LAWS(MANIP)-2025-1-1

KHANGJRAKPAM NETRAJIT SINGH Vs. UNION OF INDIA

Decided On January 20, 2025
Khangjrakpam Netrajit Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. A. Romenkumar, learned senior counsel assisted by Mr. Ng. Jotindra, learned counsel for the petitioners, and Mr. Kh. Samarjit, learned DSGI for the Union of India along with Ms. Captain Shireen Shukla, OIC, Legal Cell, Manipur High Court.

(2.) The brief facts of the case is that the Director Recruitment, Army Recruiting Officer, Rangapahar, Dimapur issued a notification dtd. 4/7/2022 for conducting a Army Recruitment Rally (For Men) under Agnipath Scheme from 23/11/2022 to 5/12/2022 for all District of Manipur at Leimakhong, Manipur for the post of Agniveer (General Duty), Angiveer (Technical), Agniveer (Clerk/Store Keeper Technical), Agniveer (Tradesmen) in Army as per the rules and regulation of Indian Army/Government of India. The online registration for the said recruitment started from 5/7/2022 and closed on 3/8/2022.

(3.) The petitioners passed the certificate 'C' Examination held under the authority of the Ministry of Defence, Govt. of India. The NCC 'C' certificates were issued by the Addl. Director General, NCC, Shillong in favour of the petitioners and as such, they fulfilled all the essential as well as desirable qualification prescribed for Recruitment to the post of Agniveer (General Duty) in Indian Army under the Ministry of Defence, Govt. of India. The petitioners applied for the said post of Agniveer (General Duty) for the said recruitment through online as per the prescribed format given in the notification dtd. 4/7/2022. Thereafter, all the petitioners were allowed to attend the physical Fitness test held during 23/11/2022 to 5/12/2022 as per their respective schedule allocated by the Recruitment authorities and as per the criteria of the recruitment notification, the petitioner Nos. 1 to 5 got excellent in 1.6 Km run and qualified as Group-I having completed 10 pull ups and also qualified 9 feet Ditch (Jump) and Zig-Zag balance. Similarly, the petitioners Nos. 6 to 22, 23 to 26 and 27 to 29 were also qualified as Group ' II having completed 10 pull ups, 9 pull ups and 8 pull ups respectively and they also qualified 9 feet Ditch (Jump) and the Zig-Zag balance.