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Gujarat High Court

Ankur Rathi S/O Sureshpal Rathi vs Central Industrial Security Force & 2 on 12 June, 2017

Bench: M.R. Shah, B.N. Karia

             C/SCA/10983/2017                                                                     JUDGMENT



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            SPECIAL CIVIL APPLICATION  NO. 10983 of 2017

          
         For Approval and Signature: 
         HONOURABLE MR.JUSTICE M.R. SHAH                                                         Sd/­
         and
         HONOURABLE MR.JUSTICE B.N. KARIA                                                        Sd/­
         =============================================
         1      Whether Reporters of Local Papers may be allowed to see                           No
                the judgment ?

         2      To be referred to the Reporter or not ?                                           No

         3      Whether their Lordships wish to see the fair copy of the                          No
                judgment ?

         4      Whether this case involves a substantial question of law as                       No
                to   the   interpretation  of   the   Constitution  of   India  or   any 
                order made thereunder ?

         =============================================
                        ANKUR RATHI S/O SURESHPAL RATHI....Petitioner(s)
                                           Versus
                    CENTRAL  INDUSTRIAL SECURITY FORCE  &  2....Respondent(s)
         =============================================
         Appearance:
         MR GM JOSHI, ADVOCATE for the Petitioner(s) No. 1
         =============================================
              CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
                     and
                     HONOURABLE MR.JUSTICE B.N. KARIA
          
                                             Date : 12/06/2017
          
                                         ORAL JUDGMENT

  (PER : HONOURABLE MR.JUSTICE M.R. SHAH) [1.0] By way of this petition under Article 226 of the Constitution of  India, the petitioner has prayed for an appropriate writ, direction and  order   directing   the   respondents   to   call   the   petitioner   for   medical  examination as per his merit position in the list of short­listed candidates  prepared by the respondents in the recruitment process of LDCE­2015  Page 1 of 4 HC-NIC Page 1 of 4 Created On Fri Aug 18 07:47:15 IST 2017 C/SCA/10983/2017 JUDGMENT and offer him appointment, if he succeeds in the same.

[2.0] Facts leading to the present petition in nut­shell are as under:

[2.1] That   the   petitioner   is   working   as   Constable   /   G.D.   Since  12.10.2008.   According   to  the   petitioner,   the   petitioner  had  taken   the  training at Behror, Rajasthan and thereafter, he was posted at Nuclear  Fuel   Complex,   at   Hyderabad   and   thereafter   at   Bhavini   Kalpakkam,  Tamilnadu   and   thereafter,   at   Group   Head   Quarter,   at   Odhav,  Ahmedabad.   That   on   29.09.2015,   respondent   No.1   issue   a   notice   for  recruitment of Assistant Sub­Inspector (Executive) through LDCE­2015,  inviting applications from eligibile departmental candidates for filling up  of   34   vacancies   (28   unreserved,   4   SC   and   2   ST)   in   CISF.   That   the  petitioner applied for the same. The petitioner gave the written test that  was   conducted   on   10.01.2016.   The   petitioner   was   called   for   physical  endurance test. It is the case on behalf of the petitioner that though in  the   advertisement   it   was   specifically   mentioned   that   there   was   no  vacancy for OBC, 45 OBC candidates were called for PET and PST. The  petitioner cleared the sme. The name of the petitioner was declared in  the   list   of   short­listed   candidates   and   the   petitioner   was   shown   at  Sr.No.37. That the petitioner cleared both, PET and PST. It is the case on  behalf of the petitioner that out of 36 candidates whose names appeared  above the petitioner, at least 10 candidates had not cleared the PET/PST  and  therefore, the  petitioner  was  expecting  that  he  will   be   called for  medical fitness test. It is the case on behalf of the petitioner that out of  103 + 45 candidates, 34 were called for medical test by the respondents. 

7 candidates could not clear the medical test. It is the case on behalf of  the petitioner that last appointment was given in November 2016 and all  the   selected   candidates   were   sent   for   training   in   November   2016.  According to the petitioner, still 6 posts remained unfilled in the said  recruitment process and therefore, the petitioner being at Sr.No.37 was  Page 2 of 4 HC-NIC Page 2 of 4 Created On Fri Aug 18 07:47:15 IST 2017 C/SCA/10983/2017 JUDGMENT required to be  called for  medical  test.  It is  the  case  on behalf  of  the  petitioner that thereafter the petitioner submitted the representation on  16/18.01.2017 pointing out that inspite of vacancies remained unfilled,  the petitioner is not called for the medical examination test and offered  the   appointment   and   therefore,   the   petitioner   requested   to   send   the  petitioner for medical examination and offer the appointment. That by  impugned   order   the   representation   of   the   petitioner   has   been   turned  down.   Hence,   the   petitioner   has   preferred   the   present   Special   Civil  Application.

[3.0] We have heard Shri G.M. Joshi, learned Advocate appearing on  behalf of the petitioner.

At   the   outset   it   is   required   to   be   noted   that   petitioner   was  informed by the  impugned communication  dated 30.01.2017  that  the  request of the petitioner to send him to medical examination and to offer  him appointment has been turned down / rejected on the ground that  unfilled   vacancies   have   been   carried   forward   to   the   subsequent  recruitment i.e. for the year 2016 and therefore, request of the petitioner  now to appoint him on such unfilled vacancy cannot be acceded to. That  despite the above, the petitioner has preferred the present petition in the  month of June 2017. In the meantime the new recruitment process for  the vacant post including the vacancies which were carried forward has  begun. It is reported that even the petitioner has also participated in the  subsequent recruitment process for the year 2016. Therefore, once the  vacancies   on   which   the   petitioner   is   requesting   for   appointment   has  already   been   carried   forward   long   back   and   the   said   vacancies   are  already advertised for the recruitment i.e. for the year 2016 and number  of   other   candidates   have   applied   for   the   said   posts   /   vacancies,   to  consider the request of the petitioner at this stage now would affect the  subsequent   recruitment   process   and   may   affect   the   rights   of   the  candidates / applicants who had applied in the subsequent recruitment  Page 3 of 4 HC-NIC Page 3 of 4 Created On Fri Aug 18 07:47:15 IST 2017 C/SCA/10983/2017 JUDGMENT i.e.   for   the   year   2016.   As   noted   hereinabove,   the   petitioner   had   also  applied   again   in   the   subsequent   recruitment   process   i.e.   for   the   year  2016. 

[4.0] Considering the aforesaid facts and circumstances, the petitioner  is not entitled to any relief in the present petition now and at this stage.  Under the circumstances, present petition deserves to be dismissed and  is, accordingly, dismissed. 

Sd/­         (M.R. SHAH, J.)  Sd/­         (B.N. KARIA, J.)  Ajay Page 4 of 4 HC-NIC Page 4 of 4 Created On Fri Aug 18 07:47:15 IST 2017