CHARUMATI S. KHANDARE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application for restoration of the petition which was dismissed in default and for non-prosecution on 8.8.2013.

(2.) VIDE communication dated 28-29.5.2013, the petitioner was informed that she had cleared her first round of interview-cum-audition test held on the said date at Mumbai Centre. She was advised to appear for a five days final interview cum workshop scheduled from 15th to 19th June, 2013 daily. The petitioner appeared in the final interview-cum-workshop, but was not selected for admission to the aforesaid course. The allegation of the petitioner is that since the respondent no.3-Mr. Abdul Latif Khatana was inimically disposed towards her, she was deliberately not selected for the final interview- cum-workshop. The averments in this regard are contained in paragraph 12 of the writ petition which reads as under:

(3.) SHE has further alleged that Mr. Khan called her boss respondent no.2 Mr. Khatana so as to force her to upgrade his candidate on a vacant seat. When she appraised respondent no.3 about the situation, he told Mr. Khan that it would not be possible to upgrade the candidate of the choice of Mr. Khan and in fact he scolded Mr. Khan for his act. The averment of the petitioner is that though respondent no.3 was pretending to go by the rules, in fact, he wanted Mr. Khans candidate to be accommodated and that precisely was the reason she was not selected in the final interview, Mr. Khatana being one of the members of the selection committee. Yet another incident, attributed by the petitioner to Mr. Khatana is contained in para 14 of the writ petition, which reads as under: