SUMER SINGH 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.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that an advertisement was issued by the Staff Selection Commission for the post of Sub-Inspector (General Duty) (Male) by conducting examination for the same in the year 2020, in pursuance whereof the petitioner submitted his application. Thereafter, an admission card was issued to the petitioner for Preliminary Examination, for which the petitioner appeared and was later on declared successful, whereafter Main Examination was conducted followed by the Physical Fitness Test; in both the said examination/test, the petitioner stood qualified, and consequently, he was declared successful for the post in question and an offer of appointment was made to the petitioner by respondent-GC-I CRPF, Ajmer with a direction to report at Group Centre-I Ajmer on or before 21/11/2022 vide letter dtd. 22/10/2022.

(3.) Learned counsel for the petitioner submits that the cancellation of the candidature of the petitioner was done without following the due process, as per which, the joining can be extended upto six months on request of candidate(s), and thus the cancellation of the appointment of the petitioner was highly illegal and unsustainable in the eye of law.