- (1.) THE prayer in the present petition is for appointment on the post of Constable (GD) in C.R.P.F. in pursuance to the advertisement dated 05.02.2011.
(2.) IT is contended that the petitioner cleared the written examination. Thereafter, he appeared in the Physical Efficiency Test. He also cleared the Physical Efficiency Test but has not been given appointment and no reason has been given for the same.
(3.) HEARD . It is not disputed that the written examination was conducted on 05.06.2011. Thereafter, the petitioner appeared for the physical test on 07.06.2011. The selection was finalized immediately thereafter. Almost three years have passed since the declaration of result and the selection was finalized. No reason for the delay is forthcoming. The only argument raised is that in pursuance to the similar writ petition i.e. S.B. Civil Writ Petition No. 11664/2013 (Bheru Singh Vs. Union of India and ors.), one Bheru Singh has been granted appointment in February 2015. The petitioner cannot compare his case with that of Bheru Singh. The said petitioner came before this Court well in time. Moreover, there is nothing before this Court to show that the case of the petitioner is similar to that of Bheru Singh.;