The Regional Director (North Eastern ... vs Umor Ali And 5 Ors on 7 August, 2023

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Gauhati High Court

The Regional Director (North Eastern ... vs Umor Ali And 5 Ors on 7 August, 2023

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/3

GAHC010093052023




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : Review.Pet./62/2023

         THE REGIONAL DIRECTOR (NORTH EASTERN REGION)
         STAFF SELECTION COMMISSION, HOUSEFED COMPLEX, LAST GATE
         BASISTHA ROAD, P.O. ASSAM, SACHIVALAYA, DISPUR, GUWAHATI-06.



         VERSUS

         UMOR ALI AND 5 ORS.
         S/O. AYUB ALI, VILL. BASHBARI NO.7, P.O. TILPUKHURI, P.S. MANIKPUR,
         DIST. BONGAIGAON, ASSAM, PIN-783383.

         2:THE UNION OF INDIA
          REP. BY THE SECRETARY TO THE GOVT. OF INDIA
          MINISTRY OF HOME AFFAIRS
          (MHA)
          NEWDELHI-110003.

         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
                                                                           Page No.# 2/3

             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   : MRS. A GAYAN

Advocate for the Respondent :




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

07.08.2023 Heard Ms. A. Gayan, learned CGC appearing for the review applicant, who by means of this application has prayed for review of a judgment and order dated 05.02.2021 passed by this Court in WP(C)/2535/2020. The learned counsel has submitted that the opposite party / writ petitioner had challenged a rejection slip dated 19.02.2020 in connection with a recruitment process for the post of Constable in CRPF. It is submitted that the cut off marks which was taken to be 35% was actually only in an initial stage of Computer Based Test and the same is different in the final merit list.

Apart from the fact that the rejection slip was on the ground of mismatch in the date of birth wherein there was no disclosure at tall regarding the grounds now taken, the present application also appears to be filed after more than 2(two) years from the Page No.# 3/3 date of judgment without there being any explanation.

Be that as it may, let notice be issued, returnable by 6(six) weeks.

Let steps be taken for service of notice upon the respondent no. 1, writ petitioner by registered post with A/D. Steps within two days.

The point of maintainability of this review application is however kept open.

JUDGE Comparing Assistant

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