DEVENDRA KUMAR TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri J.P. Singh on behalf of the petitioner, Shri N.C. Nishad on behalf of respondents.

(2.) Director Recruitment, Recruitment Office Amethi, Sultanpur published an advertisement inviting applications for recruitment in Indian Army selections whereof were scheduled to take place at Allahabad between 16.1.2004 to 23.1.2004. Under the advertisement, candidates belonging to the district of Sultanpur, Rae Bareily and Kaushambi were required to appear at Allahabad New Cantt. On 19th and 20th of January, 2004.

(3.) Petitioner being a permanent resident of Kaushambi accordingly appeared for selections at Allahabad for Soldier (G.D. Category). It is stated that after physical examination the petitioner also participated in the written examination, the petitioner was successful Vide telegram dated 9th March, 2004 the petitioner was required to report at the Branch Office at Amethi with all original documents. In the original certificates produced by the petitioner his High School examination certificate issued by the Madhyamic Shiksha Parishad, Uttar Pradesh, Allahabad, recorded the date of birth of the petitioner as 13th December, 1985.