AMIT KUMAR Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Solicitor General appearing on behalf of the Respondent. The petitioner seeks a direction to the Respondent to issue appointment letter to the petitioner for the post of constable C.R.P.F. or any of the central police forces for which applications were invited through advertisement in the year 2011.

(2.) The case of the petitioner is that he had participated in a test conducted through the Staff Selection Commission (C.R.), Allahabad, in this regard and he was declared successful. His further case is that in spite of selection, the appointment letter was not issued to him. When he contacted the authorities of Staff Selection Commission, he was informed that since he did not fill up the space in his application where he was required to mention the choice of his post, the appointment letter could not be issued in his favour.

(3.) Learned counsel appearing on behalf of the Respondents submits that there were so many posts vacant and the petitioner's case should have been considered against any such post by the Staff Selection Commission.