RAHUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, petition is taken up for final hearing at the admission stage.

(2.) The petitioner has filed the present petition under Article 226 of the Constitution of India and thereby prayed for writ of mandamus or any other writ or directions to Respondent Nos. 2 and 3 to conduct the medical test of the petitioner and to issue appointment order to him for the post of Constable (G.D.) in pursuance of the advertisement dated 12.1.2007 issued by Respondent No.2. Respondent No. 1 herein is the Union of India and Respondent No.2 is the Additional Deputy Inspector General, Central Reserve Police Force, Group Centre, CRPF, Talegaon Dabhade, post Vishnupuri, Taluka Maval, District Pune, whereas Respondent No.3 is the Presiding Officer, Central Reserve Police Force, Recruitment Board, Centre at Ahmadnagar, Ahmednagar.

(3.) Pursuant to the advertisement dated 12.1.2007 issued by Respondent No.2 for recruitment to the posts of Constable, G.D., petitioner herein applied therefor, from the open category. Accordingly, physical test of the petitioner was conducted on 19.3.2008 on Police Parade Ground, Ahmednagar, with Respondent No.3 and the petitioner successfully passed therein. Thereafter, petitioner was called for written test which was conducted on 2.4.2007 at Ahmednagar Center, and the petitioner passed the said test also. Accordingly, petitioner was called for oral interview which was scheduled on 18.4.2007 at 8 a.m.with Respondent No.3.