Nitan Singh and others vs Union of India and others

Augustine George Masih, J.—In pursuance to the advertisement, which was published in Employment News on 05.11.2011, petitioners applied for the post of Constable (General Duty). After passing the written test, medical examination was held. They were temporarily declared unfit. On an appeal preferred by them, the petitioners were declared fit for appointment for the post of Constable (General Duty). The names of the petitioners did not find mention in the list of selected candidates. Faced with this situation, petitioners served legal notices dated 07.08.2012 (Annexures P-1 to P-4) upon the respondents.

The Directorate General, Central Reserve Police Force, on receipt of the legal notices, has addressed communications dated October, 2012 (Annexure P-5) and 02.11.2012 (Annexures P-6 to P-8) and requested the Director, Staff Selection Commission, CGO Complex, Lodhi Road, New Delhi-respondent No. 2 to consider the legal notices and take necessary action on the same. Counsel for the petitioners, who had served the legal notices, was also endorsed copies of these communications but till date, no decision thereon has been taken by respondent No. 2.

Counsel for the petitioners contends that the petitioners, at this stage, would be satisfied if a direction is issued to the Chairman-cum-Director, Staff Selection Commission, CGO Complex, Lodhi Road, New Delhi-respondent No. 2 to consider and decide the legal notices dated 07.08.2012 (Annexures P-1 to P-4) within some specified time.

Without going into the merits of the case or commenting thereon, this petition is disposed of with directions to the Chairman-cum-Director, Staff Selection Commission, CGO Complex, Lodhi Road, New Delhi-respondent No. 2 to consider and decide the legal notices dated 07.08.2012 (Annexures P-1 to P-4) within a period of two months from the date of receipt of certified copy of this order. The decision, so taken, be conveyed to the petitioners forthwith.