VIPUL KUMR Vs. LOK SABHA SECRETARIAT

JUDGEMENT

(1.) THE issue raised in the writ petition is squarely covered against the petitioner in terms of the judgment of the Supreme Court reported as Rajya Sabha Secretariat & Ors. Vs. Subhash Baloda and Ors. 2013 (2) Scale 394.

(2.) WHAT is contended before me is that there cannot be fixed 50% marks for the interview and which interview marks of 25 cannot be split up as being 18 for the interview and 7 for the various certificates such as NCC etc to be considered.

(3.) IN view of the above, the matter being fully covered against the petitioner in terms of the aforesaid judgment of the Supreme Court in the case of Rajya Sabha Secretariat (supra), the writ petition is accordingly dismissed, leaving the parties to bear their own costs.