TEJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The following facts are not in dispute :

(2.) The petitioner was born on June 30, 1963. He participated in the S. S. B. Organisation activities on a voluntary basis. He was imparted training as a volunteer during the course of such participation. He then applied for being enrolled as Constable (General Duty). The application was received on December 2, 1986 Annexed to the application was the certificate of the matriculation examination in proof of the age and educational qualification.

(3.) In the month of April 1986, certain eligible candidates, including the petitioner, were invited for interview by a letter dated April 3, 1986 issued under the orders of the Commandant, Group Centre, S.S.B. Shamshi, Kullu, H. P. The candidates were actually interviewed at the group Centre, S. S. B., Shamshi, on April U/12, 1986. By a communication dated June 16, 1986, Annexure PB, issued by the Commandant, Group Centre, S.S.B., Shamshi, the petitioner was informed that the medical examination of the candidates for the post could not be done by the Unit Medical Officer at the time of interview and that he should, therefore send a medical certificate regarding his height, chest, weight etc. to the Group Centre Office on or before July 10, 1986. By another communication dated June 17, 1987, Annexure PA, issued by the same officer, the petitioner was informed that he bad been provisionally selected for the post of Constable (General Duty). He was directed to send the verification forms sent alongwith the said communication in duplicate for his signature duly completed in all respects and attested by a Gazetted Officer to the Group Centre Office at Shamshi immediately. The petitioner accordingly sent the verification forms duly signed and completed in time. The petitioner reported for medical examination, presumably in compliance of Annexure -PB, to the Unit Medical Officer, Shamshi. As per the certificate dated June 28, 1980, issued pursuant to the medical examination, he was found medically fit. The certificate was produced/forwarded on the same day to the recruiting agency. The verification forms received from the petitioner were forwarded on July 8, 9 and 10, 1986 to the State CID, Superintendent of Police, Mandi, and the S. S. B. Directorate respectively for the necessary follow -up action. The compliance reports were received from those authorities on August 14, 1986 September 6, 1986, and September 16, 1986 respectively. The verification reports were favourable to the petitioner.