AVTAR SINGH Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) In this writ petition, following relief has been sought to be granted:

(2.) The respondent No. 2 had to fill-up few vacancies of Sailor for Senior Secondary Recruits in its 2011 batch. The petitioner, who was eligible, made an application for his enrollment as such consequent upon the advertisement issued in the month of July/August 2011. He was called for written examination. He appeared in such examination on 6.9.2011 from Dharamshala centre. The result was declared and displayed on the website of the second respondent on 30.12011. He had qualified the written examination and was required to appear in physical test. He qualified for the said test also. It is thereafter he even cleared the medical fitness test also and was called upon to furnish the documents in original including NCC-A certificate. The same were to be returned after verification. The petitioner claims that the NCC-A certificate Annexure P-1 (colly) was produced by him before the Selection Committee. When not selected, he obtained information under the Right to Information Act and came to know that on account of non-production of NCC-A certificate the marks prescribed for such certificate were not awarded to him and that he being not in merit has not been selected.

(3.) In reply the respondent-Union of India has admitted the entire case of the petitioner as set out in the petition except for furnishing NCC-A certificate by him. In this regard, it is stated that the petitioner never supplied the said certificate and as a result thereof the benefit of such certificate could not be extended in his favour.