SHAILESH KUMAR VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice.

(2.) MR . Ravinder Aggarwal, Advocate, accepts notice and states that the petition may be heard and disposed off finally.

(3.) THE grievance projected by the petitioner in these proceedings is that despite his securing 54 marks, and being declared fit, the respondents are not processing his case and issuing him appointment letter. The petitioner highlighted that the last individual in the OBC category from Gujarat State-against which he had applied, obtained 33 marks whereas the petitioner has secured 54 marks. He relies upon the judgment and order of this Court in Vinay Kumar v. UOI & Ors., WP(C) No.7651/2012, decided on 14th December, 2012.