ROHIT KUMAR Vs. UNION OF INDIA
LAWS(P&H)-2013-1-220
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 22,2013

ROHIT KUMAR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Counsel for the parties have been heard at length. The challenge in the instant writ petition is to the circular dated 22.5.2010, Annexure-P6, whereby it has been conveyed to the petitioner that he would be considered eligible for the post of Head Constable (Motor Mechanic) in the Indo-Tibetan Border Police Force (hereinafter to be referred to as the 'ITBP') only if he possesses the three years' diploma in Automobile Engineering and produces the requisite certificate and proof thereof at the time of the detailed Medical Examination to be held between the dates 24.5.2010 to 3.6.2010.
(2.) The brief factual backdrop that would require notice is that an advertisement dated 23.11.2009 was issued by respondent No. 2 inviting applications for recruitment to various posts including 49 posts of Head Constable (Motor Mechanic). Out of such 49 posts, 25 were reserved for the OBC category. Apart from laying down the eligibility conditions as regards age/physical parameters etc., the education and other essential qualifications prescribed for the post of Head Constable (Motor Mechanic) were in the following terms:-- i) Matric or equivalent; ii) Certificate in Motor Mechanic from a recognized institution/ITI with 3 years practical experience in the trade in a reputed workshop or 3 years Diploma in Automobile Engineering.
(3.) In the advertisement itself, the various stages of selection for the post in question were delineated i.e. (i) Application forms to be submitted by the eligible candidates along with requisite documents prior to a stipulated date. (ii) Checking of documents. (iii) Physical measurement. (iv) Physical efficiency test (qualifying only). (v) ITBP Force Scheme of Examination. (vi) Written test (vii) Technical/Trade test (viii) Interview (ix) Detailed Medical Examination.;


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