SHASHI BHUSHAN TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE guidelines dated 22.9.2011 for Selection and Grant of Guide License to Regional Level Tourist Guides (RLG)-2011 to the extent they are relevant read as under:

(2.) THE grievance of the petitioners is that though they qualified in the entrance test which was conducted by the respondents by securing 150 or more marks, the merit list has been restricted only to those candidates who secured up to 198 marks out of total 300 marks, meaning thereby, who had secured 66 per cent and higher marks.

(3.) THE learned counsel for the respondents draws my attention to Annexure P-3 at page 59 of the paper book which to the extent it is relevant reads as under: