SUDHIR KUMAR Vs. BUREAU OF INDIAN STANDARDS

JUDGEMENT

(1.) Rule. With the consent of parties, the writ petition is taken up for disposal.

(2.) The petitioners have filed this writ petition aggrieved by the non-processing of their applications made to the respondent-Bureau of Indian Standards for appointment to the post of Assistants and Stenographers. The petitioners claim that a sum of approximately Rs.22,50,000/- had been collected as application money. Respondent, it is claimed, has neither made the appointments nor refunded the money.

(3.) Notice to show cause was issued on 13th October,2003. Counter-affidavit has been filed. Respondent's case briefly stated is that an advertisement for recruitment of "Assistants" and "Stenographers" was taken out in the `Employment News' dated 10-16 November, 2001. It was intended to fill 24 vacancies of "Assistants" and 7 vacancies of "Stenographers". In pursuance to the advertisement, application fee of Rs.150/- per candidate was received by the respondent. The Scheduled Castes and Scheduled Tribes candidates, as also the departmental candidates were exempted from payment of application fee.