SUNIL KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner has challenged the order dated 12th December, 2013 passed in O.A.No.2811/2012. The facts giving rise to the instant petition, to the extent necessary, are briefly noted hereafter.

(2.) It appears that the respondent notified an advertisement for the post of Security Assistant (Executive) Group-C (Non Gazetted & Non Ministerial) in General Category for their Centre of Leh in Jammu & Kashmir. It is the admitted position that out of 15 vacancies, 8 were unreserved whereas four vacancies were reserved for OBC candidates, one for SC and two for ST candidates.

(3.) The respondents have disclosed that 5,31,499 candidates had applied for 648 posts. Since it was difficult task to scrutinize the applications, the respondents had outsourced scrutinizy of all the applications as well as the work of feeding of data of eligible candidates, issue of admit cards for objective type test, evaluation of OMR sheets and preparation of result of written examination to M/s C.S.Datamation Research Services Pvt. Ltd, a private firm.