Rajasthan High Court - Jaipur
Manoj Kumar Nehra And Another vs . Chairman, Staff Selection Commission ... on 14 May, 2014
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.5269/2014 With Stay Application No.4795/2014 Manoj Kumar Nehra and Another Vs. Chairman, Staff Selection Commission (NR) Block No.12, C.G.O. Complex, Lodi Road, New Delhi Date of Order ::: 14.05.2014 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Naveen Dhuwan, counsel for petitioners #### By the Court:-
Pursuant to advertisement for recruitment of Constables (GD) in CAPFs and Rifleman (GD) in Assam Rifles, 2013, published in Employment News dated 15.12.2012, petitioners applied for the post of Constable (GD). They cleared the written test. They also found fit in the medical examination. In the final result also the petitioners have been declared as pass. Grievance of petitioners is that less meritorious candidates have been given appointment and also permitted to join, but still the petitioners have not been appointed despite representation. Hence this writ petition praying for a direction to the respondents to give them appointment on the post of Constable (GD) in any other organization i.e. BSF, CRPF, CIPF or SSB from the date less meritorious candidates than the petitioners, have been given appointment, with all consequential benefits.
Contention of learned counsel for the petitioners is that petitioners belong to State of Rajasthan and they applied for the said posts against the vacancies of another State. Their grievance is that the respondents have selected certain candidates belong to Rajasthan State, who also applied against the posts of another State in the same category, to which the petitioners applied, despite the fact that those candidates secured less marks than the petitioners, whereas the petitioners have been deprived of selection considering them against the posts of Rajasthan State.
In the facts of the case, writ petition is disposed of requiring the petitioners to approach the Regional Director, the Staff Selection Commission (NR) Block No.12, CGO Complex, Lodi Road, New Delhi, by filing a representation along-with a copy of this order, who shall, after verifying the facts afore- stated, shall consider and decide the same by a speaking order addressing their grievance or otherwise give reasons why they have not been given appointment despite their securing higher merit, within six weeks from the date of its making, under intimation to the petitioners.
Writ petition accordingly stands disposed of. This also disposes of stay application.
(Mohammad Rafiq) J.
//Jaiman//69 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW