Chattisgarh High Court
Rajeev Kumar Bhardwaj vs Union Of India on 12 May, 2022
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 3456 of 2022
Rajeev Kumar Bhardwaj S/o Tribhuvan Bhardwaj Aged About 24 Years R/o
Village Devri, P. O. Pandhi, P. S. Seepat, District Bilaspur Chhattisgarh
---- Petitioner
Versus
1. Union Of India Ministry Of Home Affairs Through Director General, C R P F
(Recruitment Branch ), East Block 07, Level 04, Sec 01, R. K. Puran, New Delhi
110066
2. Deputy Inspector General Of Police Group Centre, C R P F, Kota Road, Bharni,
District Bilaspur Chhattisgarh
3. Staff Selection Commission Block No. 12, C G O Complex, Lodhi Road, New
Delhi 110003
---- Respondents
For Petitioner : Mr. Reena Singh, Advocate For Respondent : Mr. Ramankant Mishra, Advocate Hon'ble Mr. Justice P. Sam Koshy Order on Board 12/05/2022
1. Grievance of the petitioner in the present writ petition is the action on the part of the respondents where selection process is getting delayed so far as the petitioner is concerned on the post of Constable(GD).
2. Counsel for the petitioner submits that all the formalities are already over.
However, after the proposal for joining was offered by the respondents, there seems to be some suspicion that crept up so far as signature, thumb impression and biometric report in respect of the participation of the petitioner in the selection process is concerned and the respondents have held back the proposal of joining without any further development.
3. Counsel for the petitioner submits that due verification has already been done by the respondents and reports have already been submitted and they have only to take an appropriate decision on the basis of the said report.
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4. Without expressing any opinion on the merits of the case, the writ petition as of now stands disposed off directing the respondent no.1 & 2 to take an appropriate decision at the earliest in respect of the proposal for joining issued by the respondents after due verification of enquiry report, if any, submitted by the concerned Agency.
5. Let appropriate decision be taken at the earliest within an outer limit of 60 days.
6. With the aforesaid directions, the writ petition stands disposed off.
Sd/-
(P. Sam Koshy) Judge Rohit