RAJANI PHUKON Vs. UNION OF INDIA

JUDGEMENT

(1.) The five petitioners herein jointly filed this writ petition challenging the recruitment process for filling up the post of Operator Radio Line (ORL), Havildar (Clerk), Plumber, Electrician, etc. in the Assam Rifles. The facts of the case, as projected by the petitioners, are that in response to the advertisement issued by the Director General Assam Rifles, Shillong (Record Branch), Laitumkharh posts, Shillong inviting applications from interested persons for the Assam Rifles Recruitment Rally being held at different places such as Dimapur, Nagaland and Guwahati from 14th September, 2011 onwards in respect of the aforesaid post, they applied for some of such posts. The total number of posts for which the recruitment rally was at Dimapur (Nagaland) was 373, whereas the total number of posts for the recruitment rally at Guwahati was limited to 408. The petitioner No. 1 passed HSLC examination and belongs to Other Backward Classes (OBC) and applied for the technical trade post of Operator Radio Line (ORL), whereas the petitioners No. 2, 4 and 5, who also passed HSLC examination and also belong to Other Backward Classes, applied for technical trade post of Havildar Clerk (CLK). The petitioner No. 3 has also passed HSLC examination and belongs to OBC and was applying for the technical trade post of Painter. All the petitioners were issued the letter advising them to report to the Presiding Officer, Recruitment Selection Board of Assam Rifles Training Centre, Dimapur on 19.09.2011 at 5.00 AM along with their original documents. All the petitioners were also issued the Admit Cards individually for appearing in the said recruitment rally being held at Dimapur. The petitioners duly appeared in the running/physical test held on the recruitment rally on the aforesaid dates and they thought that they did quite well and qualified in the running test. After they qualified in the running test, they appeared in the written test and qualified in the written test. They were accordingly informed about their having been qualified in the written examination by the Colonel/Lt. Col. vide letter dated 11.11.2011 and were directed to report to the Medical Officer at the venue, date and time mentioned in the said letter, which they did so. The petitioners No. 2, 3, 4 and 5 passed the medical test but their names were not shown among the successful candidates of the result sheet, whereas the merit list contained the names of certain candidates, who were not apparently and visibly physically fit. For example, Laishram Tomba Singha (Respondent No. 5) shown in Sl. No. 4 of the merit list dated 2nd July, 2012 has bent back bone and Bitopan Loying (Respondent No. 8) in Sl. No. 111 of the same merit list dated 2nd July, 2012 has a bent hand. According to the petitioners, the names of the selected candidates shown in the final result sheet are not the permanent residents of that State viz. Manoj Sonowal (shown in Sl. No. 9 of the Final Result Sheet, September, 2011) is not a permanent resident of Arunachal Pradesh but his name is shown as such in Sl. No. 9 of final result sheet. Similarly, Jakir Hussain, whose name is found at Sl. No. 14 of the merit list is shown to be a domicile of the State of Nagaland, but he has a dubious permanent residency certificate.

(2.) It is the case of the petitioners that the respondent authorities manipulated the select list after the recruitment rally by marking the names of some blue eyed candidates with pencil in order to choose their favourite candidates and the entire process of selection of the candidates was vitiated by bias and irregularity from the very beginning. The petitioner No. 2, 3, 4 & 5 objected the selection procedure by submitting a memorandum but no action has been taken till now. The petitioner No. 1 was not found fit due to Haemorhoid. Aggrieved by this, he preferred an appeal before the Record Medical Branch, Shillong. His appeal was accepted whereupon he was advised to report to MI Room, Assam Rifles Construction and Maintenance Company, Laitkor, Shillong on 26th March, 2012. The Medical Examination Board after conducting the medical examination found the petitioner No. 1 to be qualified in the medical test, but his name was not shown in the second merit list published on 2nd July. 2012. The grievance of the petitioners is that the entire selection process wherein some physically handicapped persons were selected is vitiated by discrimination, illegality and biasness and is thus not free from the influence of favouritism and bribery. According to the petitioner, they are physically fit and are otherwise qualified in every manner, but they were not recruited. Being aggrieved, the petitioners have filed this writ petition for appropriate remedy.

(3.) The respondent authorities contested the writ petition and filed their affidavit-in-opposition. The case of the answering respondent is that the petitioners did appear in the recruitment rally, but they were not selected for the enrolment due to low-in-merit. The petitioner No. 1 was found unfit in the final medical test held at ARCH, Sukhovi, Dimapur on 12.12.2011. The appeal filed by him was for re-medical examination whereupon the Medical Board declared him to be fit, but he could not be selected due to low-in-merit. The vacancies are allotted as per Recruitable Male Population of State and further distributed amongst SC, ST, OBC & General category as per the policy issued by Ministry of Home Affairs. The vacancies are very limited and only those candidates who come on merit as per their written marks were selected. According to the answering respondent, the petitioner No. 2, 3, 4 and 5 successfully completed all the tests but they could not be selected due to low-in-merit. No fundamental or legal right of the petitioners has been infringed and there is no legal infirmity whatsoever in the action taken by the respondent, and the petitioners have failed to make out a case for issuance of any writ/direction by this Court, and the writ petition is, therefore, devoid of merit and is liable to be dismissed.