LAWS(JHAR)-2017-11-95

ANKAJ KUMAR SINGH Vs. UNION OF INDIA

Decided On November 20, 2017
Ankaj Kumar Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioners have approached this Court with a prayer for appointment on the post of Police Constables/GD in Central Reserve Police Force in the district of Latehar.

(2.) An advertisement was floated for appointment of Police Constables GD of 2272 vacancies in BSF, CRPF, ITBP & SSB through special rally in 08 severally LWE affected district of Jharkhand for all categories. In pursuance of the said advertisement, the petitioners have applied for appointment of Constables/GD in the district of Latehar and petitioners were allotted roll numbers which are evident from the Admit Card issued to the petitioners. Petitioners appeared in the physical standard test, physical efficiency test, written test and medical test and after being declared successful in all the events, a merit list was prepared. In the merit list, the names of the petitioners figured for appointment on the post of Police Constables/GD. As the advertised seats were bifurcated in different categories, only 22 posts were reserved for ST category in the Latehar District. The cutoff marks for ST category was fixed at 66 and none of the petitioners have obtained the minimum fixed marks i.e. 66 marks and as such, no letter of appointment was given to them. Aggrieved by not being offered letter of appointed, the petitioners have knocked the door of this Court.

(3.) Mr. Jay Prakash Pandey, learned counsel appearing for the petitioners argues that as per advertisement there were altogether 284 seats in Latehar District for appointment on the post of Police Constables. The petitioners were duly qualified and have been declared successful in all the events. Even in the medical examination they have been found fit and as such, in that view of the matter that only 22 candidates have been appointed in ST category and some seats are still vacant, since out of 284 seats only 196 seats have been filed, a direction be given to the respondents to consider the cases of the petitioners, who have been declared successful in all the events including the medical examination.