ABHIMANYU DHAKA Vs. UNION PUBLIC SERVICE COMMISSION
LAWS(RAJ)-2020-12-119
HIGH COURT OF RAJASTHAN
Decided on December 16,2020

Abhimanyu Dhaka Appellant
VERSUS
UNION PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

Sanjeev Prakash Sharma,J. - (1.) Reportable (1) The petitioner, by way of this writ petition, submits that he participated in the Combined Defence Service Examination (II) 2019, which was conducted by the Union Public Service Commission (hereinafter referred to as the UPSC ) for recruitment of Officers for Defence Services, namely, Army, Navy and Air Force. The advertisement was issued on 12.6.2019. As per the said advertisement, a candidate was required to specify clearly in respect of columns of online application form, the services for which he wishes to be considered and also his choice of preference. A male candidate could indicate as many preferences as he wished subject to conditions mentioned in the advertisement.
(2.) The petitioner, however, submitted his preference to join Indian Navy alone although he has stated in the writ petition that he had also given his preference to join the Army, but could not record the same in the application form.
(3.) As per the Scheme of the recruitment process, a written examination was conducted and thereafter, the candidates who cleared the written examination as per the minimum qualifying marks laid down by the UPSC were asked to appear for intelligence and personality test before the Service Selection Board (hereinafter referred to as the SSB ), which is conducted for different courses of respective forces i.e. Army, Navy and Air Force. The petitioner after having qualified the written examination was called to appear for SSB and thereafter, on 1.9.2020, the UPSC declared the final result of the Combined Defence Service Examination (II) 2019. As per the said result, it is stated as under:-;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.