Patna High Court - Orders
Harendra Kumar Singh vs The Union Of India & Ors on 16 October, 2014
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8073 of 2013
======================================================
Harendra Kumar Singh S/O Jang Bahadur Singh Resident Of Village-
Rampur, P.O- Rampur, P.S- Rajpur, District- Buxar .... Petitioner
Versus
1. The Union Of India Through Secretary Personnel Public Grievance And
Pension Government Of India New Delhi.
2. The Secretary, Department Of Personnel And Training New Delhi.
3. The Chairman, Staff Selection Commission, New Delhi.
4. Commandant, Indo- Tibetan Boarder, Police Force, Bihar Region, Patna
5. The Regional Director (North West Region), SSC, Chandigarh
.... .... Respondents
======================================================
Appearance :
For the Petitioner : Mr. B.Ojha, Advocate
For the Respondents 1,2 & 4 : Mr.Anjani Kr.Sharan, CGC
For the respondents 3 & 5 : Mr.Dwivedy Surendra, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE SAMARENDRA PRATAP SINGH
ORAL ORDER
3 16-10-2014The petitioner is permitted to make the Regional Director (North West Region), Staff Selection Commission (in short 'the Commission'), Chandigarh, as respondent no.5.
Pursuant to advertisement dated 5.2.2011 published in Employment News by the Staff Selection Commission, Chandigarh, the petitioner applied for the post of constable (GD) in ITBP.
The case of the petitioner is that he qualified in the written examination as well as physical and medical test, still he has not been recommended for appointment on the post of constable GD in ITBP.
On the other hand, learned counsel for the Patna High Court CWJC No.8073 of 2013 (3) dt.16-10-2014 2/2 Commission states that one can only be selected if he qualifies in the relevant examination under his respective category provided he has filled up the form correctly and the posts have not been exhausted.
It appears that the issue raised in this writ petition has been duly considered in batch of writ applications bearing C.W.J.C.NO. C.W.J.C.No. 826 of 2014 and analogous cases disposed of on 21.8.2014.
This writ petition is disposed of in terms of order dated 21.8.2014 and analogous cases. In case, the petitioner files a representation before respondent no.5, he would dispose of the same within three months from the date of receipt of the same along with a copy of this order.
(Samarendra Pratap Singh, J) Shashi.
U