KALIPAD SARKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Smt. Rajashree Purkayastha, appearing on behalf of the petitioner and also heard Mr. Bidyut Majumder, learned Dy. SGI appearing on behalf of the respondents.

(2.) The present petition is filed seeking the following reliefs:

(3.) At the time of hearing learned counsel for the petitioner drawn the attention of the court that against the advertisement dtd. 5/9/2024 (Annexure-A to the writ petition) the petitioner, as a candidate of Tripura, applied for the post of Constable (GD) in Central Armed Police Forces (CAPFs) and SSF, Rifleman (GD) in Assam Rifles and Sepoy in Narcotics Control Bureau Examination-2025 and accordingly, the petitioner appeared in the computer based examination (CBE) wherein he was selected. Thereafter, the petitioner appeared in the Physical Efficiency Test (PET) and Physical Standard Test (PST) and qualified the same.