RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Sh. Ramesh Kumar by this writ petition seeks the relief of being appointed as a Peon with the respondent No.2/Veterinary Council of India. Petitioner also hence challenges the appointment given to the respondent No.3 by the respondent No.2 instead of appointing the petitioner.

(2.) The facts of the case are that an advertisement was issued by the respondent No.2 for appointment to two posts; one of LDC and second of Peon. We are concerned with the post of Peon in the present case. The only requirement as stated in the advertisement for being appointed to the post of Peon was that the candidate must be 10th class pass from a recognized board. No experience which was required of the candidate has been specified. The relevant portion of advertisement reads as under:- <FRM>JUDGEMENT_2134_ILRDLH23_2013_1.html</FRM>

(3.) The only aspect urged before me for decision is whether the stand taken by the respondent No.2 in the letter dated 24.7.2012 of giving weightage for experience is a valid basis to deny appointment to the petitioner and give appointment to the respondent No.3.