Vijay Kumar vs Staff Selection Commission & Ors.

“a)

quash and set aside the Final Scorecard dated 17.02.2026 to the extent that it erroneously records the Applicant's NCC Bonus Marks as 4.8 instead of 8 marks;

b)

direct the Respondents to restore the Applicant's original Final Normalized Score of 143.00173 based on his valid NCC 'C' Certificate and Marks as secured in CBE; and/or

c)

direct the Respondents to include the name of the Applicant for the post of CISF in the Final Merit List of selected candidates for CISF post in the as per his merit and preference; and/or

d)

direct the Respondents to produce the original records pertaining to the Applicant's Document Verification and the subsequent decision-making process that led to reduction of the Applicant's marks; and/or

e)

set aside the Impugned Result/Notification dated 15.01.2026; and/or

f)

set aside List of Male Candidates recommended for Appointment in Roll Number Order (LIST-II); and/or

g)

direct the Respondents to issue an Appointment Letter to the Applicant with all consequential benefits, including notional seniority and back-wages; and/or

h)

direct the Respondents that in the event that all advertised vacancies are filled during the pendency of this Application, the Respondents shall create one Post to accommodate the Applicant as per his merit and preference, at the time of final adjudication, to satisfy the ends of justice; and/or;

i)

award the cost of this litigation in favor of the Applicant, as he was forced into legal proceedings due to the Respondents' arbitrary and discriminatory decision; and/or

j)

pass any other such order(s) as this Hon'ble Tribunal may deem fit and proper in the interest of justice.”