ALPESHBHARATBHAI CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent ?Department to consider his case for appointment to the Group 'C' post of Greaser in the Customs Marine Wing falling within the jurisdiction of the Customs Gujarat Zone in pursuance of the Recruitment Notification dated 11.09.2017 issued by the Office of respondent No.2 herein.

(2.) The facts in brief are that the Office of respondent No.2 herein issued the Recruitment Notification dated 25.11.2017 inviting applications from eligible male candidates for recruitment to the post of Greaser in Group 'C' post in the Customs Marine Wing falling within the jurisdiction of Customs Gujarat Zone. In pursuance of the said advertisement, the petitioner submitted his application in the prescribed form. The written examination was held on 28.01.2018, which was followed by the Swimming Test on 29/30.01.2018.

(3.) It is the case of the petitioner that he had appeared in both the tests and had cleared the same. However, insofar as the written examination was concerned, the petitioner was called upon to remain present before the Office of respondent No.2 on 20.02.2018. On the said date, the petitioner remained present before the Office of respondent No.2., during which time, he was confronted with some alleged alterations / corrections made in his answer ?sheet.