LAWS(BOM)-2025-10-141

SHAIKH SADIK HANIF Vs. UNION OF INDIA

Decided On October 15, 2025
Shaikh Sadik Hanif Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsels appearing for both the sides.

(2.) The petitioners in the respective petitions have approached this Court under Article 226 of Constitution of India seeking directions to the respondents to declare their results for the recruitment to the post of Constable (GD) and Rifleman (GD) in the various departments such as Central Armed Police Forces (CAPFs), Secretariat Security Force (SSF), Assam Rifles (AR), Border Security Force (BSF), Central Industrial Security Force (CISF), Central Reserve Police Force (CRPF), Sashastra Seema Bal or Services Selection Board (SSB) and Indo- Tibetan Border Police (ITBP), pursuant to the advertisement No. 2411 of 2023, issued on 24/11/2023. It is the case of the petitioners that they possessed all the requisite qualifications prescribed for the said post. The petitioners duly applied and were permitted to appear for the written examination and having cleared the same were also called for the physical efficiency test, physical standard tests and document verifications. During the document verification process, the biometric details of the petitioners were found to be not matching with those recorded earlier in the recruitment database. Despite such observation, the petitioners were permitted to appear for the medical examination which was duly conducted by the respondents. Even upon subsequent biometric tests, the mismatch persisted. Consequently, the petitioners were initially declared unfit and were directed to undergo medical re-examination.

(3.) The petitioners thereafter underwent medical re-examination and were declared fit and eligible for selection. The verification of documents and the medical examination process was thus completed. Notwithstanding their successful completion of all stages of the recruitment process, the respondents withheld the result of the petitioners solely on the ground of biometric mismatch, even though the final result for other candidates was published on 14/12/2024.