KULDEEP MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved of not being allowed to write the examination for appointment to the post of Jr. Engineer with the Ministry of Railways through Railway Recruitment Board pursuant to the Centralized Employment Notice (CEN) No. 03/2018. His case is that he is fully eligible to be admitted to the said examination, but his application for the same was rejected on 28/3/2019 on the ground that his photograph thereon was invalid.

(2.) Counsel for the petitioner relied upon the interim order dtd. 10/5/2019 passed by the High Court of Punjab and Haryana at Chandigarh in Civil Writ Petition No. 12401/2019 in the case titled Joginder Versus Union of India and Anr., where an application for the examination for the post of Jr. Engineer had been rejected by the Railway Recruitment Board for reason of it not being accompanied by a passport photograph of the specifications required. The Court in the aforesaid petition while issuing notice directed the respondents to issue the petitioner therein a roll number and allow to appear in the written examination on provisional basis, subject to the outcome of the writ petition.

(3.) Mr. Vinod Kumar Sharma appearing for the petitioner submitted that the case at hand is identical to the one before the High Court of Punjab and Haryana at Chandigarh as the petitioner's application for being admitted to write the examination for appointment to the post of Jr. Engineer conducted by the Railway Recruitment Board has been rejected not for reasons of any inherent ineligibility but for reason of a purportedly invalid photograph.