TILOKA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been preferred under Article 226 of the Constitution of India claiming the following reliefs:

(2.) As per the pleaded facts, an advertisement for recruitment of Constable (GD) in Central Armed Police Forces (CAPF), SSF, Rifleman (GD) for the vacancy year 2022 was issued by the respondents and the petitioner applied for the post of Constable (GD) in CAPFs in OBC category, whereafter an online Computer Based Examination was conducted by Staff Selection Commission (SSC), after qualifying the same, the petitioner was called for Physical Standard Test and Physical Efficiency Test (PST/PET) and qualified in this as well. Subsequently, an e-admit card was issued to the petitioner for Document Verification and Detailed Medical Examination, which was scheduled to be held on 1/8/2023. The petitioner appeared for the same before the concerned authority, however, the respondents rejected petitioner's candidature informing him of the mismatch of home address in form, Domicile and Caste Certificate.

(3.) Learned counsel for the petitioner submits that the reason assigned for rejection of the petitioner's selection was mismatch of home address as the address mentioned in the application form of petitioner was "Devraj Nagar, Khadeen, Ramsar, Barmer, Rajasthan" instead of "Rajiv Nagar, Khadeen, Ramsar, Barmer, Rajasthan" and instead of providing the petitioner with a chance to rectify the said typographical mistake and prove the veracity of his correctness of his home address, the respondents simply rejected the petitioner's candidature. Learned counsel has drawn the attention of this Court towards copy of aadhar card, OBC certificate, 10th marksheet, 12th marksheet, Bonafide Resident Certificate to showcase that the Home address of the petitioner is in fact "Rajiv Nagar".