ANKIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of Constitution of India is seeking setting aside of order dtd. 4/8/2022 (Annexure P-6) whereby his candidature has been rejected on account of spelling mistake in the name of his father in the caste certificate.

(2.) The respondent pursuant to advertisement online applied for the post of Navik (General Duty) in the Indian Coast Guard. The petitioner was called for written test which was held on 29/3/2022. The petitioner appeared in the written test and cleared the same. The petitioner was called for physical fitness test which he cleared. During the verification of documents, the respondent noticed that in the caste certificate, name of petitioner's father is mentioned as 'Sanjit' whereas in all other documents, name is mentioned as 'Sanjeet'. The petitioner approached Tehsildar, Charkhi Dadri who issued fresh certificate with correct spelling of name of petitioner's father. The petitioner requested the respondent to re-consider his documents, however, respondent rejected his claim on the ground that there was mismatch in the name of petitioner's father.

(3.) Learned counsel for the petitioner submits that there was clerical mistake on the part of the Tehsildar who issued caste certificate. The petitioner has cleared written as well as physical test. The defect noticed during verification of the documents was a curable defect.