A CHOWDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner has filed this writ petition assailing the selection list, as declared by the respondent on 20/1/2002 in respect of the course of "Executive Masters in International Business" at the Indian Institute of Foreign Trade.

(3.) Petitioner, who happens to be a Squadron leader in the Indian Force, is aggrieved by what he terms as the arbitrary manner of interview and selection. The grievance of the petitioner emanates from the fact that the respondent for this course have selected only those candidates, who displayed and showed prior knowledge and experience in International Business.