AJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition filed by the Respondents, seeking a review of the order dated 27th August, 2019 passed by this Court in W.P.(C) No. 7435/2019.

(2.) By the said order, the plea of the Petitioner, that the 54.95% marks obtained by him in the LL.B examination, should be rounded off to 55% to make him eligible to be called for an interview for the Judge Advocate General ("JAG") Branch of the Indian Army, was allowed by this Court. In doing so, this Court referred to the decisions in State of U.P v. Pawan Kumar Tiwari, 2005 2 SCC 10, State of Punjab v. Asha Mehta, 1997 11 SCC 410, and Dharmendra Kumar Shrivastava v. Jiwaji University, Gwalior, 2002 2 MPHT 303.

(3.) In the present review petition, the Respondents have drawn the attention of the Court to a decision of the Supreme Court in Taniya Malik v. Registrar General of The High Court of Delhi, 2018 14 SCC 129, where the express plea of rounding off of marks to meet the eligibility criteria was rejected by the Supreme Court. It is stated that due to inadvertence the said decision could not be placed before this Court when the petition was heard in the first instance.