YOGENDRA SINGH GURJAR Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been preferred by the petitioner invoking a Writ of Certiorari to quash the decision of the verification committee dtd. 31/1/2026, whereby the petitioner's candidature for the post of Junior Assistant (Fire Services) under the Airports Authority of India (Western Region) was rejected. The petitioner further seeks a Writ of Mandamus directing the respondents to consider his candidature, accept his domicile certificates, and permit him to participate in the remaining stages of the selection process.

(2.) The facts of the case are that the respondent No.2 issued Advertisement No.DR-01022025WR dtd. 11/2/2025 for the direct recruitment of Non-Executives, including the post of Junior Assistant (Fire Services). The advertisement mandated that candidates must be domiciles of Maharashtra, Gujarat, Madhya Pradesh, or Goa.

(3.) The petitioner, born on 4/10/2000 and claiming to be a permanent resident of Madhya Pradesh since birth, applied online for the said post prior to the last date of submission. During the online application process, the Petitioner uploaded the domicile certificate of his father, Shri Laxman Singh Gurjar, dtd. 14/6/2016, instead of his own within the last date i.e. 24/3/2025.