YOGENDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Sanjay Kumar, learned counsel for petitioner, and Sri K.J. Shukla, learned counsel appearing of respondent-Union of India in Connected Writ Petition No. 3283 of 2012. None appeared in this case despite having been called in revised. I have also perused the record.

(2.) Since the pleadings are complete, as requested by learned Counsels for parties, I proceed to hear and decide this case under the Rules of the Court, at this stage

(3.) Petitioner has assailed selection and final result of successful candidates declared by Staff Selection Commission (hereinafter referred to as "SSC") for appointment to the post of Constable (G.D.) in various Para-Military Forces like, Border Security Force (in short "BSF"), Central Industrial Security Force (in short "CISF"), Central Reserve Police Force (in short "CRPF"), Sashastra Sima Bal (in short "SSB"), for which advertisement was published in Employment News dated 5.2.2011. The grievance of petitioner is that he applied for CRPF. He is a reserved category candidate, and claimed benefit against vacancies reserved for Other Backward Classes (hereinafter referred to as "OBC"). Petitioner had secured 61 marks. While another candidate securing 61 marks has been declared qualified and selected but not the petitioner, hence selection made by respondents is illegal.