PRABHAKAR Vs. DIRECTOR, STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Heard Sri Rajesh Yadav, learned counsel for the petitioner and Sri Krishnaji Shukla, learned Standing Counsel, Union of India, appearing on behalf of the respondents.

(2.) The brief facts, giving rise to the present writ petition, are that in pursuance of the advertisement, the petitioner applied for the post of Constable in Seema Suraksha Bal ( in short 'SSB'). It is the case of the petitioner that in the process of recruitment for the said post, he has been subjected to physical test and when he was found qualified, he was issued admit card to appear in the written test. When he was found successful in the written test, he has been further subjected to medical test wherein also he was found medically fit, but in the final list of selection, he has not been nominated and has not been sent for training. Being aggrieved, the petitioner filed the present writ petition.

(3.) Counter and Rejoinder Affidavits have been exchanged.