AVINASH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Mazumdar, learned counsel for the petitioner. Also heard Mr. K. Gogoi, learned Central Government Counsel appearing for the respondents.

(2.) The petitioner, by way of instituting the present proceedings has prayed for a direction upon the respondent authorities to consider the candidature of the petitioner for the post of RTJCO or ORL, in terms of the advertisement dtd. 21/8/2012 and for issuance of orders of appointment in his favour against the post in question and/or the petitioner has alternatively prayed to consider the application, as submitted by the petitioner for the post of RTJCO, available for his home State in pursuance to the advertisement dtd. 15/4/2013.

(3.) The Director General of Assam Riffles vide an advertisement dtd. 21/8/2012 had invited applications for filling up 171 numbers of post of Operator Radio Line (ORL), amongst other posts. As per the distribution of the posts made, for the State of Himachal Pradesh, three (3) posts were reserved. Amongst the three posts, so allotted to the State of Himachal Pradesh, one post was reserved for the candidates belonging to the Schedule Caste (SC) community and another post was reserved for candidates belonging to the Other Backward Class (OBC) community. One post was kept unreserved.