AMIT KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm No.13311/2020 (for exemption)

(2.) The application is disposed of.

(3.) The petitioner seeks cancellation of the entire result of Limited Departmental Competitive Examination, 2017-18 for the post of Assistant Commandant (GD) in Central Armed Police Forces (CAPF) and re-conduct the said examination under the guidance of Union Public Service Commission (UPSC); alternatively, evaluation by an independent third party, of at least the third paper (Essay, Precis Writing and Comprehension, consisting of 100 marks) is sought.