BHUPENDER SINGH NEGI Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) WE have heard learned senior counsel for the petitioner and counsels for the respondents. We have also carefully perused the record.

(2.) THE present appeal assails the order dated 12th November, 2013 passed by the learned Single Judge dismissing the Writ Petition (Civil) No. 7920/2013 which has been filed by the appellants.

(3.) IT is apparent from the above that the respondent No. 1 had informed all candidates that the selection would be made through a written test as well as skill test. The shorthand speed was prescribed. The skill test was obviously premised so as to ascertain the ability of the applicants. Skill in shorthand typing requires not only speed but it is also essential that such candidate is able to type the dictation with minimal mistakes which would establish his or her ability in the field.