Naveen Mahala S/O Shri Chander ... vs Union Of India
2022 Latest Caselaw 367 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14774/2021

Naveen Mahala S/o Shri Chander Bhan Mahala
                                                                   ----Petitioner
                                   Versus
Union Of India & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Sanjay Mehla, through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

17/01/2022

Drawing attention of this Court towards a Division Bench

judgment of the Hon'ble Allahabad High Court dated 24.11.2015

rendered in Special Appeal No.833/2015, Union of India and

Ors. Vs. Kapil Kumar, learned counsel submitted that the

learned Armed Forces Tribunal has no jurisdiction in the matters

pertaining to recruitment process.

Learned counsel submitted that the petitioner successfully

cleared Stage-1 of the recruitment process for appointment on the

post of Navik (GD) in pursuance of advertisement No.1/2022 but,

on account of mismatch in the detail of Photo I.D. proof in his

application form vis-a-vis documents submitted at the time of

document verification, he has not been invited for Stage-III, i.e.,

for Medical examination scheduled to commence in early February,

2022 whereas, other similarly situated candidates have been

called for Stage-III.

Issue notice of the writ petition as well as of stay application.

Rule is made returnable by five weeks. Notices be filed in two

(2 of 2) [CW-14774/2021]

sets. One set of notices be sent through registered post with

acknowledgment due. Steps to be taken within a week.

Heard learned counsel for the petitioner on interim relief.

Taking into consideration the contentions advanced by the

learned counsel for the petitioner and the material on record, this

Court deems it just and proper to direct the respondents to permit

the petitioner to participate in the further recruitment process.

However, it is made clear that such participation would be

provisional only and shall be subject to decision of the writ

petition.

(MAHENDAR KUMAR GOYAL),J

Sudha/162

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