ROHIT GAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present Writ Petition filed under Article 226 of the Constitution of India, the petitioner has mounted a challenge to the impugned order dtd. 16/11/2020 passed by Respondent No. 3. Through the said order, the candidature of the petitioner for the post of Constable (GD) in Central Armed Police Forces (CAPFs), NIA, SSF and Rifleman (GD) in Assam Rifles Examination, 2018, has been rejected on the sole ground of a mismatch between the domicile district mentioned in his online application form and the original domicile certificate produced during the Detailed Medical Examination (DME) and document verification stage. The petitioner essentially seeks a writ of certiorari for quashing the impugned order dtd. 16/11/2020, and a consequential writ of mandamus directing the respondents to accept his original, valid domicile certificate of District Shajapur instead of Khargone (West Nimar), thereby processing his appointment strictly on merits.

(2.) The factual matrix, as delineated in the petition and drawn from the record, reveals that the Staff Selection Commission (SSC) issued an advertisement on 21/7/2018, inviting online applications for the post of Constable (GD) across various Central Armed Police Forces.

(3.) The petitioner, an eligible aspirant, submitted his application through the MP ONLINE portal on 15/9/2018. It is the pleaded case of the petitioner that while filling out the online form, the computer operator at the kiosk inadvertently selected the district of domicile as 'Khargone (West Nimar)' in column no. 17 from the drop-down menu, instead of his actual domicile district which is '(Kalapipal) Shajapur'.