PURKHA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petitioner had applied for the post of SI/GD through Limited Departmental Competitive Examination-2011(LDCE-2011). He had appeared for the selection process/ and tests at various stages under unreserved category viz. Written test/ physical standard test and medical examination etc. As per the applicable instructions, a candidate was required to secure 45% of qualifying marks in each part of the paper and 50% of marks in aggregate to qualify the written test. A relaxation by 5% in the minimum qualifying marks was admissible to candidates belonging to SC/ST categories.

(2.) It appears that upon failure of the respondent to recommend petitioner s name for selection and the respondents failure to disclose the reason stating the exclusion of petitioner s name from the list, the petitioner had got served upon them a legal notice dated 10th April, 2012.

(3.) The case of the petitioner was rejected by way of cryptic reply dated 16th August, 2012 without disclosing the reasons as to under what circumstances, the name of the petitioner was not included in the list of selected candidates.