Gauhati High Court
Asmot Ali vs The Union Of India And 5 Ors on 25 June, 2020
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/8
GAHC010067402020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2104/2020
1:ASMOT ALI
S/O- ABDUL ROSHID, VILL. 2 NO. JARAGURI, P.O. SIDAL SATI, P.S.
MANIKPUR, DIST.- BONGAIGAON, ASSAM, PIN- 783383.
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS
(MHA), NEW DELHI- 110003.
2:THE REGIONAL DIRECTOR ( NORTH EASTERN REGION)
STAFF SELECTION COMMISSION
HOUSEFED COMPLEX
LAST GATE
BASISTHA ROAD
P.O. ASSAM SACHIVALAYA
DISPUR
GUWAHATI- 6.
3:THE DIRECTOR GENERAL CRPF (RECRUITMENT BRANCH)
EAST BLOCK-7
LEVEL-4
SECTOR- 01
RK PURAM
NEW DELHI- 110066.
4:THE ASSISTANT COMMANDANT
BORDER SECURITY FORCE
DHUBRI
BSF CAMPUS ALOMGANJ
P.O. ALOMGANJ
DIST.- DHUBRI
ASSAM
PIN- 783339.
Page No.# 2/8
5:THE COMMANDANT-CUM-PRESIDING OFFICER
CENTRAL ARMED POLICE FORCES (CAPFS) BOARD
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22.
6:THE DETAILED MEDICAL EXAMINATION BOARD
HEADED BY ITS PRESIDING OFFICER
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22
Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : ASSTT.S.G.I.
Linked Case : WP(C) 2565/2020
1:SHAHANUR ALI
S/O. AKBAR ALI
VILL. 2 NO. JARAGURI
P.O. SIDAL SATI
P.S. MANIKPUR
DIST. BONGAIGAON
ASSAM
PIN-783383.
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY TH SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF HOME AFFAIRS (MHA)
NEW DELHI-110003.
2:THE REGIONAL DIRECTOR (NORTH EASTERN REGION)
STAFF SELECTION COMMISSION
HOUSEFED COMPLEX
LAST GATE BASISHTHA ROAD
P.O. ASSAM SACHIVALAYA
DISPUR
GUWAHATI-06.
3:THE DIRECTOR GENERAL CRPF (RECUITMENT BRANCH)
EAST BLOCK-7
Page No.# 3/8
LEVEL-4
SECTOR-01
RK PURAN
NEW DELHI-110066.
4:THE ASSTT. COMMANDANT
BORDER SECURITY FORCE
DHUBRI
BSF CAMPUS ALOMGANJ
P.O. ALAMGANJ
DIST. DHUBRI
ASSAM
PIN-783339.
5:THE COMMANDANT CUM PRESIDING OFFICER
CENTRAL ARMED POLICE FORCES (CAPFs) BOARD
GROUP CENTRE CRPF
NINE MILE
GUWAHATI-22.
6:THE DETAILED MEDICAL EXAMINATION BOARD HEADED BY ITS
PRESIDING OFFICER
GROUP CENTRE CRPF
NINE MILE
GUWAHATI-22.
Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : ASSTT.S.G.I.
Linked Case : WP(C) 2544/2020
1:ABU KASEM
S/O- JALAL UDDIN
VILL 2 NO. JARAGURI
P.O- SIDAL SATI
P.S- MANIKPUR
DIST- BONGAIGAON
ASSAM
PIN- 783383
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY THE SECRETARY TO THE GOVT OF INDIA
MIN OF HOME AFFAIRS
NEW DELHI- 110003
Page No.# 4/8
2:THE REGIONAL DIRECTOR (NORTH EASTERN REGION)
STAFF SELECTION COMMISSION
HOUSEFED COMPLEX
LAST GATE
BASISTHA ROAD
P.O ASSAM SACHIVALAYA
DISPUR
GUWAHATI- 06
3:TE DIRECTOR GENERAL CRPF (RECRUITMENT BRANCH)
EAST BLOCK-7
LEVEL-4
SECTOR 01
R K PURAN
NEW DELHI- 110066
4:THE ASSTT COMMANDANT
BSF
DHUBRI
BSF CAMPUS ALOMGANJ
P.O- ALOMGANJ
DIST- DHUBRI
ASSAM
PIN- 783339
5:THE COMMANDANT CUM PRESIDING OFICER
CAPF BOARD
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22
6:THE DETAILED MEDICAL EXAMINATION BOARD
HEADED BY ITS PRESIDING OFFICER
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22
Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : ASSTT.S.G.I.
Linked Case : WP(C) 2535/2020
1:UMOR ALI
S/O. AYUB ALI
VILL. BASHBARI NO.7
P.O. TILPUKHURI
Page No.# 5/8
P.S. MANIKPUR
DIST. BONGAIGAON
ASSAM
PIN-783383.
VERSUS
1:THE UNION OF INDIA AND 5 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF HOME AFFAIRS
(MHA)
NEWDELHI-110003.
2:THE REGIONAL DIRECTOR (NORTH EASTERN REGION)
STAFF SELECTION COMMISSION
HOUSEFED COMPLEX
LAST GATE BASISTHA ROAD
P.O. ASSAM
SACHIVALAYA
DISPUR
GUWAHATI-06.
3:THE DIRECTOR GENERAL CRPF (RECRUITMENT BRANCH)
EAST BLOCK-7
LEVEL-4
SECTOR-01
R K PURAN
NEW DELHI-110066.
4:THE ASSTT. COMMANDANT
BORDER SECURITY FORCE
DHUBRI
BSF CAMPUS ALOMGANJ
P.O. ALAMGANJ
DIST. DHUBRI
ASSAM
PIN-783339.
5:THE COMMANDANT CUM PRESIDING OFFICER
CENTRAL ARMED POLICE FORCES (CAPFS) BOARD
GROUP CENTRE CRPF
NINE MILE
GUWAHATI-22.
6:THE DETAILED MEDICAL EXAMINATION BOARD HEADED BY ITS
PRESIDING OFFICER
GROUP CENTRE CRPF
Page No.# 6/8
NINE MILE
GUWAHATI-22.
Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : ASSTT.S.G.I.
Linked Case : WP(C) 2574/2020
1:ZAKIR HUSSAIN AHMED
S/O- BACHITULLAH AHMED
VILL- 2 NO. JARAGURI
P.O- SIDAL SATI
P.S- MANIKPUR
DIST- BONGAIGAON
ASSAM
PIN- 783383
VERSUS
1:THE UNION OF INDIA AND 5 ORS
REP. BY THE SECRETARY TO THE GOVT OF INDIA
MIN OF HOME AFFAIRS
NEW DELHI- 110003
2:THE REGIONAL DIRECTOR (NER)
STAFF SELECTION COMMISSION
HOUSEFED COMPLEX
LAST GATE
BASISTHA ROAD
P.O ASSAM SACHIVALAYA
DISPUR
GUWAHATI- 06
3:THEDIRECTOR GENERAL CRPF (RECRUITMENT BRANCH)
EAST BLOCK- 7
LEVEL 4
SECTOR -01
RK PURAN
NEW DELHI- 110066
4:THE ASSTT COMMANDANT
BSF
DHUBRI
BSF CAMPUS ALOMGANJ
P.O- ALOMGANJ
Page No.# 7/8
DIST- DHUBRI
ASSAM
PIN-783339
5:THE COMMANDANT CUM PRESIDING OFFICER
CAPF BOARD
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22
6:THE DETAILED MEDICAL EXAMINATION BOARD
HEADED BY ITS PRESIDING OFFICER
GROUP CENTRE
CRPF
NINE MILE
GUWAHATI- 22
Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
25-06-2020 Heard Shri R. Islam, learned counsel for the petitioners.
It is submitted that pursuant to a recruitment process initiated vide an advertisement dated 21.07.2018 for the post of Constable in various Central Armed Forces, the petitioner had participated in the same and was declared successful in all the segments including the medical examination. However, by the impugned order, his candidature has been rejected on the ground of mis-match of his date of birth alongwith the entry made in the online form.
Shri Islam, the learned counsel submits that the mistake in an inadvertent one which however will not make any difference regarding his eligibility for appointment to the said post for which he has been duly selected.
Issue notice, returnable by 6 (six) weeks.
Ms. A. Gayan, learned CGC accepts notice on behalf of respondent Nos. 1 to 6.
Page No.# 8/8 Extra copies of the writ petition be served upon her within 2 (two) days.
Shri Islam, the learned counsel for the petitioner prays for an interim order to one post vacant.
Responding to the same, Ms. Gayan, learned CGC has drawn the attention of this Court to the date of the impugned rejection order which is 19.02.2020 and submits that sufficient time has lapsed and as on date, there may not be any vacancies.
In view of the above, though the prayer to keep one vacancy may not be granted, it is observed that the appointment of the petitioners would depend on the outcome of this writ petition.
JUDGE Comparing Assistant