Hoshiyar Singh vs Union Of India & Ors.

SANJEEV SACHDEVA, J. (ORAL)

Petitioner seeks a direction to the respondent to declare the petitioner having cleared Stage – II. It is contended that the respondents have incorrectly rejected the candidature of the petitioner on the ground of mismatch of biometric.

By order dated 26.03.2023, this Court had noted the contention of the petitioner that his thumb impression did not match due to a technical error on the part of the respondent and in case a proper functional biometric machine was used to conduct the verification, the thumb impression would match. This Court directed that a biometric machine be produced in Court for verifying the thumb impression of the petitioner with the records. Respondents have produced the biometric machine as well as the record and the thumb impression of the petitioner has been taken for verification. However, the same has not matched despite several attempts.

In view of the fact that the biometric of the petitioner has not matched despite several attempts in Court, we find no reason to find fault in rejection of the candidature of the petitioner by the respondent on the ground that his biometric had not matched between the Stage – I, i.e, written examination and Stage – II, i.e, physical fitness.

In view of the above, we find no merit in the petition. Petition is consequently dismissed.