SHAILESH KUMAR PRAJAPATI Vs. UNION GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Sri S.S.P. Gupta, learned Counsel for the petitioner, and Sri Ashok Trivedi for the respondent No. 2. The petitioner has questioned the intimation sent to the petitioner dislodging him and rejecting his candidature on the ground that the petitioner had been, contrary to the Notification, allowed to be interviewed and therefore the petitioner cannot claim his right against the said post which was advertised.

(2.) Sri Gupta submits that the respondents are estopped from giving any such reason in view of the fact that the petitioner himself was interviewed and an undertaking was given by him on the asking of the respondents to furnish the certificate, particularly the Caste Certificate which was required at the time of Interview.

(3.) It is the admitted case of the petitioner that the Caste Certificate had not been produced and he had sought further time to furnish the same. It is apparently on this undertaking that the petitioner has framed the present petition. Sri Gupta submits that the Caste Certificate, which has been issued, is within the time as prescribed under the relevant brochure.