SANTOSH BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. H. K. Das, the learned counsel appearing on behalf of the petitioner. Ms. A. Gayan, the learned counsel appears on behalf of the respondent No.1 and Mr. S. Borthakur, the learned counsel appears on behalf of the respondent Nos.2 & 3.

(2.) The petitioner herein has assailed the email dtd. 23/9/2021 as well as the communication dtd. 3/4/2025 whereby the petitioner's candidature as well as the representation was rejected respectively.

(3.) It is the case of the petitioner that at that point of time, on account of the COVID pandemic and he being physically handicapped, the petitioner could not obtain the required land to come within the ambit of Group 1 or Group 2. However, this aspect was brought to the notice of the respondents by way of a representation asking for some more time. However, the same was rejected vide the communication dtd. 3/4/2025, and as such, the petitioner is before this Court.