DOLE NITIN MADHUKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner is seeking quashing and setting aside of the results dtd. 11/1/2021 published by respondent No.1; directions to the respondents to re-evaluate the answer sheet of the petitioner and upon successful re-evaluation of the same allow the petitioner to be selected to the post of Sub-Inspector (GD) in BSF.

(2.) On the last date of hearing, i.e. 9/2/2023, this Court had noted the stand of respondents in their counter-affidavit which is as under:

(3.) In view of aforenoted stand of respondents in their counter-affidavit, this Court had passed the following directions: