RINKU Vs. UNION OF INDIA

JUDGEMENT

(1.) In the present batch of petitions under Article 226 of the Constitution of India, the petitioners, who are all aspirants for appointment to the post of Assistant Grade (III) Depot, Assistant Grade (III) General and Junior Engineer (CE), in the respondent no.2/Food Corporation of India seek quashing of the list issued in December, 2020 by respondent no.2 withholding the result of the selection process of some of the candidates including the petitioners. The petitioners also seek a consequential direction to the respondent no.2 to appoint them on the aforementioned posts with all consequential benefits.

(2.) Before embarking on the rival submissions of the parties, it may be appropriate to note the brief factual matrix.

(3.) The respondent no.2, on 23/2/2019, published an advertisement for recruitment to the post of Assistant Grade III in the General, Depot, Technical, and Accounts department as also for the post of Assistant Grade II (Hindi) and JE (CE) in its organization. The petitioners, being eligible, applied for appointment to the aforementioned posts and consequently appeared in the Phase-I examination held on 2/6/2019, which examination comprised of 100 Multiple Choice Objective questions required to be answered in 60 minutes.