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Judgment
C. Hari Shankar, J.
The grievance of the petitioner in this writ petition is that his name was not included in the final merit list for appointment to the post of Sub-Inspector (GD) under the Ex-Servicemen category.
The case of the petitioner is that as per his merit, he would have secured entry into the Central Armed Police Forces, as he has scored more than the last candidate who was appointed to the Central Industrial Security Force.
Mr. Rudra Paliwal, learned GP submits, on instructions, that, inadvertently, only one of the qualification documents of the petitioner was considered. He undertakes that the petitioner’s case would be re-considered within three weeks, after taking all his documents into account and that, if he qualifies on merit and fulfils other criteria, his candidature would be further processed in accordance with law.
The writ petition is disposed of accordingly.
Needless to say, should the petitioner continue to remain aggrieved, he would be at liberty to re-approach this Court.