PAWAN KUMAR MAHTO Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 15/2/2024 passed by learned Single Judge of this Court in W.P.(S) No. 4672 of 2023, whereby and whereunder, the prayer made in the writ petition for direction upon the respondents to declare the writ petitioner eligible in every aspect so as the writ petitioner be appointed to the post of Constable (GD) in Central Armed Police Forces (CAPFs), has been rejected.

(2.) The brief facts of the case as per the pleading made in the writ petition requires to be enumerated, read as under:

(3.) It is evident from the aforesaid factual aspect that the appellant/writ petitioner had participated in the selection process for appointment as Constable (GD) in Central Armed Police Forces (CAPFs), Secretariat Security Force SSF, Rifleman (GD) in Assam Rifles (AR) and Sepoy in Narcotics Control Bureau (NCB) Examination, 2022.