VISHAL KHAJURIA Vs. STAFF SELECTION COMMISSION

JUDGEMENT

(1.) The petitioner, in this petition filed under Article 226 of the Constitution of India, has sought a direction to respondent Nos. 1 to 7 to appoint the petitioner as Constable (GD) in the Indo Tibetan Border Police (ITBP).

(2.) The short grievance projected by the petitioner is that the petitioner along with other eligible candidates participated in the selection process initiated by the Staff Selection Commission for filling up in as many as 6224 vacancies of Constables in the ITBP. The petitioner was provisionally allowed to sit in various tests including the written test conducted by the Staff Selection Commission. The petitioner claims that he scored 44 points and was having more marks than the candidate last selected, yet he was not finally selected and offered appointment.

(3.) On enquiry, the petitioner came to know that he has not been finally selected and appointed on the ground that he does not possess the requisite qualification prescribed in the advertisement notification. Feeling aggrieved of his ouster from the final select list and consequent denial of appointment letter, the petitioner has filed the instant petition.