointment to the Post of Forest Guard, the certificate of First Aid course produced by the writ petitioner before the competent authority was disputed at the first instance and the writ petitioner was directed to produce a First Aid Provisional Certificate issued by the Institute.