RAM NIVAS KUMAR SON OF SATENDRA SHARMA RESIDENT OF VILLAGE Vs. THE UNION OF INDIA THROUGH THE DIRECTOR, STAFF SELECTION COMMISSION (CENTRAL REGION), GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) Pursuant to an advertisement issued by Staff Selection Commission issued in the year 2015, petitioner, who is a General Duty Constable in Central Industrial Security Force (CISF), responded and participated in the examination. The post in question was for recruitment on the post of Sub Inspectors in either Delhi Police or Central Armed Police Forces as well as the post of Assistant Sub Inspector in CISF.

(2.) It is the case of the petitioner that after undergoing the process of selection when it came down to final appointment, the Assistant Director of Staff Selection Commission, Allahabad informed the petitioner that since he is working as General Duty Constable in CISF, he cannot be treated as a Civilian Employee working under the Central Government, who can be given the benefit of age relaxation, which the petitioner is now claiming through the present writ application.

(3.) As per the counsel for the petitioner, in terms of Annexure- 1 he has made a truthful declaration with regard to age relaxation and category column and he did not play any hide or seek while making such declaration. Stand of the counsel for the petitioner is that for Central Government employees a five year age relaxation has been provided for and if the same is extended to the petitioner, petitioner will get an opening by virtue of his participation in the selection process.