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Rajasthan High Court - Jodhpur
Sandeep Kumar Verma vs The Union Of India (2026:Rj-Jd:20426) on 29 April, 2026
Author: Anand Sharma
Bench: Anand Sharma
[2026:RJ-JD:20426]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15376/2025
Sandeep Kumar Verma S/o Shri Subhash Chandra, Aged About
30 Years, Permanent Resident Of Vpo- Ghanghu, Churu,
Rajasthan, 331001, Temporary And Present/temporary Address
At 19/2A, South Pragaram Street, Near Vadivudai Amman
Temple, Thiruvottyur, Chennai, Tamil Nadu, 60019.
----Petitioner
Versus
1. The Union Of India, Through Its Secretary, Staff Selection
Commission (Hqrs), Ministry Of Personnel, Public
Grievance And Pensions, Department Of Personnel And
Training, Government Of India, Block No. 12, Cgo
Complex, Lodhi Road, New Delhi, 110003.
2. Ministry Of Home Affairs, Through Its Director, Directorate
General, Crpf, Cgo Complex, Lodhi Road, New Delhi,
110003.
3. Staff Selection Commission (Northern Region), Through
Its Regional Director (Nr), Block No. 12, Cgo Complex,
Lodhi Road, New Delhi, 110003.
4. Dy. Inspector General Of Police (R.r.c.), Group Centre,
Crpf, New Delhi, 110072.
5. Forensic Science Laboratory, Govt. Of Nct Of Delhi,
Sector-14, Rohini, Delhi, 110085.
----Respondents
For Petitioner(s) : Mr. Rajat Rajpurohit
For Respondent(s) : Mr. Brijesh Bhintal for Mr. Kirta Ram
Meghwal
HON'BLE MR. JUSTICE ANAND SHARMA
Order
29/04/2026
1. This writ petition has been filed by the petitioner with the
following prayer:-
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"It is therefore, most respectfully prayed that
this writ petition may kindly be allowed and by an
appropriate writ and directions, as it is deemed
appropriate by this Hon'ble Court:-
1. The respective respondents may kindly be
directed to call and disclose the final report of the
respondent FSL in the case of the petitioner; and
2. The respective respondents may kindly be
ordered to grant the offer of appointment in favour of
the petitioner, in addition to the direction to grant
notional appointment from the date, the appointment
was given to the others, who were selected &
appointed in the same selection process pursuant to
the aforesaid advertisement dated 10.08.2022 along
with entitled to deemed seniority and pay fixation
from his notional date of appointment and all the
other consequential benefits from the due date, and
3. Any other order or direction, which this Hon'ble
Court deems it just, fit and proper to pass, in the
light of the present set of facts and circumstances of
the matter, may kindly be passed in the favour of the
petitioner."
2. At the outset, learned counsel for the respondents submits
that during the pendency of the writ petition, petitioner has been
appointed on the post of Sub-Inspector in Delhi Police and Central
Armed Police Forces (CAPFs).
3. Learned counsel for the petitioner has not disputed the fact
that the appointment order has been given to the petitioner, yet
raises a grievance that as the appointment was withheld arbitrarily
and illegally by the respondents, petitioner is entitled for notional
benefits of pay fixation and seniority from the date on which other
similar situated persons qua the petitioner have been given
appointment pursuant to the same recruitment process. It is
submitted that in the similar circumstances, High Court of
Himachal Pradesh in CWP No.2386/25 (Kamal Kishore vs.
Union of India & Ors.) has delivered the judgment dated
30.06.2025 for permitting benefit of deemed seniority, pay fixation
and notional benefit.
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4. Heard learned counsel for the parties and perused the
record.
5. It has not been disputed that petitioner has already been
appointed on the post of Sub-Inspector/General Duty in CRPF ,
Hence, the relief sought by the petitioner in this regard has
become infructuous.
6. However, for the purpose of grant of notional benefits of
seniority and pay fixation, the petitioner shall be at liberty to
submit a representation before the respondents in light of the
above aforesaid judgment of Kamal Kishore (supra) passed by the
High Court of Himachal Pradesh and in case, such representation
is filed, the same shall be considered and decided by the
respondents by a speaking order within a period of six weeks from
the date of receipt of representation along with certified copy of
this order.
7. The writ petition shall stand disposed of.
8. Pending application(s), if any, shall stand disposed of.
(ANAND SHARMA),J
63-Taruna/-
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