SHIV SHANKAR SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) THE dispute in this case raised to recruitment as Trademan Soldier (Cook). His claim has been rejected lastly by communication contained in Annexure -6 addressed to his father on 16.5.2001.

(2.) IT appears that the petitioner 'scase was not considered earlier on account of discrepancy in his name. In the records of the Army (E.M.E., Secundarabad) his name was mentioned as Shiv Shankar whereas in the education certificates which the petitioner produced his name was mentioned as Shiv Shankar Sahu. Case of the petitioner is that the mistake was rectified after his father took up necessary step in this regard, vide paragraph 65 of the counter affidavit. Nevertheless he has not been appointed on the ground that he was short in height by 2 cms. According to the petitioner, being son of an Ex -armyman he is entitled to relaxation/dispensation of 2. cms. in height.

(3.) IN my opinion the above said objection of the respondents that a revised order could not be issued regarding the petitioner 'sname in view of Annexure -A is hyper technical in nature and it should not stand in the way of the petitioner. It is not in dispute that Shiv Shankar and