M P UMESH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:- "It is, therefore, respectfully prayed that this Hon'ble Court may graciously be pleased to:-

(2.) The case of the petitioner could be briefly stated thus.

(3.) The petitioner belongs to a Scheduled Caste category. He has done post graduation in Journalism and Mass communication. The second respondent, which is constituted for social and educational development of Scheduled Castes and Scheduled Tribes, issued an advertisement inviting applications from eligible persons for overseas fellowship in post graduate studies. The petitioner offered himself as a candidate and he was called for interview on the 3rd of August, 1995. On the 3rd of September, 1996, the petitioner was awarded Overseas Fellowship. His course is for three years and the awardee is to undertake M.Phil/Ph.D, course in Sociology. The petitioner was directed to undergo test of English Language (TOEFL). He was declared successful in that examination.