ABHISHEK Vs. UNIVERSITY OFDELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia for quashing and setting aside the order dated 24.11.2014 issued by the respondents/University, cancelling the offer of appointment issued to him for the post of Junior Assistant with immediate effect.

(2.) The brief facts, as stated in the writ petition, are that on 06.11.2013, the respondents/University had invited applications from eligible candidates for different posts including that of Junior Assistants. In response to the aforesaid advertisement, the petitioner had applied for the subject post on 23.02.2014. The selection process structured by the respondents/University comprised of a written test followed by a test of computer typing and then an interview. Only the selected candidates were required to undergo the medical test.

(3.) It is an admitted position that in terms of the notice dated 23.04.2014, the petitioner had passed the written test conducted by the respondents/University and thereafter, he had qualified in the test of computer typing that was conducted on 10.05.2014. The third and final stage was that of the interview. The petitioner and other successful candidates were required to participate in the interview on 25.06.2014. However, the petitioner did not participate in the interview.