BINDHYACHAL KUMAR SINGH 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.

(2.) Petitioner, Bindhayachal Kumar Singh, has competed in the selection/ recruitment to the post of Constable (G.D.) in various Para-Military Forces (termed by respondents as "Central Police Organizations, i.e. "CPO"), like, Border Security Force (in short "BSF"), Central Industrial Security Force (in short "CISF"), Central Reserve Police Force (in short "CRPF") and Sashastra Sima Bal (in short "SSB") conducted by Staff Selection Commission (hereinafter referred to as "SSC"). He claims to have secured 46 marks in final merit list declared on 2.12.2011, but has not been sent for training though it is alleged by him that certain candidates, who had secured lesser marks, i.e., 38, 39, 41, 42 and 45, have been shown selected and sent for training and that is how he has been discriminated. Accordingly, he has sought a writ of mandamus commanding respondents 1 to 4 to send him for training and appoint on the post of Constable (G.D.), in any of the aforesaid Forces, for which a combined recruitment was held.

(3.) Facts, in brief, giving rise to the present dispute, are as under.