Delhi High Court
Ram Singh Saini vs 1. Staff Selection Commission And ... on 2 April, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2263/2025 & CM APPL. 10693/2025
RAM SINGH SAINI .....Petitioner
Through: Mr. Ajay Garg and Mr. Uday
Garg, Advs.
versus
STAFF SELECTION
COMMISSION AND OTHERS .....Respondents
Through: Mr. Anil Kumar Saxena, CGSC
with Mr. Ajay Pal, Law Officer CRPF and
Inspector Atharv, CRPF
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
JUDGMENT (ORAL)
% 02.04.2025
C. HARI SHANKAR, J.
1. The petitioner, a candidate belonging to the Other Backward
Classes1, applied for recruitment to the post of Constable (GD) in the
Central Armed Police Forces2, Secretariat Security Force3 and
Rifleman (GD) in the Assam Rifles. Selection took place in 2024.
2. The first phase of the examination, which was computer based,
was held on 22 February 2024, in which the petitioner scored
"OBC", hereinafter
"the CAPF", hereinafter
"SSF", hereinafter
149.49869 marks, rendering him eligible to appear in the second
phase.
3. The second phase of the examination was conducted between
16 October 2024 and 7 November 2024. In this phase of the
examination, the petitioner was declared unfit on the ground that his
chest measurement was not meeting the requisite standards.
4. It appears that the requisite chest measurement was 80
centimeters unexpanded and 85 centimeters expanded. Whereas the
petitioner met the requirement of unexpanded chest measurement, it
appears that the expanded chest measurement was less than the
requisite standard.
5. The petitioner, therefore, moved to this Court by way of WP
(C) 15223/2024, which was disposed of by a Coordinate Bench of this
Court by order dated 7 November 2024, directing the respondents to
re-measure the chest of the petitioner.
6. Pursuant thereto, the petitioner underwent the remaining stages
of the selection process between 9 November 2024 and 4 December
2024. The final result of the selection was declared on 13 December
2024. Though the petitioner has scored more than the requisite cut-off
marks and more than the marks of the last selected OBC candidates, to
which category the petitioner also belongs, his name did not figure in
the final list.
7. The petitioner, therefore, has re-approached this Court by
means of the present writ petition, seeking a direction to the
respondents to include the petitioner in the list of selected candidates
and appoint him as Constable (GD) in the CRPF.
8. Notice was issued in the present writ petition on 21 February
2025.
9. On 4 March 2025, the respondents produced, before this Court,
a communication dated 27 February 2025 by the Directorate General,
CRPF to the Director, Staff Selection Commission4, confirming that
the petitioner had been declared fit for recruitment to the post of
Constable (GD) and requesting the SSC to issue the revised result of
the petitioner.
10. It now appears that the SSC has issued the revised result,
declaring the petitioner to have succeeded in the selection process for
the post of Constable (GD).
11. Consequent thereon, the petitioner has also been issued an offer
letter dated 28 March 2025, for the post of Constable (GD), CRPF.
12. As such, the main grievance of the petitioner in this writ
petition stands assuaged.
"the SSC", hereinafter
13. Needless to say, the petitioner would be entitled to be appointed
as Constable (GD) along with others who have participated in the
selection with the petitioner as per their order of merit.
14. We make it clear that the delay in declaring the petitioner's
result should not prejudice him in any manner, especially in respect of
seniority vis-a-vis his batchmates.
15. The writ petition, accordingly, stands disposed of.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
APRIL 2, 2025/an
Click here to check corrigendum, if any
