LAWS(J&K)-2021-6-50

GAGAN DEEP Vs. UNION OF INDIA

Decided On June 01, 2021
GAGAN DEEP Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) In this petition, petitioner has, inter alia, sought the following reliefs:

(2.) Briefly stated, the facts leading to the filing of this petition are that the Staff Selection Commission on 21/7/2018, issued a notice of examination for recruitment of Constables (GD) in Central Armed Police Forces (CAPFs), National Investigation Agency (NIA), Secretariat Security Forces (SSF) and Rifleman (General Duty) in Assam Rifles, which was uploaded on the official website of the Commission on 25th of July, 2018. As per the notification, the last date for submission of online application was 30/9/2018.

(3.) The petitioner was permitted to participate in the selection process. The petitioner cleared all stages of examination but was not permitted to appear in the medical examination on the ground that in the online application submitted by him he had written his father's name as "Ram Pal Sharma" whereas the name of his father, as per the matriculation certificate, was "Ram Paul".