RANJANA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER was one of the aspirants for the posts of Management Trainee (General), which were advertised by the respondent No.2 -Food Corporation of India. Petitioner was an SC candidate.

(2.) IN response to the RTI query, the petitioner was informed that she has obtained a total of 48.78 marks and the last selected candidate in the SC category had 50.67 marks i.e petitioner is considerably below the cut -off marks for appointment in the SC category. This letter of the respondent No.2 informing the petitioner the aforesaid details, is dated 4.6.2012, and the same reads as under: - <FRM>JUDGEMENT_262_AD(DEL)9_2013.htm</FRM>

(3.) I may for the sake of completion of narration state that respondent No.2 was contesting the educational qualification of the petitioner, but I need not go into the issue because the petitioner is otherwise found not to have obtained cut -off marks for getting appointment.