NAOREM NEPOLIAN MEITEI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra Luwang, learned Advocate appearing for the petitioners, Mr. Boboy Potsangbam, learned CGSC appearing for the respondent No. 1 and Mr. S. Samarjeet, learned senior panel counsel appearing for the respondent Nos. 2 to 6.

(2.) The present writ petition had been filed questioning the legality and sustainability of the non-selection of the petitioners, who belongs to reserved category (ST/SC/OBC) and who have not availed any relaxation in the recruitment process for their appointments as Constable/ Rifleman, even though they got more marks than many of the selected candidates against the un-reserved posts.

(3.) The fact of the present case, in a nutshell, is that the Staff Selection Commission issued a notice dtd. 21/7/2018 for conducting an open examination for recruitment to the post of Constable (General Duty) in Border Security Force (BSF), Central Industrial Security Force (CISF), Central Reserved Police Force (CRPF), Indo-Tibetan Border Police (ITBP), Sashastra Seema Bal (SSB), National Investigation Agency (NIA), Secretariat Security Force (SSF) and Rifleman (General Duty) in Assam Rifles. Altogether 54953 vacancies (47307 Male/7646 Female), including 490 vacancies for male candidates earmarked for the Manipur State were also notified in the said notice.